PREM CHANDRA AND OTHERS Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2009-7-408
HIGH COURT OF ALLAHABAD
Decided on July 28,2009

Prem Chandra And Others Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

Rajiv Sharma, J. - (1.) Heard Mr. L. K. Pathak, Mr. Vidhu Bhushan Kalia, Mr. Ankit Pandey, Mr. Dinesh Kumar Mishra. Mr. Ram Lagan Misra, Mr. Gaurav Mani Tripathi, Mr. M.P. Raju, Mr. Ratnesh Tripathi, Mr. S. P. Tripathi, Mr. Vivek Srivastava, Mr. Shashank Singh, Mr. Arun Kumar Shukla, Mr. Shiv P. Shukla, Mr. S. C. Verma, Mr. Arun Kumar, Mr. Jagdish Prasad Maurya, Mr. Om Prakash Kushwaha, Mr. Padam Ranjan Bhatt, Mr. R. C. Tewari, Mr. Prabhat Kumar Tripathi, Mr. Dinesh Kumar Misra, Mr. Onkar Pandey, Mr. A. K. Pandey, Mr. Ved Prakash Shukla, Mr. Manoj Sahu, Mr. J. B. Singh Rathour, Mr. Parashu Ram Kannojia, Mr. Dileep Singh, Mr. Anand Awasthi, Mr. Ajit Kumar Yadav, Mr. S. N. Yadav, Mr. Shiv Kumar Singh, Mr. Kanhaiya Lal Verma, Mr. Ram Kumar Singh, Mr. S. P. Mishra, Mr. Birendra Singh, Mr. S. K. Verma, Mr. Y. K. Mishra, Mr. Mohd. Nafees, Mr. Pawan Kumar Singh, Mr. Raj Priya Srivastava, Mr. D. K. Misra, Mr. Aditya Tewari, Mr. Ram Prakash Verma, Mr. Karunakar Srivastava, Mr. 'Singh' Vinod Kumar, Mr. Pankaj Kumar Tewari, Mr. Ravinder Singh, Mr. P. Pratap Singh, Mr. Diwakar Singh, Mr. Ravi Prakash Singh, Mr. Akhilesh Kumar Srivastava, Mr. Shivesh Nath Dubey, Mr.B. P. Singh Bisen, Mr. Pushkar Baghel, Mr. Gopal Pandey, Mr. J. P. Tripathi, Mr. Gyan Singh Chauhan, Mr. K. B. Singh, Mr. M. K. Shukla, Mr. S. C. Shukla, Mr. O. N. Tripathi, Mr. Onkar Nath Tiwari, Mr. Janardhan Singh, Mr. V. K. Bajpai, Mr. Shailesh Tiwari, Mr. Hari Prasad Gupta, Mr. D. K. Srivastava, Mr. Ganesh Gupta, Mr. N. K. Pandey, Mr. H. A. B. Sinha, Mr. Ram Bilas Verma, Mr. Ajai Kumar Singh, Mr. Ravi Kant Shukla, Mr. Ravindra Kumar, Mr. A. Bhargav, Mr. Mukut Bihari Tripathi, Mr. T. N. Singh, Mr. B. R. Singh, Mr. A. K. Jauhari and Ms. Ninne Shrivastava, learned counsel for the petitioners and Mr. Amar Saran, learned Standing Counsel.
(2.) In all these writ petitions, the petitioners have assailed the advertisement dated 12.11.2007 for appointment on the post of Pharmacists through direct recruitment in accordance with the provisions of U. P. Procedure for Direct Recruitment of Group 'C' Posts (Outside the Purview of Public Service Commission) Rules, 2002 as amended by U. P. Procedure for Direct Recruitment of Group 'C' Posts (Outside the Purview of Public Service Commission) (First Amendment) Rules, 2003, instead of following the U. P. Pharmacists Services Rules, 1980, which are in vogue so far as the recruitment on the post of Pharmacist in the State of Uttar Pradesh is concerned. The petitioners have also claimed the benefit of the judgment dated 4.5.2009 rendered in Special Appeal No. 377 of 2008 by this Court.
(3.) Earlier, a number of writ petitions were filed in this Court at Lucknow as well as at Allahabad assailing the process of recruitment as provided in the aforesaid advertisement dated 12.11.2007. All the writ petitions were disposed of by means of a common judgment and order dated 23.5.2008.;


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