RABINARAYAN PRUSTY Vs. PHARMACY COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioners, in this writ petition, prays for a direction to the opposite parties 1 and 2 to issue admit cards for appearing in the first year examination of the 'D' Pharma course.

(2.) The petitioners' case is, they took admission for the year 1992-93 session in the opposite party No. 3 College and also attended classes. Internal examination marks were also awarded to them. In normal course they ought to have been allowed to appear in the examination as per the prescribed Education Regulation, 1981. It is their case that though altogether 40 students took admission to the course, opposite party No. 2, the Orissa State Board of Pharmacy issued admit cards to 30 students denying the same to the rest ten students including the petitioners numbering four.

(3.) Opposite party No. 2, the Orissa State Board of Pharmacy filed a counter-affidavit stating in para 6 of the same that the petitioners were not eligible to appear in the examination since they were not regular students of the opposite party No. 3 college as found by the inspecting terms both of the State Board as well as opposite party No. 1, the Pharmacy Council of India.The Principal of the college, opposite party No. 3 filed a separate counter-affidavit supporting the cause of the petitioners.