- (1.) Heard learned Counsel for the petitioners and Mr. Anil Saran, learned Standing Counsel.
(2.) By means of present petition, 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 04.05.2009 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.;