Delhi High Court - Orders
Shri Siddhi Vinayak Institute Of ... vs Pharmacy Council Of India And Anr on 24 March, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~39 to 46 and 68 to 85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)298/2020
SHRI SIDDHI VINAYAK INSTITUTE OF
PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA
AND ANR. ..... Respondents
40.
+ W.P.(C)1172/2020
LIBRA NATIONAL INSTITUTE OF
PHARMACEUTICAL SCIENCES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
41.
+ W.P.(C)1173/2020
L N INSTITUTE OF PHARMCEUTICAL
SCHIENCES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA & NR. ..... Respondents
42.
+ W.P.(C)3871/2020
SHRIRAM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
43.
+ W.P.(C)4091/2020
SHRI SHIVAJI KADAM COLLEGE
Signature Not Verified
SHITU NAGPAL
W.P.(C) 298/2020 and connected matters Page 1 of 9
OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
44.
+ W.P.(C)4810/2020
S R COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
45.
+ W.P.(C)175/2021
SHAHEED TEG BAHADUR
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
46.
+ W.P.(C)9085/2021
AROHI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
68.
+ W.P.(C)12578/2019
SWAMI DAYANAND SIKSHAN EVAM
VIKAS SANSTHAN ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA
AND ANR. ..... Respondents
69.
+ W.P.(C)13229/2019
Signature Not Verified
SHITU NAGPAL
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KHATU SHYAM SCHOOL OF PHARMACY,
SHYAM UNIVERSITY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA
AND ANR. ..... Respondents
70.
+ W.P.(C)13307/2019
RUHI CONVENT EDUCATION AND RESEARCH
SOCIETY ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA AND
ANR. ..... Respondents
71.
+ W.P.(C)13564/2019
SAI EDUCATIONAL TRUST ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
72.
+ W.P.(C)13659/2019
CHANDIGARH EDUCATIONAL SOCIETY
THROUGH ITS PRESIDENT ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA
THROUGH ITS REGISTRAR CUM
SECRETARY ..... Respondent
73.
+ W.P.(C)13834/2019
SHREE JI PHARMACY INSTITUTE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Signature Not Verified
SHITU NAGPAL
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74.
+ W.P.(C)55/2020
APJ ABDUL KALAM MEDICAL INSTITUTES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA
AND ANR. ..... Respondents
75.
+ W.P.(C)4142/2020
SANJEEVNI COLLEGE OF PHARMACEUTICAL
SCIENCES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
76.
+ W.P.(C)6514/2020
AAI SAHEB SHAKUNTALAJI JAIN
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
77.
+ W.P.(C)7304/2020
SAI INSTITUTE OF ALLIED SCIENCE AND
PHARMACEUTICALS ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
78.
+ W.P.(C)10200/2020
RAGHUNATHPUR COLLEGE OF
PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Signature Not Verified
SHITU NAGPAL
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79.
+ W.P.(C)1105/2021
BALPAI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
80.
+ W.P.(C)1570/2021
DEVSTHALI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
81.
+ W.P.(C)2886/2021
VASHISTH PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
82.
+ W.P.(C)5464/2021
GARGI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
83.
+ W.P.(C)5465/2021
PRINCE PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
84.
+ W.P.(C)5466/2021
PRINCE COLLEGE OF PHARMACY ..... Petitioner
versus
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PHARMACY COUNCIL OF INDIA ..... Respondent
85.
+ W.P.(C)5469/2021
PRINCE ACADEMY PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Appearances:-
For Petitioners:-
Mr. Sanjay Sharawat, Advocate in item Nos. 39 to 46, 69, 74 to 76, 78 to
80, 82 to 85.
Mr. RK Ruhil, Advocate in item Nos. 68, 70, 71, 72, 73, 77 and 81.
For Respondents:-
Mr. Zoheb Hossain and Mr. Vivek Gurnani, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 24.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
CM APPL. 14196/2022 (exemption) in W.P.(C) 12578/2019 CM APPL. 13845/2022 (exemption) in W.P.(C) 13307/2019 CM APPL. 14134/2022 (exemption) in W.P.(C) 13564/2019 CM APPL. 14189/2022 (exemption) in W.P.(C) 13659/2019 CM APPL. 14128/2022 (exemption) in W.P.(C) 13834/2019 CM APPL. 14187/2022 (exemption) in W.P.(C) 7304/2020 Signature Not Verified SHITU NAGPAL W.P.(C) 298/2020 and connected matters Page 6 of 9 CM APPL. 13847/2022 (exemption) in W.P.(C) 2886/2021 Exemptions allowed, subject to all just exceptions. These applications stand disposed of.
