PANKAJ MISHRA [PIL] Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bipin Kumar Rai, learned counsel for the petitioner and Sri Anand Singh, learned Standing Counsel for the respondents State.

(2.) deployment of the Pharmacists at the medical stores.

(3.) Learned counsel for the petitioner has submitted that there had not been proper inspection of medical stores and on the basis of one Pharmacist's license, multiple number of working places are shown. He has placed reliance upon the judgment of this Court in Ramesh Giri, Goswami Medical Stores Vs. State of U.P. and others : 1996 Law Suit (All) 751 and the judgment of the Bombay High Court in Shasakiya Nimshasakiya Aushadh Nirmata Mishrak Sanghatana Vs. Secretary, Pharmacy Council of India, Writ Petition No. 3698 of 2005, decided on 15.3.2011.