Supreme Court - Daily Orders
Parshavanath Charitable Trust vs All India Council For Technical ... on 17 February, 2023
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.42+47+52 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 1152/2023
(Arising out of impugned final judgment and order dated 17-04-2014
in C.A. No. No. 9048/2012 passed by the Supreme Court Of India)
PARSHAVANATH CHARITABLE TRUST & ORS. Petitioner(s)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS. Respondent(s)
(IA No. 5056/2023 – CLARIFICATION/DIRECTION AND IA No. 5038/2023 -
INTERVENTION/IMPLEADMENT)
WITH
SLP(C) No. 1793/2023 (XI)
(IA No. 15251/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 15253/2023 - EXEMPTION FROM FILING O.T., IA No.
15250/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 15252/2023 - PERMISSION TO FILE
LENGTHY LIST OF DATES)
SLP(C) No. 2936/2023 (XI)
(IA No.27665/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.27672/2023-EXEMPTION FROM FILING O.T. and IA
No.27669/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.27675/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 1965/2023 (XI)
(IA No.17204/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.17205/2023-EXEMPTION FROM FILING O.T.)
SLP(C) No. 3019/2023 (XI)
(FOR ADMISSION and I.R. and IA No.28431/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.28432/2023-EXEMPTION FROM
FILING O.T. and IA No.28433/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 2890/2023 (XI)
(FOR ADMISSION and I.R. and IA No.27138/2023-EXEMPTION FROM FILING
Signature Not Verified
C/C OF THE IMPUGNED JUDGMENT and IA No.27140/2023-EXEMPTION FROM
Digitally signed by
Deepak Singh
Date: 2023.02.23
FILING O.T. and IA No.27141/2023-PERMISSION TO FILE ADDITIONAL
16:39:34 IST
Reason:
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 3304/2023 (XI)
(FOR ADMISSION and I.R. and IA No.31954/2023-EXEMPTION FROM FILING
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C/C OF THE IMPUGNED JUDGMENT and IA No.31955/2023-EXEMPTION FROM
FILING O.T. and IA No.31952/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 2128/2023 (XI)
(FOR ADMISSION and I.R. and IA No.18927/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.18930/2023-EXEMPTION FROM
FILING O.T.)
SLP(C) No. 2939/2023 (XI)
(FOR ADMISSION and I.R. and IA No.27712/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.27714/2023-EXEMPTION FROM
FILING O.T. and IA No.27710/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 1666/2023
(IA No. 19151/2023 - APPLICATION FOR PERMISSION, IA No. 19158/2023
– CLARIFICATION/DIRECTION AND IA No. 7678/2023 -
INTERVENTION/IMPLEADMENT)
WITH
W.P.(C) No. 55/2023 (X)
(FOR ADMISSION and IA No.10751/2023-EXEMPTION FROM FILING O.T.)
Diary No(s). 2302/2023 (IX)
Diary No(s). 2486/2023 (IX)
Diary No(s). 2876/2023 (IX)
Diary No(s). 2875/2023 (IX)
Diary No(s). 2296/2023 (IX)
Diary No(s). 4595/2023 (IX)
Diary No(s). 4625/2023 (IX)
Diary No(s). 4618/2023 (IX)
Diary No(s). 4605/2023 (IX)
Diary No(s). 6097/2023 (IX)
Diary No(s). 2470/2023 (IX)
Diary No(s). 553/2023 (IX)
(Returnable notice for 27.1.2023 issued.
