VIVEK VIJAYVARGIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed seeking a direction for the respondents to issue the petitioner, Pharmacist Registration Certificate.

(2.) The facts, as emerge from the writ petition, are that the petitioner passed his secondary examination from the Board of Secondary Education, Rajasthan, Ajmer. Thereafter, he passed senior secondary examination from the Board of School and Technical Education, Chhattisgarh (for brevity, 'BSTE') and a certificate dtd. 25/2/2014 was issued in this regard. Thereafter, he did his diploma in Pharmacy from OPJS University, Churu and was granted a provisional certificate dtd. 11/8/2018 to this effect. Vide application dtd. 12/8/2018, he applied for registration as Pharmacist with the Rajasthan Pharmacy Council but, no action was taken thereupon. Hence, the writ petition.

(3.) The respondent No. 2 in its reply submitted that since the BSTE, from where the petitioner has passed senior secondary examination, is not recognised by the Board of Secondary Education, Rajasthan, Ajmer, the petitioner is not entitled for registration.