Namo Narayan Vaidh S/O Shri Vrij ... vs Pharmacy Council Of India
2022 Latest Caselaw 6201 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        S.B. Civil Miscellaneous Application No. 198/2022
                                        In
                S.B. Civil Writ Petition No.9495/2022
Namo Narayan Vaidh S/o Shri Vrij Mohan Vaidh, Aged About 33
Years, R/o Village And Post Shyampura, Tehsil Bansur, District
Alwar (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     Pharmacy Council Of India, Through Its Registrar-Cum-
       Secretary, Nbcc Centre, 3Rd Floor, Plot No.2, Community
       Centre, Maa Anandamai Marg, Okhla Phase-I, Landmark
       (Near Hotel Crowne Plaza) New Delhi
2.     The      Registrar    Rajasthan          Pharmacy         Council,   Govt.
       Dispensary Campus, Near Sahkar Bhawan, Sardar Patel
       Marg, Jaipur
3.     The Registrar, Maharaj Vinayak Global University, Campus
       Dhand, Amer, Jaipur- Delhi National Highway No. 11C,
       Jaipur
4.     The Principal Jaipur School Of Pharmacy, Maharaj Vinayak
       Global University, Campus Dhand, Amer, Jaipur- Delhi
       National Highway No. 11C, Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. Kailash Chand Sharma Advocate.

For Respondents : Ms. Anuradha Upadhayay Advocate, Dr. Mahendra Tiwari Advocate with Mr. Ashwani Kumar Gupta Advocate, Mr. Alkesh Kumar Sharma Advocate, Mr. Sandeep Pathak Advocate, Mr. Rajkumar Suthar Advocate.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2022

(2 of 2) [WMAP-198/2022]

The application has been filed for recalling of the order dated

11.07.2022 whereby, the writ petition was dismissed as

withdrawn.

Learned counsel for the applicant/petitioner submits that

respondents have conducted D-Pharm Part-II examination-2022 in

violation of the regulations applicable. He, therefore, prays that

the order dated 11.07.2022 be recalled and the writ petition be

restored to its number.

Heard & considered.

Vide order dated 11.07.2022, the writ petition was dismissed

as withdrawn. This court is not satisfied with the reasons assigned

by the learned counsel for the applicant/petitioner for recalling the

order. The writ petition was filed seeking a direction to the

respondents to accept his examination form of D-Pharm Part-II

scheduled to be held from 12.07.2022 and declare his result

thereof. The contentions advanced by the learned counsel for the

applicant/petitioner does not find place in the memo of writ

petition rather, he has sought permission to write the said

examination.

In view thereof, the application is wholly misconceived and

the same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sanjay Kumawat-29

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