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PETITIONER: UNION OF INDIA & ANR.

       Vs.

RESPONDENT: RAVI SHANKAR & ANR.

DATE OF JUDGMENT:       24/02/1998

BENCH: G.B. PATTANAIK, M. SRINIVASAN

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      This appeal  is directed  against the  judgment of  the Central Administrative  Tribunal, Principal Bench, New Delhi dated 13.11.1992. By the impugned judgment, the Tribunal had called upon  the appellants  to consider  the  case  of  the respondents, who  admittedly possessed  the qualification of Vaidya Visharad  from Hindi  Sahitya Sammelan, Allahabad for the post  of Pharmacist after relaxing the qualification and experience for the post whenever any future vacancy arises.      Mrs. Amreshwari,  the learned  senior counsel  for  the appellants contends  that a  Vaidya Visharad  recognised  by Hindi  Sahitya   Sammelan  is  not  one  of  the  recognised qualifications for  the post  of Pharmacist  and the minimum qualification for  a post  cannot be relaxed and, therefore, Tribunal was  in error  in directing to consider the case of the  respondents  on  relaxation  of  the  qualification  in question. Learned  counsel for the respondents, on the other hand, contended  that the  degree of Vaidya Visharad awarded by  Hindi   Sahitya  Sammelan,   Allahabad   is   recognised qualification under  the Central  Government  Health  Scheme Delhi (Group  C) Ayurvedic, Recruitment Rules, 1978. In view of the  rival stand  taken by the parties, the only question that arises  for consideration  is  whether  the  degree  of Vaidya  Visharad   awarded     by  Hindi  Sahitya  Sammelan, Allahabad can  be held  to be  a recognised    qualification under  the   Recruitment  Rules.  Looking  to  the  Schedule attached to the Rules which prescribed the qualification, it is apparent that it is ‘Vaidya Visharad’ which is awarded by All India  Ayurvedic Congress  is recognised  and it is only Ayurved Ratna  which is  awarded by  Hindi Sahitya  Sammelan which   is  recognised.  Therefore,  the  degree  of  Vaidya Visharad  awarded   by  Hindi  Sahitya  Sammelan,  which  is possessed  by  the  respondents  cannot  be  held  to  be  a recognised qualification under the Recruitment Rules. It may be stated  that in  the application before the Tribunal, the respondents have  categorically asserted that they possessed the qualification  of Vaidya  Visharad recognised  by  Hindi Sahitya Sammelan.  In that  view of the matter, the Tribunal was wholly  in error  in directing consideration of the case of the  respondents in  case of  future vacancies  against a

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post of  Pharmacist. The  respondents  do  not  possess  the requisite qualification  under the  Recruitment Rules.  They cannot have  any right of appointment. The impugned judgment of the  Tribunal is  set aside.  The appeal  is allowed, but there will be no order as to costs.