Supreme Court - Daily Orders
Yogendra Nath Saxena College Of ... vs Dr. A.P.J Abdul Kalam Technical ... on 17 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL)NO. 938 OF 2018
YOGEDNRA NATH SAXENA COLLEGE OF PHARMACY AND .. Petitioner(s)
RESEARCH CENTRE
Versus
DR. A.P.ABDUL KALAM TECHNICAL UNIVERSITY AND ORS. .. Respondent(s)
O R D E R
The present writ petition discloses a sorry state of
affairs. Despite approval by the AICTE on 10.04.2018, and
affiliation letters from the University for the Bachelor of
Pharmacy course, and the Diploma course by the Board, having
been issued on 15.05.2018, we find yet another instance of the
Pharmacy council dragging its feet and ultimately giving their
no objection only on 20.07.2018, thereby pay scant respect to
the time line that has been laid down by this Court. The
petitioners have come knocking to our door as the University
has not included them for counseling. We have been informed
that as on date the counseling is over. The petitioners may,
therefore, fill up the seats on their own in accordance with
Signature Not Verified
Digitally signed by
the procedure laid down by the University.
SHASHI SAREEN
Date: 2018.08.21
16:50:44 IST
The petitioners
Reason:
will do so latest by 28.08.2018.
We have been informed that the Pharmacy Council is doing
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this in a number of cases, and is also irregular in the manner
in which it grants approval. Sometimes it does so for the year
in question and in other cases, it does so for many years at
one go. We take note of this and at present only caution the
Pharmacy Council to act as it is supposed to act in accordance
with the time line laid down. If we find that this course of
conduct persists, we will be constrained to pass orders, if
necessary, even going to the extent of superseding the Council.
With this caution, we dispose of the present writ
petition.
A copy of this order be sent to the Pharmacy Council.
......................J.
(ROHINTON FALI NARIMAN)
…......................J.
(INDU MALHOTRA)
New Delhi,
Dated: 17th August, 2018.
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ITEM NO.72 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 938/2018
YOGENDRA NATH SAXENA COLLEGE OF PHARMACY AND RESEARCH CENTRE
Petitioner(s)
VERSUS
DR. A.P.J ABDUL KALAM TECHNICAL UNIVERSITY & ORS. Respondent(s)
( IA No. 112666 of 2018-Exemption from filing O.T.)
Date : 17-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Ravi Kant, Adv.
Mr. Mayank Manish, Adv.
Mr. Chandra Prakash, AOR
For Respondent(s) Mr. Zoheb Hossain, Adv.
Mr. Piyush Goyal, Adv.
Mr. Anil Soni, Adv.
Mr. Harish Pandey, Adv.
Mr. Amitesh Kumar, Adv.
Mr. Mritunjay Kumar Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The writ petition is disposed of in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)