PRATIBHA RAWAT Vs. PHARMACY COUNCIL STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity and convenience, facts of WPMS No.328 of 2024 alone are being considered and discussed.

(2.) This writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioner has sought a direction to respondent no.1 to register the petitioner, as Pharmacist, on the basis of two year diploma (D. Pharma course) obtained by the petitioner from respondent no.2-Institute affiliated to respondent no.4- Uttarakhand Board of Technical Education, Roorkee, and consequently the petitioner be issued the registration certificate from respondent no.1-Council.

(3.) Brief facts of the case for proper adjudication of the issue are that the petitioner before this Court has passed her Senior School Certificate Examination, 2020 (Intermediate Examination) from S.G.N. Senior Secondary School, Kashipur, Udham Singh Nagar, affiliated to Central Board of Secondary Education, New Delhi. The petitioner has passed the aforesaid examination with the following subjects:-