GUJARAT STATE PHARMACY COUNCILTHROUGH Vs. HAFEEZ RIZWAN MAHAMOOD

JUDGEMENT

(1.) ALL these appeals are directed against the common order passed by the learned Single Judge of this Court in Special Civil Application No. 5728/2010 to 5732/2010, by which, the learned Single Judge allowed the writ petitions filed by the petitioners-students.

(2.) THE challenge before the learned Single Judge was against the decision taken by the Gujarat State Pharmacy Council, who is respondent no. 7 in the Special Civil Application, by which, the respondent no. 7 refused to give registration to the concerned petitioners as pharmacist on the ground that the said petitioners have undertaken study in an unrecognized institution, and therefore, they are not entitled to get the registration. The original respondent no. 7 is appellant in LPA No. 3019/2010 to 3023/2010.

(3.) IT is argued by Mr. Tushar Mehta as well as Mr. Dhaval G. Nanavati appearing for the respective appellants that the directions given by the learned Single Judge is not in accordance with law and no unrecognized institution should be allowed to enroll the students, and even if the students are prosecuting their study in such institutions, the said students may not be given any relief by the court. It is submitted on behalf of the Pharmacy Council of India that the Pharmacy Council of India has issued directions to all concerned including the Centralise Admission Committee about the guidelines and information about the approved institutions under section 12 of the Act and also issued a press note that the students who desire to take the admissions in the pharmacy colleges has to verify whether the institution is having proper approval by the Pharmacy Council of India under section 12 of the Act or not.