IA No. 1928/2023 - CLARIFICATION/DIRECTION)
Diary No(s). 1670/2023 (IX)
Diary No(s). 2487/2023 (IX)
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Diary No(s). 6891/2023 (IX)
Diary No(s). 2484/2023 (IX)
Diary No(s). 6880/2023 (IX)
Diary No(s). 2297/2023 (IX)
Diary No(s). 2475/2023 (IX)
Diary No(s). 560/2023 (IX)
(FOR impleading party ON IA 1968/2023, FOR INTERVENTION/IMPLEADMENT
ON IA 1968/2023, FOR CLARIFICATION/DIRECTION ON IA 1969/2023)
Diary No(s). 570/2023 (IX)
(FOR impleading party ON IA 1995/2023
FOR INTERVENTION/IMPLEADMENT ON IA 1995/2023
FOR CLARIFICATION/DIRECTION ON IA 1998/2023
IA No. 1998/2023 - CLARIFICATION/DIRECTION)
Diary No(s). 574/2023 (IX)
( FOR impleading party ON IA 2017/2023
FOR INTERVENTION/IMPLEADMENT ON IA 2017/2023
FOR CLARIFICATION/DIRECTION ON IA 2020/2023
IA No. 2020/2023 - CLARIFICATION/DIRECTION)
W.P.(C) No. 63/2023 (X)
(FOR ADMISSION and IA No.13421/2023-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 53/2023 (X)
(FOR ADMISSION and IA No.10302/2023-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 60/2023 (X)
(IA No. 11954/2023 - EXEMPTION FROM FILING O.T.)
W.P.(C) No. 139/2023 (X)
(FOR ADMISSION and IA No.26426/2023-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 146/2023 (X)
(FOR ADMISSION)
W.P.(C) No. 153/2023 (X)
(FOR ADMISSION)
W.P.(C) No. 167/2023 (X)
W.P.(C) No. 171/2023 (X)
(FOR ADMISSION)
W.P.(C) No. 115/2023 (X)
(FOR ADMISSION and IA No.21797/2023-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 131/2023 (X)
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(FOR ADMISSION)
W.P.(C) No. 154/2023 (X)
Diary No(s). 1672/2023 (IX)
Diary No(s). 2491/2023 (IX)
Diary No(s). 6885/2023 (IX)
W.P.(C) No(s). 206/2023
(Diary No. 1152/2023.]...FOR ADMISSION )
SLP(C) No. 3297/2023 (XI)
(IA No.31862/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.31863/2023-EXEMPTION FROM FILING O.T. and IA
No.31861/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
W.P.(C) No. 204/2023 (X)
(FOR ADMISSION)
W.P.(C) No. 202/2023 (X)
(FOR ADMISSION)
W.P.(C) No. 207/2023 (PIL-W)
(FOR ADMISSION)
Date : 17-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s)
Mr. Animesh Kumar, Adv.
Mr. Nishant Kumar, AOR
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Mr. Siddhartha Dave, Sr. Adv.
Mr. Ravikant, Adv.
Mr. Mayank Manish, Adv.
Mr. Rahul Sangwan, Adv.
Mr. Paawan Awasthi, Adv.
Mr. Vivek Singh, Adv.
Mr. C.P. Rajwar, Adv.
Ms. Somi Sharma, Adv.
Mr. Chandra Prakash, AOR
Mr. Aseem Mehrotra, Adv.
Ms. Deeksha, Adv.
Mr. Samant Singh, Adv.
Mr. Maroof Khan, Adv.
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Mr. Rajeev Singh, AOR
Mr. Jatin Zaveri, AOR
Mr. Sunil Fernandes, AOR
Mr. Sandeep Kumar Jha, AOR
Ms. Binisa Mohanty, Adv.
Ms. Preeti Kumari, Adv.
Mr. Mrinal Kishor, Adv.
Mr. Brijdendra Singh, Adv.
Mr. Shishir Kr. Saxena, Adv.
Mr. Jagdamba Singh, Adv.
Mr. D.K. Sabat, Adv.
Mr. R.N. Parul, Adv.
Mr. Praveen Swarup, AOR
Mr. Sanjay Sharawat, AOR
Mr. Nadeem Khan, Adv.
Mr. Ashok Kumar, Adv.
Mr. Shashank Shekhar Singh, AOR
Mr. Harsh Pratap Shahi, Adv.
Mr. Shaurya Krishna, Adv.