CM APPL. 13585/2022 in W.P.(C) 298/2020 CM APPL. 13646/2022 in W.P.(C) 1172/2020 CM APPL. 13597/2022 in W.P.(C) 1173/2020 CM APPL. 13565/2022 in W.P.(C) 3871/2020 CM APPL. 13592/2022 in W.P.(C) 4091/2020 CM APPL. 13595/2022 in W.P.(C) 4810/2020 CM APPL. 13567/2022 in W.P.(C) 175/2021 CM APPL. 13588/2022 in W.P.(C) 9085/2021 CM APPL. 14195/2022 in W.P.(C) 12578/2019 CM APPL. 13589/2022 in W.P.(C) 13229/2019 CM APPL. 13844/2022 in W.P.(C) 13307/2019 CM APPL. 14133/2022 in W.P.(C) 13564/2019 CM APPL. 14188/2022 in W.P.(C) 13659/2019 CM APPL. 14127/2022 in W.P.(C) 13834/2019 CM APPL. 13834/2022 in W.P.(C) 55/2020 CM APPL. 13831/2022 in W.P.(C) 4142/2020 CM APPL. 13885/2022 in W.P.(C) 6514/2020 CM APPL. 14186/2022 in W.P.(C) 7304/2020 CM APPL. 13904/2022 in W.P.(C) 10200/2020 CM APPL. 13833/2022 in W.P.(C) 1105/2021 CM APPL. 13850/2022 in W.P.(C) 1570/2021 CM APPL. 13846/2022 in W.P.(C) 2886/2021 CM APPL. 13830/2022 in W.P.(C) 5464/2021 Signature Not Verified SHITU NAGPAL W.P.(C) 298/2020 and connected matters Page 7 of 9 CM APPL. 13832/2022 in W.P.(C) 5465/2021 CM APPL. 13866/2022 in W.P.(C) 5466/2021 CM APPL. 13851/2022 in W.P.(C) 5469/2021
1. Issue notice in these applications. Mr. Zoheb Hossain, learned counsel, accepts notice on behalf of the respondent-Pharmacy Council of India ["PCI"].
2. The petitioners have filed these applications for directions in the writ petitions, which have been disposed of by a judgment dated 07.03.2022 in W.P.(C) 175/2021 [Shaheed Teg Bahadur College of Pharmacy vs. Pharmacy Council of India] and connected matters. Following the said judgment, a batch of approximately 2500 writ petitions was disposed of by an order dated 10.03.2022 in W.P.(C) 1074/2021 [Swami Vivekanand College of Pharmacy vs. Pharmacy Council of India] and connected matters.
3. The contention of the petitioners is that, by the judgment dated 07.03.2022, the circulars of the PCI dated 17.07.2019 and 09.09.2019, imposing moratorium on the opening of new pharmacy colleges, has been set aside consequent whereupon the petitioners are entitled to make their applications and have the same processed for the year 2022-23.
4. Mr. Hossain submits that the PCI has challenged the judgment of this Court dated 07.03.2022 before the Supreme Court in Special Leave Petition (C) No. 4862/2022, which is likely to be listed before the Supreme Court on 28.03.2022.
5. Mr. Sanjay Sharawat, learned counsel for some of the petitioners, relies upon an order dated 10.03.2022 passed in W.P.(C) 4062/2022 [Gyan Ganga College of Pharmacy vs. Pharmacy Council of India], in Signature Not Verified SHITU NAGPAL W.P.(C) 298/2020 and connected matters Page 8 of 9 which a coordinate bench of this Court has directed the PCI to open the application portal and consider the applications made by the petitioners expeditiously. The direction has been made expressly subject to any order passed in SLP (C) No. 4862/2022 filed by the PCI against the judgment dated 07.03.2022. Mr. Sharawat states that similar orders have been passed in other writ petitions also, filed by parties who were not parties to the batch of cases decided on 07.03.2022 and 10.03.2022.
6. Mr. Hossain states that the order of the coordinate bench dated 10.03.2022 in W.P.(C) 4062/2022 has also been challenged before the Supreme Court vide diary No. 9104/2022.
7. In view of this position, I am of the view that the hearing of present applications be deferred to await the orders of the Supreme Court.
8. List these applications on 07.04.2022.
9. Learned counsel for the parties are at liberty to place relevant orders and judgments of the Supreme Court and of this Court, on record by 05.04.2022.
10. A copy of this order be kept in file of each of these petitions.
PRATEEK JALAN, J MARCH 24, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified SHITU NAGPAL W.P.(C) 298/2020 and connected matters Page 9 of 9