M.N. Bhandari, J. - (1.) The application for impleadment of the applicants as a party respondents has been heard. The applicants are allowed to intervene in the case and accordingly assist the court.
(2.) With the consent of learned counsel for the parties, this writ petition is heard finally.
(3.) The respondents issued an advertisement dated 26th February, 2013 to invite the applications for appointment on the post of Pharmacists. The qualification required for the post was mentioned at para No. 6 of the advertisement. Para No. 9 of the advertisement provides about the basis for preparation of select/merit list.;