KRISHAN CHAND SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner had served as Nursing Assistant in the Army and was discharged on 30.5.1979. He claims to have passed Class IV of Nursing Assistant in the year 1963, Class III in 1964. The petitioner thereafter qualified in Class II and Class I of Nursing Assistant Course in 1972. As per the petitioner, Class III Course, of Nursing Assistant in the Army is equivalent to Diploma of Pharmacy. In this regard, reference is made to a letter issued by Secretary, Zila Sainik Board, Faridabad, copy of which is annexed with the petition as Annexure P-3.

(2.) After retirement, the petitioner submitted an application in the year 1999 for issuing of registration certificate as Pharmacist as he wanted to run a chemist shop. Reference is made to National Classification of Occupations issued in the year 1968 by the Central Government to plead that the course done by the petitioner is equivalent to Pharmacy and the person having qualification of Nursing Assistant III to I is eligible to do the work of Pharmacist. It is, thus, claimed that the petitioner is fully eligible for registration of Pharmacist.

(3.) The registration of a Pharmacist is regulated by Pharmacy Act, 1948 (for short ''the Act''). Section 29 talks of preparation and maintenance of register in this regard and Section 30 regulates preparation of first register. Section 31 deals with qualification for entry in first register.