GILBERT CHHOTALAL MACWAN Vs. GUJARAT STATE PHARMACY COUNCIL

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Hemang Parikh, learned advocate appearing for the respondent waives service of notice of rule.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 21/8/2019 by which he has been dismissed from service.

(3.) Facts in brief would indicate that the petitioner was appointed as an Additional Registrar on 25/10/2010. Thereafter, as the post of Registrar fell vacant, the petitioner was so appointed on 28/1/2014. It is the case of the petitioner that the respondent no. 1 - Gujarat State Pharmacy Council was receiving various applications for registration of Pharmacists from candidates who had cleared their examination from a University outside the State. A sub-committee of the Council held a meeting and it was decided to request the Pharmacy Council of India to conduct a surprise inspection of various institutes and Universities situated outside Gujarat. It was also decided to request the Pharmacy Council of India to carry out the inspection.