DILIP SINGH SOLANKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the 19 writ petition are involving similar question of law and facts, therefore, they are being decided by this common order.

(2.) The facts of the case of Dilip Singh Solanki are taken as leading case. The petitioner submitted his application to the Registrar, Registration Tribunal, Nagaland for his registration as Pharmacist in view of the provisions of Section 31(d) of the Pharmacy Act, 1948. The Registrar, Registration Tribunal, Nagaland made necessary inquiry on behalf of the Tribunal with respect to experience of the petitioner and after making necessary inquiry as required under Section 30(3) of the Act, the Tribunal being satisfied that the petitioner is eligible/qualified for being registered as Pharmacist, directed the Registrar to issue certificate under Section 33 of the Act for registration of the petitioner as a Pharmacist on 07.11.99 and his name was entered at No. 2040 in the register of pharmacist.

(3.) In the month of January, 2000, when the petitioner, as he belongs to Rajasthan, returned back to Rajasthan, he submitted an application on 22.05.2000 to the respondent No.3, the Registrar, Rajasthan Pharmacy Council, Jaipur for transfer of his registration as Pharmacist from Nagaland to State of Rajasthan.