Vinay Kumar Yadav Vs Union Of India And 2 Others
.... ct, 1948. 14. To prescribe essential qualifications for appointment to a post is essentially within the domain of the employer or the competent authority. The employer is best suited to decide the requirement that a candidate must possess according to the needs of the employer and the natur ...
Allahabad High Court
Shaheed Teg Bhadur College Of Pharmacy Vs Pharmacy Council Of India
.... l of India shall accord its approval within sixty days thereof keeping in view the academic session. In the circumstances, there will be no order as to costs.” Emphasis supplied. 21. I am of the view that the aforesaid judgment, inasmuch as it holds that the PCI cannot control increase in t ...
Delhi High Court
Surat Sarkar and Others Vs State of Tripura and Others
.... demic years with each academic year spread over a period of not less than one hundred and eighty working days in addition to 500 hours practical training spread over a period of not less than 3 months. 17. The Education Regulations aforesaid issued by Pharmacy Council of India in terms of the pro ...
Gauhati High Court (Agartala Bench)
Sunil Raosaheb Patil Vs State of Karnataka and others
.... the Central Council and therefore no student who claims or alleged to have pursued his course of study in such an institution was at all eligible to sit at the examination or can be granted with the diploma certificate. 7. Curiously, the respondent-institution though admittedly not approved by t ...
Karnataka High Court
Anju Sharma and Others Vs H.P. Board of Technical Education and Another
.... that prescribed by the said regulations. 4. Section 11 would read that at any time after the constitution of the State Council under Chapter III and after consultation with the State Council, the State Government may, by notification in the official Gazette, declare that the Education Regulations ...
High Court of Himachal Pradesh
Arun Kumar Mishra and Others Vs The Maharshi Dayanand University and Others
.... Regulations, runs as under: 10. (I) Subject to the provisions of this section, the Central Council may, subject to the approval of the Central Government, make regulations, to be called the Education Regulations, prescribing the minimum standard of education required for qualification as a pharm ...
High Court Of Punjab And Haryana At Chandigarh
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