Delhi High Court - Orders
Shri Ramanand Shikshan Shansthan ... vs Pharmacy Council Of India on 12 April, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~92 to 98, 100 to 106, 108 to 113, 115 to 118, 120, 122, 125, 126 & 132
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)5948/2022, W.P.(C)5949/2022, W.P.(C)5950/2022,
W.P.(C)5951/2022, W.P.(C)5954/2022, W.P.(C)5955/2022,
W.P.(C)5957/2022, W.P.(C)5959/2022, W.P.(C)5961/2022,
W.P.(C)5962/2022, W.P.(C)5966/2022, W.P.(C)5967/2022,
W.P.(C)5968/2022, W.P.(C)5969/2022, W.P.(C)5973/2022,
W.P.(C)5974/2022, W.P.(C)5975/2022, W.P.(C)5976/2022,
W.P.(C)5977/2022, W.P.(C)5983/2022, W.P.(C)5992/2022.,
W.P.(C)5996/2022, W.P.(C)5997/2022, W.P.(C)5999/2022,
W.P.(C)6005/2022, W.P.(C)6007/2022, W.P.(C)6024/2022,
W.P.(C)6025/2022 & W.P.(C) 6031/2022
SHRI RAMANAND SHIKSHAN SHANSTHAN PHARMACY
COLLEGE
SRP COLLEGE OF PHARMACY
VINAYAK COLLEGE OF PHARMACY
SRI BALAJI PHARMACY COLLEGE & ANR.
MNM RAKESH PHARMACY COLLEGE
BABU INDRA BAHADUR SINGH COLLEGE OF PHARMACY
SHRI JAGANNATH COLLEGE OF PHARMACY
AROGAYAM COLLEGE OF PHARMACY
MAHARAJA COLLEGE OF PHARMACY
AAMOLYA COLLEGE OF PHARMACY
VINAYAK NATIONAL COLLEGE FOR PHARMACY
SHREE KRISHNA PRASAD GIRISH DUTT COLLEGE OF
PHARMACY
TRIBLE COLLEGE OF PHARMACY
SHHETLA PRASAD COLLEGE OF PHARMACY
EKLAVYA SCHOOL OF PHARMACY
VARSHA GOSWAMI COLLEGE OF PHARMACY
MONARK GOSWAMI COLLEGE OF PHARMACY
DR. DINESH KUMAR YADAV COLLEGE OF PHARMACY
VINAYAK INTERNATIONAL COLLEGE FOR PHARMACY
SPANDAN COLLEGE OF PHARMACY & ANR.
MANSA PHARMACY COLLEGE & ANR.
KRISHNA COLLEGE OF PHARMACY & ANR.
CHHAMNA COLLEGE OF PHARMACY & ANR.
LILAWATI DEVI MAHAVIDYALAYA PHARMACY & ANR.
Signature Not Verified
Digitally Signed
By:GARIMA MADAN
Signing Date:13.04.2022
12:34:23
RAIPUR COLLEGE OF PHARMACY & ANR.
EKLAVYA COLLEGE OF PHARMACY
VINAYAK INTERNATIONAL COLLEGE FOR PHARMACY
SHRI VINAYAK COLLEGE FOR PHARMACY
MAA SAMALAI PHARMACY COLLEGE ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Appearances:
For petitioners:
Mr.Mayank Manish with Mr.Ravikant, Advs in Item nos.92, 94, 96-
98, 100-106, 108-112, 122, 125, 126.
Mr.Chandrashekhar Singh, Adv in Item no.132.
Mr.Sanjay Sharawat, Adv in Item no.93
For respondents:
Mr.Zoheb Hossain with Ms.Sahla Farsana, Advs for PCI.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.04.2022 CM APPL. 17889/2022 & CM APPL. 17901/2022 in W.P.(C) 5951/2022 CM APPL. 17977/2022 & CM APPL. 17978/2022 in W.P.(C) 5983/2022 CM APPL. 17995/2022 &CM APPL. 18108/2022 in W.P.(C) 5992/2022 CM APPL. 18006/2022 & CM APPL. 18007/2022 in W.P.(C) 5996/2022 CM APPL. 18011/2022 & CM APPL. 18012/2022 in W.P.(C) 5997/2022 CM APPL. 18016/2022 & CM APPL. 18017/2022 In W.P.(C) 5999/2022. CM APPL. 18039/2022 & CM APPL. 18040/2022 in W.P.(C) 6005/2022.
1. Exemptions allowed, subject to all just exceptions.
2. The Vakalatnama be filed within one week.
3. The applications are disposed of.
W.P.(C)5948/2022, W.P.(C)5949/2022, W.P.(C)5950/2022, W.P.(C)5951/2022, W.P.(C)5954/2022, W.P.(C)5955/2022, W.P.(C)5957/2022, W.P.(C)5959/2022, W.P.(C)5961/2022, W.P.(C)5962/2022, W.P.(C)5966/2022, W.P.(C)5967/2022, W.P.(C)5968/2022, W.P.(C)5969/2022, W.P.(C)5973/2022, W.P.(C)5974/2022, W.P.(C)5975/2022, W.P.(C)5976/2022, Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:13.04.2022 12:34:23 W.P.(C)5977/2022, W.P.(C)5983/2022, W.P.(C)5992/2022., W.P.(C)5996/2022, W.P.(C)5997/2022, W.P.(C)5999/2022, W.P.(C)6005/2022, W.P.(C)6007/2022, W.P.(C)6024/2022, W.P.(C)6025/2022 & W.P.(C) 6031/2022
4. The petitioners have approached this Court assailing the communications dated 17.07.2019 and 09.09.2019 issued by the respondent.
5. Learned counsel for the petitioners submits that the aforesaid communications already stand quashed by the decision dated 07.03.2022 passed in W.P.(C)No.175/2021 titled "Shaheed Teg Bahadur College of Pharmacy vs. Pharmacy Council of India".
6. Issue notice. Mr.Zoheb Hossain accepts notice on behalf of the respondent and is not in a position to dispute the aforesaid fact.
7. Keeping in view the fact that the issues raised in the present petitions are covered by the decision in Shaheed Teg Bahadur College of Pharmacy (supra), the writ petitions are allowed by directing the respondent to open the portal, wherein the petitioners would be entitled to submit their applications which will be expeditiously considered as per the Regulations.
8. Needless to state this order would be subject to any order as may be passed in the SLP(Civil) 4862/2022, which the respondent has filed assailing the decision in W.P.(C) 175/2021.
REKHA PALLI, J APRIL 12, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:13.04.2022 12:34:23