Supreme Court - Daily Orders
Progressive Education Societys ... vs The State Of Maharashtra on 24 July, 2018
Bench: Arun Mishra, S.Abdul Nazeer
1
ITEM NO.11 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
SPECIAL LEAVE PETITION (CIVIL) ….…./2018(Diary No(s).24798/2018)
(Arising out of impugned final judgment and order dated 05-07-2018
in WP No. 6759/2018 passed by the High Court Of Judicature At
Bombay)
PROGRESSIVE EDUCATION SOCIETYS COLLEGE OF
PHARMACY & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
WITH
Diary No(s).24801/2018 (IX)
(FOR ADMISSION and I.R. and IA No.91779/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.91778/2018-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
Date : 24-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S.ABDUL NAZEER
For Petitioner(s) Mr. Huzefa Ahmadi,Sr.Adv.
Mr. Amol Chitale,Adv.
Mrs. Pragya Baghel, AOR
For Respondent(s) Mr. Maninder Singh,ASG
Mr. Zoheb Hossain,Adv.
Mr. Preshit Surshe,Adv.
Mr. Anil Soni,Adv.
Mr. Harish Pandey,Adv.
Ms. Varsha Rana,Adv.
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.07.26
10:47:09 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
2 Delay condoned.
AICTE has included Pharma-D course for the first time this year. As a special case, the AICTE would be considering the prayer made by the petitioner society for approval/recognition within a week.
Accordingly, nothing further survives for adjudication. The order should not be treated as a precedent as it has been passed on the basis of consensus in the peculiar facts of the case.
Ordered accordingly.
Special Leave Petitions and pending applications, if any, stand disposed of.
It is desirable that Government of India should revisit the definition in Section 2 g of AICTE. Whether there could have been inclusion of pharmacy when it was already covered by Pharmacy Act, 1948.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER