REGENT COMPUTRONICS PVT. LTD.

SANJEEV KUMAR MISHRA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

NAIR SERVICE SOCIETY VS. T BEERMASTHAN [REFERRED TO]
JUSTICE K. S. PUTTASWAMY (RETD) VS. UNION OF INDIA [REFERRED TO]
SODAN SINGH VS. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER SINGH [REFERRED TO]
PHARMACY COUNCIL OF INDIA VS. S.K. TOSHNIWAL EDUCATIONAL TRUSTS [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
JYOTI K K VS. KERALA PUBLIC SERVICE COMMISSION [REFERRED TO]
STATE OF HARYANA VS. ABDUL GAFFAR KHAN [REFERRED TO]
STATE OF PUNJAB VS. ANITA [REFERRED TO]
P M LATHA VS. STATE OF KERALA [REFERRED TO]
YOGESH KUMAR VS. GOVERNMENT OF NTC DELHI [REFERRED TO]
PUNEET SHARMA AND ORS. VS. HIMACHAL PRADESH ELECTRICITY BOARD LTD. AND ANR. [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
ASHOKA KUMAR THAKUR VS. UNION OF INDIA [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
V K SOOD VS. SECRETARY CIVIL AVIATION [REFERRED TO]
B S VADERA G S CHAGGAR VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. MAHARAJADHIRAJA SIR KAMESHWAR SINGH OF DARBHANGA [REFERRED TO]
MOHAMMAD HANIF QUARESHI 2 MOHAMMAD ILLIAS 3 GHANI MAHAJAN AND 4 NASIR UD DIN 5 SHEIKH HUSSAIN QUARESHI 6 SHEIKH SUBHAN 7 ABDUL AZIZ 8 MOHAMMAD ISMAIL AND 9 ABDUL RAHIM 10 ABDUL VS. STATE OF BIHAR 2 STATE OF UTTAR PRADESH 3 STATE OF BOMBAY 4 STATE OF MADHYA PRADESH 5 STATE OF MADHYA PRADESH [REFERRED TO]
MAHANT MOTI DAS MAHANT SHIA RAM DAS MAHANT NARAIN DAS MAHANT MAHABIR DAS MAHANT RAM KRISHNA DAS VS. S P SAHI THE STATE OF BIHAR THE PRESIDENT BIHAR STATE BOARD OF RELIGIOUS TRUSTS [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF BIHAR VS. BIHAR DISTILLERY LIMITED [REFERRED TO]
HAMDARD DAWAKHANA KALIPADA DEB LAKSHMAN SHRIPATI LTPURE ALIAS LAKSHMAN SHRI PATI IMPORE A B CHOUDHRI VS. UNION OF INDIA [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. HEMRAJ SINGH CHAUHAN [REFERRED TO]

JUDGEMENT

(1.) All the writ petitions have been heard together and are being disposed off by this common judgment.

(2.) In C.W.J.C. Nos. 313 of 2025; 72 of 2025; 193 of 2025; 428 of 2025; 4980 of 2025; and 4987 of 2025, the petitioners have challenged the validity of Rule 6(1) of Bihar Pharmacists Cadre Rules, 2014 (as amended) (hereinafter referred to as "impugned Rules of 2014"), in which, it has been stipulated that for appointment by direct recruitment to the basic category posts of Pharmacists, minimum educational qualification shall be Intermediate/10+2 (Science) and passing in all parts (Part-I, II & III) of Diploma in Pharmacy from the Institutions recognized by the Government and a certificate to that effect would be necessary, as being violative of and repugnant to the Pharmacy Practice Regulations, 2015 (hereinafter referred to as "Regulations of 2015") framed by the Pharmacy Council of India (hereinafter referred to as "PCI") under Sec. 10 of the Pharmacy Act, 1948, which, inter alia, provides that the basic qualification of Diploma in Pharmacy and Bachelor Degree in Pharmacy would be necessary for the profession of Pharmacists.

(3.) Rule 6(1) of the impugned Rules of 2014 have also been questioned on it being arbitrary and irrational.

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SANJEEV KUMAR MISHRA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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