DOMESH RAJPOOT Vs. STATE OF U P THRU SECRY AND 2 OTHERS
LAWS(ALL)-2018-4-1
HIGH COURT OF ALLAHABAD
Decided on April 02,2018

Domesh Rajpoot Appellant
VERSUS
State Of U P Thru Secry And 2 Others Respondents

JUDGEMENT

Vivek Kumar Birla, J. - (1.) Heard Sri V.K. Singh, learned counsel for the petitioner and Ms. Shivi Mishra, learned counsel appearing for the respondents and perused the record.
(2.) Counter and rejoinder affidavits have been exchanged and with consent of learned counsel for the parties, present petition is being decided at the admission stage itself.
(3.) Present petition has been filed challenging the order dated 26.10.2012 passed by the Director General, Medical & Health Services, UP, Lucknow. A further prayer in the nature of mandamus has been made to direct the respondents to forthwith accord consideration to the petitioner for appointment as Pharmacist while undertaking proceedings for appointment of persons having obtained Diploma in Pharmacy in the 2000 and to grant appointment to the petitioner within a period to be specified by this Hon'ble Court.;


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