Shaik Rehana vs The State Of Andhra Pradesh
2022 Latest Caselaw 1077 AP

Citation : 2022 Latest Caselaw 1077 AP
Judgement Date : 28 February, 2022

Andhra Pradesh High Court - Amravati

Shaik Rehana vs The State Of Andhra Pradesh on 28 February, 2022

     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.5086 of 2022

ORDER:

The present writ petition is similar to the facts in

W.P.No.111 of 2022 which was disposed of by this Court on

05.01.2022.

2. The petitioners are persons, who had passed

B-Pharmacy from a recognized institution. However, their

applications for registration as a Pharmacist was rejected by the

respondents on the ground that they had studied in vocational

course for Intermediate rather than a regular plus-two scheme

of education.

3. Aggrieved by the said rejection of their application

by the 5th respondent, the petitioners had approached this

Court, by way of this present writ petition.

4. Sri A.K.Kishore Reddy, the learned counsel for the

petitioner would submit that similarly situated persons have

already approached this Court and a Division Bench of this

Court, by Judgment dated 10.12.2021, had directed that

similarly placed persons who are the petitioners in that case

should be permitted to be registered.

5. Accordingly, the writ petition is allowed in terms of

paragraph No.8 of the Judgment of the Division Bench of this

Court dated 10.12.2021 in W.A.No.1145 of 2017 and

W.P.No.6855 of 2012 & batch which are as follows:

"8. In view of the above, particularly, in view of the letter dated 10.02.2020, issued by the Pharmacy Council of India, extracted above, we are inclined to dispose of the writ appeal as well as the writ petitions with direction that the Andhra Pradesh State Pharmacy Council shall register the respective writ petitioners as Pharmacists under the State Register of Pharmacists within a period of eight weeks from today. It is made clear that any candidate having been admitted to D.Pharmacy course with Intermediate (Vocational Course) examination, after 10.02.2020, i.e., after issuance of the letter by the Pharmacy Council of India, shall not be entitled to be registered as Pharmacist by the A.P. State Pharmacy Council by virtue of letter of the Pharmacy Council of India."