Mr. Jatin Zaveri, AOR
Mr. Sunil Fernandes, AOR
For Respondent(s)
Mr. Ajay Choudhary, AOR
Ms. Pratibha Jain, AOR
Ms. S. Ramamani, AOR
Mr. Shree Pal Singh, AOR
Mr. Satish Kumar, AOR
Mr. Siddharth Singla, AOR
Mr. Somiran Sharma, AOR
Mr. Rana Prashant, Adv.
M/S. Lawyer S Knit & Co, AOR
Mr. Navin Prakash, AOR
Mr. Gopal Singh, AOR
Mr. G. Prakash, AOR
Mr. Sanand Ramakrishnan, AOR
Mr. Chandra Prakash, AOR
Mr. Gaurav Sharma, AOR
Mr. Mritunjay Kumar Sinha, AOR
Mr. Amitesh Kumar, Adv.
Ms. Priti Kumari, Adv.
Mr. Ajay Choudhary, AOR
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Ms. Pratibha Jain, AOR
Mr. K.S. Subraamanyam, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Niharika Dewivedi, Adv.
Mr. Ravish Kumar Goyal, Adv.
Mr. Amit Kumar Chawla, Adv.
Ms. S. Ramamani, AOR
Mr. Shree Pal Singh, AOR
Mr. Satish Kumar, AOR
Mr. Siddharth Singla, AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Navin Prakash, AOR
Mr. Gopal Singh, AOR
Mr. G. Prakash, AOR
Mr. Sanand Ramakrishnan, AOR
Mr. Mayank Manish, Adv.
Mr. Ravikant, Adv.
Mr. Vivek Singh, Adv.
Mr. C.p.rajwar, Adv.
Ms. Somi Sharma, Adv.
Mr. Chandra Prakash, AOR
Mr. Gaurav Sharma, AOR
Mr. Mritunjay Kumar Sinha, AOR
Mr. Anil Soni, Adv.
Mr. Harish Pandey, AOR
Mr. Sanjay Kumar Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Diary Nos. 1152, 1666, 2302, 2475, 2486, 2876, 2875, 2296, 4595, 4625, 4618, 4605, 6097 2470 and 553, 1670, 2487, 6891, 2484, 6880, 2297, 560, 570 and 574/2023, W.P.(C) Nos. 55, 63, 53, 60, 139, 146, 153, 167, 171, 115, 131, 154, 1672, 2491, 6885, 206, 329, 204, 202 AND 207/2023
1. All these petitions and miscellaneous applications arise out of peculiar facts and circumstances.
2. In view of the order passed by this Court in Misc. Application No. 2174 of 2022 in C.A. No. 9048 of 2012 titled 7 as “Parshavanath Charitable Trust & Anr. Vs. All India Council for Tech. Education & Ors., the Pharmacy Council of India was required to consider the cases of the institutions for grant of permission within a stipulated time period.
3. The petitioners/applicants cases were considered and they were granted permission for the academic year 2022-2023. However, on account of delay in deciding their cases, they could not get requisite permission from the State Government and the consequent affiliation from the respective universities.
4. While issuing notice itself, we had clarified that we will not be considering the cases for grant of permission for the academic year 2022-2023.
5. Mr. Somiran Sharma, learned counsel appearing for the Pharmacy Council of India, fairly states that the permission granted for the Academic year 2022-2023 would be considered to be valid for the academic year 2023-2024.
6. In that view of the matter, the petitioners/applicants will have sufficient time to pursue the matter with their respective State Governments and the respective Universities for the purpose of grant of permission and affiliation, respectively.
7. In view of the aforesaid statement, we direct the Pharmacy Council of India to grant fresh permission letter(s) 8 granting them approval for the academic year 2023-2024.
8. In view of the above, these petitions/miscellaneous applications are disposed of.
SLP(C) Nos. 1793, 2936, 1965, 3019, 2890, 3304, 2128, 2939 and 3297 of 2023 List these matters on 13.03.2023.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)