VISHAL KUMAR GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No.2693/2014 are narrated hereunder.

(2.) The petitioners before this court have filed present petition being aggrieved by non-registration by Pharmacy Council of India. The petitioners' contention is that they have appeared in the qualifying examination conducted by Madhya Pradesh Professional Examination Board for examination of B. Pharma/D. Pharma Course, 2008 and as the petitioners were successful in the examination, they were granted admission in respondent No.5 - Vikrant Institute of Pharmacy.

(3.) The petitioners' contention is that the respondent No.5 - Vikrant Institute of Pharmacy is recognized by All India Council for Technical Education, New Delhi (AICTE) and Directorate of Technical Education and is affiliated to Rajiv Gandhi Proudyogiki Vishwavidyalaya, Bhopal. Thus, the Institution in question is a recognized Institution and therefore, Pharmacy Council of India is under an obligation to issue a registration certificate, keeping in view the Pharmacy Act, 1948.