Delhi High Court - Orders
Skaran Institute Of Pharmacy vs Pharmacy Council Of India on 21 April, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4657/2023
SKARAN INSTITUTE OF PHARMACY ..... Petitioner
Through: Mr.Chandrashekhar Singh, Advocate.
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Ms.Manisha Agrawal Narain, CGSC
with Mr.Sandeep Singh Somaria,
Advocate.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 21.04.2023
1. Pursuant to order dated 13.04.2023, notice was issued to the respondent-Pharmacy Council of India (PCI) and the same was accepted by learned counsel on its behalf. He was directed to seek instructions and to file counter-affidavit.
2. Learned counsel appearing on behalf of the respondent-PCI prays for further time to seek instructions.
3. Learned counsel appearing on behalf of the petitioner, however, states that the controversy involved in the instant case only relates to take a decision on the application submitted by the petitioner for grant of approval for D.Pharm course. He states that in the month of August 2022, the petitioner-institution submitted its online application (SIF 6539) with PCI along with processing fee for the aforesaid purpose. He further states that till date, no decision has been taken on the said application after having Signature Not Verified Signed By:PRIYA Signing Date:26.04.2023 19:26:50 -2- inspection on 05.12.2022.
4. According to him, if the decision is not taken, the petitioner- institution may not be able to operate the concerned course for the Academic Year 2023-24. He also states that in any case the decision should have been taken by the PCI as directed by the Hon'ble Supreme Court in the case of 'Parshavanth Charitable Trust v. All India Council of Tech. Edu & Ors'1.
5. Learned counsel appearing on behalf of the respondent also states that he would not have any objection if the PCI is directed to decide the application in a time bound manner, as may be prescribed by this court.
6. Having heard learned counsel appearing on behalf of the parties, and in view of the short controversy involved in the instant petition, it is directed that the respondent-PCI shall take appropriate steps in accordance with law on pending application filed by the petitioner for grant of approval in D.Pharm course for the Academic Year 2023-24 before 15.05.2023.
7. Needless to state that, if any adverse decision is taken against the petitioner, the petitioner would be at liberty to take appropriate recourse in accordance with law.
8. In view of the aforesaid directions, the instant petition is disposed of.
PURUSHAINDRA KUMAR KAURAV, J APRIL 21, 2023/nc 1 (2013) 3 SCC 385 Signature Not Verified Signed By:PRIYA Signing Date:26.04.2023 19:26:50