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High CourtsSingle Bench(2023) 08 P&H CK 0042

Pooja Rani vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 11 August 2023

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 17519 Of 2023 (O&M)

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Judgment

7 paragraphs · 187 words

Gurvinder Singh Gill, J

1.

The petitioner who had done a diploma from Rajasthan University of health Sciences, Jaipur, seeks issuance of directions to respondents for registering him 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 05.07.2023 (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 and accepts notice.

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 05.07.2023 (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 05.07.2023 (Annexure P-5) be sent to respondent No.4-Haryana State Pharmacy Council, Haryana, for necessary compliance.