Sakib vs State Of Haryana And Others
2022 Latest Caselaw 8081 P&H

102.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                 CWP-16435-2022
                                 Date of Decision: 29.07.2022

SAKIB                                                      .... Petitioner

                                 Versus


STATE OF HARYANA AND OTHERS                                .... Respondents


CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-   Mr. Afjal Hussain, Advocate,
            for the petitioner.
                                ----

JAISHREE THAKUR.J (Oral)

The petitioner has approached this Court by way of filing the

present writ petition seeking a writ in the nature of mandamus to be issued to

respondent No.4 to enter the name of the petitioner in the register of Haryana

State Pharmacy Council and to issue him licence.

Learned counsel for the petitioner would contend that the

petitioner has done Bachelor of Pharmacy from Sun Rise University, Tehsil

Ramgarh Alwar (Rajasthan) under Rajasthan University which is recognized

by the Pharmacy Council of India. It is submitted that the petitioner has

deposited all the documents and paid the prescribed fees for registration, but

till date nothing has been done by the Council. It is further submitted that on

similar set of facts, this Court in Sajid Khan and another Vs. State of

Haryana and others, CWP No.1881 of 2022, decided on 03.02.2022 and in

Warish Vs. State of Haryana, CWP No.21604 of 2021, decided on

27.10.2021, has permitted the petitioners therein to submit the requisite fee

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through demand draft as well as the affidavit giving details of the institutions

where the petitioners therein had studied and acquired the pharmacy degree

and directed the respondents therein to register them on the roll of the

Council and to issue necessary certificates, in case their degrees were found

to be genuine.

Learned counsel for the petitioner would submit that the

petitioner has submitted representation dated 21.01.2022 (Annexure P-7) to

the Registrar, Haryana State Pharmacy Council i.e. respondent No.4

ventilating his grievance but no action has been taken thereon so far. He

would submit that at this stage, the petitioner would be satisfied in case his

said representation is decided, in a time bound manner, in terms of the

judgments passed by this Court in Sajid Khan and Waris's cases (supra).

Notice of motion.

At this stage, Ms. Kirti Singh, DAG, Haryana and Mr. Pritam

Singh Saini, Advocate, who are present in Court, accept notice on behalf of

respondent No.1 as well as respondents No.2 to 4 respectively. Learned

counsel appearing for respondents No.2 to 4 submits that respondent No.4

will look into the matter and take a decision in accordance with law.

Let sufficient number of copies of the complete paper book be

supplied the counsel appearing for the respondents during the course of day.

Without commenting on merits of the case, I dispose of the

instant petition by directing respondent No.4 to consider the representation

dated 21.01.2022 (Annexure P-7) of the petitioner, and take a decision

thereon, in terms of judgments passed by this Court in the cases of Sajid

Khan and Waris (supra), within a period of six weeks from the date of

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receipt of certified copy of this order and convey the result thereof to the

petitioner, failing which, the officer responsible for the lapse would be liable

to deposit costs of Rs.20,000/- from his personal pocket with the Punjab and

Haryana High Court Advocates Welfare Fund.

(JAISHREE THAKUR) JUDGE 29.07.2022 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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