Sourav Acharjee vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7386 Gua

Gauhati High Court

Sourav Acharjee vs The State Of Assam And 3 Ors on 17 September, 2025

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GAHC010184322025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/4835/2025

            SOURAV ACHARJEE
            S/O- DIPAK ACHARJEE, R/O- VILL.- JAGUN BAZAAR, NEAR JAGUN POLICE
            OUTPOST, P.O. JAGUN, P.S. LEKHAPANI, DIST. TINSUKIA-786188.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF
            ASSAM, HEALTH AND FAMILY WELFARE DEPARTMENT, ASSAM, DISPUR,
            GUWAHATI-781006.

            2:THE REGISTRAR CUM SECRETARY
            ASSAM PHARMACY COUNCIL
             HENGRABARI
             GUWAHATI-781036.

            3:THE DIRECTOR OF MEDICAL EDUCATION
            ASSAM
             SIXMILE
             KHANAPAEA
             GUWAHATI-781022.

            4:THE HILLSIDE COLLEGE OF PHARMACY AND RESEARCH CENTRE
             REPRESENTED BY THE PRINCIPAL
             BANGALORE-560109

Advocate for the Petitioner   : MR. N BORAH, G. R. SINGHA,MR M.J. BHARALI,S K LAHAN

Advocate for the Respondent : SC, HEALTH,
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                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                       ORDER

Date : 17.09.2025

Heard Mr. N. Borah, learned counsel appearing for the petitioner. Also heard Mr. A. Chaliha, learned standing counsel appearing for the Health Department, Assam.

Mr. N. Borah, learned counsel appearing for the petitioner, has submitted that the application filed by the petitioner for registration before the Assam Pharmacy Council has been refused on the ground that the petitioner had failed physics theory in Higher Secondary. He further submits that the issue involved in this writ petition is covered by the co-ordinate bench of this court in WP(C) No. 6394/2024 dated 11.06.2025.

Though by order dated 22.08.2025, the instant matter was directed to be listed today to enable the learned standing counsel, Health Department to get instructions whether the instant case is a covered matter as per the aforesaid judgment of the co-ordinate bench. However, today when the matter is called, Mr. Chaliha, learned standing counsel for the Health Department, seeks further accommodation in the matter.

Considering the urgency canvassed by the learned counsel appearing for the petitioner, re-list the matter on 24.09.2025, on which date Mr. Chaliha, learned standing counsel for the Health Department, Page No.# 3/3

shall positively place the instructions as called earlier by this court by order dated 22.08.2025.

JUDGE

Comparing Assistant