P.R. Bora, J. - (1.) Heard. Rule. Rule made returnable forthwith by consent of the parties.
(2.) Petitioner has filed the present petition, seeking quashment of the select list prepared by Respondents Nos. 1 to 3 pertaining to the appointment to the posts of Pharmacists on the establishment of Zilla Parishad, Beed so far as it relates to inclusion of the names of Respondent Nos. 4 and 5 in the said list. The petitioner has also sought the direction against respondents Nos. 1 to 3 to issue appointment to her on the post of pharmacist on the establishment of Zilla Parishad, Beed. The select list so prepared by Respondent Nos. 1 to 3 and the inclusion of the names of Respondent Nos. 4 and 5 therein has been challenged by the petitioner on the ground that it is in violation of the constitutional provisions and against the reservation policy.
(3.) The contents of the petition reveal that the petitioner had applied for the post of Pharmacist to be filled in by Zilla Parishad, Beed in pursuance of the advertisement published in that regard on 22nd August, 2014. Total 23 posts of pharmacists were advertised along with the other posts to be filled in by Zilla Parishad, Beed. According to the advertisement so published, out of 23 posts of pharmacists, 10 posts were to be filled in from the candidates belonging to open category; whereas remaining 13 were reserved for the candidates belonging to reserved categories. The petitioner belongs to scheduled caste and possesses the qualification of Diploma in Pharmacy (D. Pharm.) as well as Bachelor in Pharmacy (B. Pharm.) and thus was holding the qualification as prescribed in the said advertisement for the post of pharmacist.;