RAVI BHUSHAN PURI Vs. UNION OF INDIA

JUDGEMENT

(1.) REPORTABLE This writ petition has been filed by the petitioner challenging the communications/letters dtd. 27/11/2020 (wrongly typed as 27/11/2019 in the writ petition), 4/12/2020 and 4/6/2021 whereby the respondent-Pharmacy Council of India has not accepted the nomination of the petitioner to represent the (D.B. SAW/430/2021 has been filed in this matter. Please refer the same for further orders) Rajasthan Pharmacy Council in the Central Council-Pharmacy Council of India.

(2.) The petitioner also prays for issuing a Notification notifying that the petitioner is a representative of the Rajasthan Pharmacy Council to represent in Pharmacy Council of India under Sec. 3(g) of the Pharmacy Act, 1948 (hereinafter referred to as "the Act of 1948").

(3.) The facts, in nutshell, as pleaded in the writ petition are that the petitioner is a registered Pharmacist with the Rajasthan Pharmacy Council in terms of Sec. 32(1)(a) of the Act of 1948 having registration No.7895 dtd. 31/7/1986. The petitioner is having the membership of the Rajasthan Pharmacy Council from 1987 to 31/12/2027, except for the period from 2008 to 2013. The petitioner also remained Vice President of the Rajasthan Pharmacy Council from 1987 to 1991 and thereafter elected as President, Rajasthan Pharmacy Council from 1991 to 1997 and further the petitioner remained President of the Rajasthan Chemists Association since 1984.