SUNIL RAOSAHEB PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI S.S. Haveri, learned Counsel, is permitted to file vakalath on behalf of the Phramacy Council of India.

(2.) THE petitioner has approached this Court for issuance of a direction to the respondent 2 -Board of Examining Authority of the State of Karnataka as approved under Section 12(2) of the Phramacy Act, 1948 ('the Act', for short), to issue a certificate of Diploma in Phramacy to the petitioner, since pursuant to an interim order passed by this Court he has successfully completed Part I and Part II of the examination in the said course.

(3.) THE question is whether the petitioner claiming to be a student of unrecognised institution and having passed examination pursuant to the interim order passed by this Court can claim as of right a certificateof Diploma in Pharmacy. Sub -sections (1) and (2) of Section 12 of the Pharmacy Act reads as under: