GNCT OF DELHI Vs. NARESH KUMAR

JUDGEMENT

(1.) Since common question of law arises for consideration in the two captioned writ petitions the same are being decided together.

(2.) It may be noted at the outset that learned Counsel concede that the reasoning of the Tribunal and the decisions cited by the Tribunal may be ignored inasmuch as the Tribunal has proceeded on a tangent. Further, counsel concede that issues arising out of The Pharmacy Act, 1948 have not been discussed by the Tribunal and that this Court may do the needful.

(3.) The Pharmacy Act, 1948 provides for the constitution of a Pharmacy Council of India for the purposes of regulating the subject of pharmacy including its profession. Apart from other functions, a function of The Pharmacy Council is contained in Section 10 of Pharmacy Act, 1948. Relevant portion whereof is being noted herein under: