D ANBALAGAN Vs. REGISTRAR PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) THE writ petitioner after completion of +2 course has joined the course of Bachelor of Pharmacy in Pant Institute of Technology, Pondicherry. THE petitioner was awarded the B.Pharm. Degree. THE Pondicherry University de-affiliation the Pant Institute of Technology in which the petitioner was doing B.Pharm course. THE petitioner joined the said institution for the B.Pharm for the academic year 1990-1991 with his Registration No.18804. THE said Pant Institute of Technology challenged the de-affiliated before this Honourable Court. This Honourable Court in the order passed in W.A.No.1110 of 1988, dated 12.08.1991, while dismissing the same, has observed that the students who are admitted to the institution in B.Pharm when the affiliation was in force prior to 1991-1992, the University of Pondicherry shall make alternative arrangement to enable them to complete their studies by accommodating them in any other valid affiliated Institution. Accordingly, the petitioner joined Sri Ramakrishna Institute of Paramedical Sciences, Coimbatore and completed the course.

(2.) AFTER the completion of the said course, the petitioner was awarded the B.Pharm Degree in Pharmacy namely B.Pharm by the Pondicherry University. However, when the petitioner approached the Tamil Nadu State Pharmacy Council namely the respondents 2 to 4, they refused to register the name of the petitioner. Therefore, the petitioner has come forward to file the present writ petition seeking a writ of Mandamus directing the respondents 2 to 4 to register the name of the petitioner on its rolls as Pharmacist with a further direction to permit the petitioner to practice as Pharmacist.

(3.) MRS.A.V.Bharathi, learned counsel for the first respondent and Mr.M.Gopikrishnan, learned Central Government Standing Counsel for the second respondent fairly submitted that the order passed by this Court in W.P.No.9310 of 2000 dated 30.06.2009 squarely applies to this Case.