Jammu & Kashmir High Court - Srinagar Bench
Hyatt Institute Of Pharmaceutical vs The Pharmacy Council Of India And on 4 August, 2025
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S.No. 65
Regular List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 2294/2024
HYATT INSTITUTE OF PHARMACEUTICAL ...Petitioner(s)/Appellant(s)
EDUCATION AND RESEARCH
Through: Mr. M.Y. Bhat, Sr. Advocate with
Mr. Asif Bhat, Advocate
Vs.
THE PHARMACY COUNCIL OF INDIA AND ...Respondent(s)
ORS.
Through: Mr. T.M. Shamsi, DSGI with
Ms. Shagufta Maqbool, Advocate
CORAM:HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI,JUDGE
ORDER
04-08-2025
1. The petitioner-Institute, through the present petition filed under Article 226 of the Constitution of India, seeks a writ of mandamus directing the respondents to grant renewal of approval for the Session 2024-2025 in its favour. The petitioner further prays for a direction to the respondents to provide secure access to the PCI Portal by furnishing the ID and password directly to the petitioner-Institute, with a further stipulation that the same shall not be communicated to the private respondents.
2. Mr. T.M. Shamsi, learned DSGI for the respondents, submits that the petitioner-institute has been provided with the login ID and password.
3. Mr. M.Y. Bhat, learned Senior Counsel for the petitioner, submits that although the login ID and password have been provided, the respondents have yet to take a decision regarding the registration of the petitioner's institution for the session 2024-2025.
4. Be that as it may, the present petition is disposed of with a direction to respondent No. 1 to take a decision on the issue of registration of the petitioner-institute for the session 2024-2025 within a period of two weeks from the date a copy of this order is made available to him, by passing a speaking order.
5. Disposed of, accordingly.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:
04-08-2025 Mubashir