GULSHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GULSHAN Kumar and four others who were registered as Pharmacists in the State of Madhya Pradesh applied for registration with the Punjab Pharmacy Council by transfer. They were asked to furnish certain information. Since complete information was not furnished, the Registrar rejected their applications. They filed an appeal before the Punjab Pharmacy Council, which is stated to be pending. Since the petitioners challenged the guidelines issued by the Punjab Pharmacy Council, as being violative of the provisions of Article 19 (1) (g) of the Constitution of India, they filed this writ petition under Articles 226 and 227 of the Constitution for issuing a mandamus directing the respondents to register the petitioners in the Punjab Pharmacy Council.

(2.) ANNEXURE P-1 attached to the writ petition is a certificate of registration issued by the Madhya Pradesh, Pharmacy Council, Bhopal in respect of Gulshan Kumar petitioner. This certificate was issued on January 28, 1984. Such like certificate as per the allegations in the petition, were issued to the other petitioners. Annexure P-2 contains the guidelines issued by the Punjab Pharmacy Council on the subject of requirement of registration on migration. It reads as under :-" requirements of Registration on Migration. 1. Applicants to submit application in the prescribed form 'g' available in the office of Punjab Pharmacy Council. 2. Original Certificate along with two attested photostat copies of the following:-1. Registration Certificates. 2. Matric certificate indicating the date of birth.

(3.) EXPERIENCE certificate or qualification certificate on the basis of which he/she was registered with that Council.