PHARMACY COUNCIL OF INDIA Vs. K. SRINIVASULU

JUDGEMENT

(1.) THESE appeals are filed by the Pharmacy Council of India, challenging the legality and correctness of the order passed by the learned Single Judge dated 07.02.2013 in W.P. No. 26022/2011 connected with W.P. Nos. 11329 and 11330/2012.

(2.) HEARD the learned Counsel for the parties.

(3.) ACCORDING to the Pharmacy Council of India, Regulations have been made by the Pharmacy Council only in regard to admission to 'D' Pharma Course and not to 'B' Pharma Course. According to Pharmacy Council of India, a candidate who has passed 10+2 examination (academic stream) alone is eligible for admission to 'D' Pharma Course. Contending that the writ petitioners who have been admitted to 'B' Pharma and 'D' Pharma Courses did not possess the eligibility criteria of passing 10+2 examination (academic stream) and that they have passed 12th Standard from the National Institute of Open Schooling.