Allahabad High Court
K.P. Singh Memorial Institute Pharmacy ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 3 March, 2025
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:12647 Court No. - 19 Case :- WRIT - C No. - 2175 of 2025 Petitioner :- K.P. Singh Memorial Institute Pharmacy Village Para Thru. Director Anup Kumar Sirbaiya Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Technical Education Lko.And 3 Others Counsel for Petitioner :- Ajay Pratap Singh Counsel for Respondent :- C.S.C.,Atul Kumar Dwivedi,Ravi Singh Hon'ble Manish Mathur,J.
1. Heard learned counsel for petitioner, learned State Counsel for opposite party no.1, Mr. Ravi Singh, learned counsel for opposite party no.2 and Mr. Atul Kumar Dwivedi, learned counsel for opposite parties 3 and 4.
2. Petition has been filed challenging examination schedule dated 17.02.2025 pertaining to First Semester of M. Pharm course for Academic Session 2024-25. A further prayer has been made for a direction to authority concerned to grant approval to petitioner-institution for conducting M. Pharm course for Academic Session 2024-25 in respect of 30 seats which have been approved by the Pharmacy Council of India and to permit 16 students of petitioner-institution in aforesaid course to appear in the said First Semester M. Pharm Examination for Academic Session 2024-25.
3. Learned counsel for petitioner at the very outset, on the basis of instructions revived, submits that he is not pressing prayers 1 and 3 and is emphasizing only prayer no.2.
4. It has been submitted that in terms of Government Order dated 05.01.2024, petitioner-institution had applied and was issued a no-objection certificate on 11.06.2024 whereafter the Pharmacy Council of India also granted approval for 30 seats for the said course for Academic Session 2024-25 on 10.12.2024 and since petitioner-institution had applied for affiliation in June, 2024, a three-member Committee of the University inspected the institution on 14.12.2024 and submitted its report but since no consequential action was taken, petitioner-institution represented before the University on 18.01.2025 but no affiliation order or even rejection has been passed till date. It is submitted that as per best knowledge of petitioner, recommendation dated 10.02.2025 has been made in favour of petitioner-institution by the University for granting affiliation.
5. Considering the grievance raised by learned counsel for petitioner, it is provided that in case any recommendation has been made by the University before the state Government in terms of Section 23 (2) of the U.P. Technical University Act, 2000 for grant of affiliation to petitioner-institution, the same may be considered by opposite party no.1, i.e. Additional Chief Secretary/Principal Secretary, Department of Technical Education U.P., Civil secretariat, Lucknow and appropriate directions may be passed within a period of six weeks from the date a certified copy of this order is submitted before authority concerned.
6. With aforesaid direction, the writ petition is finally disposed of.
Order Date :- 3.3.2025 kvg/-