Himachal Pradesh High Court
Himansh Thakur vs The Pharmacy Council Of India & Others on 1 December, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWPs
CWPs No. 8372 of 2014 &
430 of 2015
2015
.
Date of decision: 1.12.2015
1. CWP No. 8372 of 2014
Himansh Thakur .....Petitioner
Versus
The Pharmacy Council of India & others
of
....Respondents
2. CWP No. 430
430 of 2015
Hem Lata
rt .....Petitioner
Versus
State of H.P. & others ....Respondents
___________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge.
Whether approved for reporting?1
_____________________________________________
CWP No. 8372 of 2014
For the petitioner : Mr. G.R. Palsra, Advocate.
Mr. Ashok Sharma, Assistant
Solicitor General of India with Mr.
Nipun Sharma, Advocate, for
respondent No. 1.
Mr. S.C. Sharma, Advocate, for
respondent No. 2.
Mr. Lovneesh Kanwar, Advocate, for
respondent No. 3.
Mr. Surinder Shrma, Advocte, for
respondent No. 4.
1
Whether the reporters of Local Papers may be allowed to see the judgment?
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-2-
Mr. Subhash Sharma, Advocate, for
respondent No. 5.
CWP No. 430 of 2015
2015
.
For the respondents: Mr. Nresh Verma, Advocate, for the
petitioner.
Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma, Additional
of
Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General,
for respondent No. 1.
rt Mr. S.C. Sharma, Advocate, for
respondent No. 2.
Mr. Bhuvnesh Sharma, Advocate,
for respondent No. 3.
Mr. Ashok Sharma, Assistant
Solicitor General of India, with Mr.
Nipun Sharma, Advocate, for
respondent No. 4.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. G.R. Palsra, Advocate, stated at the Bar that during the pendency of the writ petitions, the respondents have amended the eligibility criteria for admission in Pharmacy Courses. He has also produced copy of the communication dated 30.07.2015, made part of the file.
2. In view of the above, we deem it proper to dispose of these writ petitions by providing that the ::: Downloaded on - 15/04/2017 19:25:00 :::HCHP -3- petitioners are at liberty to file a representation(s) before the respondent concerned within one week from today and .
thereafter, the respondents are directed to examine the same and make a decision within two weeks, after hearing the petitioners.
3. It goes without saying that in case the decision of goes against the petitioners, they are at liberty to challenge the same.rt
4. The writ petitions are disposed of accordingly alongwith pending applications.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
December 1, 2015. (Tarlok Singh Chauhan) Chauhan) (hemlata) Judge.
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