MAM RAJ Vs. HARYANA STATE PHARMACY COUNCIL

JUDGEMENT

(1.) The petitioner has approached this Court for issuance of directions to Haryana State Pharmacy Council-respondent No. 1 to renew the Pharmacy Certificate of the petitioner.

(2.) The petitioner has pleaded that he had been granted the aforesaid registration certificate in the year 1984 and is a registered Pharmacist with the Haryana State Pharmacy Council-respondent No. 1. The aforesaid registration certificate of the petitioner was renewed from time to time. However, in the year 2002, the petitioner applied for renewal of the aforesaid certificate and deposited the requisite renewal fee but no action whatsoever has been taken on the aforesaid application/request of the petitioner.

(3.) The claim of the petitioner has been contested by respondent No. 1. In the written statement filed by the aforesaid respondent, it has been maintained that the request of the petitioner for renewal of the registration was considered by the council and since original as well as Clause III certificate issued by the AFMC, Pune has not been submitted by the petitioner, therefore the petitioner was sent a communication dated June 28, 2001 in that regard. According to the said respondent, the petitioner had not submitted the original certificates and therefore, his claim for renewal was not processed any further. Various other pleas have been raised with regard to the eligibility conditions. However, we do not take note of the aforesaid pleas. At this stage, during the course of arguments, learned Counsel appearing for the petitioner has stated that the petitioner shall now submit all the requisite documents to the Haryana State Pharmacy Councilrespondent No. 1.