YOGESH KUMAR SHARMA AND 33 OTHERS Vs. STATE OF U.P. THROUGH PRIN. SECY. DEPTT. OF MEDICAL EDU. LKO
LAWS(ALL)-2017-4-67
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on April 12,2017

Yogesh Kumar Sharma And 33 Others Appellant
VERSUS
State Of U.P. Through Prin. Secy. Deptt. Of Medical Edu. Lko Respondents

JUDGEMENT

PRADEEP KUMAR SINGH BAGHEL, J. - (1.) This batch of the cases relates to recruitment of the Pharmacists (Ayurvedic). All the petitions involve similar question of law. Therefore, they are disposed of by this common order. For the sake of convenience and narration of facts, Service Single No. 3350 of 2014 is taken as a lead petition.
(2.) The present batch of petitions has been filed by the petitioners, who did their Diploma in Ayurvedic Pharmacy. They are seeking a relief for issuance of a writ of certiorari quashing the select list dated 03rd July, 2014 for appointment on the posts of Ayurvedic Pharmacist.
(3.) The case has a chequered history. Hence, the facts of the case need a little elaboration.;


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