KERALA STATE PHARMACY COUNCIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the Kerala State Pharmacy Council constituted under the provisions of Chapter III of the Pharmacy Act, 1948.

(2.) IN this writ petition, the prayer sought is to quash Exts. P4 & P5 and to direct the 1 st respondent to accept Ext. P6 and pass orders thereon.

(3.) IN the meantime, the 2nd respondent represented to the Government seeking appointment as Registrar of the petitioner, and that was also forwarded by the 1 st respondent to the petitioner. Thereafter, once again, enclosing his bio-data and requesting the petitioner to forward its views on appointing the 2nd respondent as Registrar, the 1 st respondent issued Ext. R1(b). To this, the petitioner replied by Ext. P3 informing, inter alia, that the candidature of the 2nd respondent will be considered.