Mohd Dilshad Ali vs State Of Haryana And Others
2023 Latest Caselaw 19188 P&H

                                                                                2023:PHHC:140747

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                    CWP-24846-2023 (O&M)
                                                                    Date of Decision:-06.11.2023


                 Mohd. Dilshad Ali                                              ... Petitioner

                                                     Versus



                 State of Haryana and others                                   ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

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

                                                     *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioner who had acquired diploma in Pharmacy from Sunrise

University, Bagar Rajput Alwar, seek issuance of directions to respondents

for registering the petitioner with respondent No.4-Haryana State Pharmacy

Council, Haryana.

2. It is contended that although application supported by requisite documents

had been submitted to respondent No.4 but no action has been taken

thereupon. The petitioner subsequently also submitted representation dated

dated 18.8.2023 (Annexure P-5) but to no avail.

3. Notice of motion.

4. At this stage, Mr. Samarth Sagar, Addl. AG, Haryana , has put in appearance

on behalf of respondents No.1 to 4 and accepts notice.

MOHAN SINGH 2023.11.06 14:39 I attest to the accuracy and authenticity of this order/judgment CWP-24846-2023 (O&M) (2) 2023:PHHC:140747

5. Having regard to the facts and circumstances of the case, but without

commenting anything as regards the merits of the case, the instant petition is

disposed of with a direction to respondent No.4-Haryana State Pharmacy

Council, Haryana to consider the representation dated dated 18.8.2023

(Annexure P-5) in accordance with law and to pass an appropriate order at

the earliest.

6. A copy of this order along with copy of representation dated dated 18.8.2023

(Annexure P-5) be sent to respondent No.4-Haryana State Pharmacy Council,

Haryana, for necessary compliance.

                 06.11.2023                                         ( GURVINDER SINGH GILL )
                 mohan                                                       JUDGE


                                 Whether speaking /reasoned          Yes / No
                                 Whether Reportable                  Yes / No




MOHAN SINGH
2023.11.06 14:39
I attest to the accuracy and
authenticity of this
order/judgment