Rajasthan High Court - Jodhpur
B. Lal Institute Of Pharmacy vs Pharmacy Counci Of India on 16 November, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15547/2022
B. Lal Institute Of Pharmacy, Village Danta, Tehsil Sanchore,
District Jalore Runs Under The Parental Body B.s. Shikshan
Sansthan, Village Danta, Tehsil Sanchore, District Jalore Through
Its President Dr. B.l. Bishnoi S/o Shri Dhanna Ram, Aged 47
Years, Resident Of B. Lal Hospital, National Highway No. 68,
Barmer Road, Kamalpura, Sanchore, District Jalore (Raj.).
----Petitioner
Versus
1. Pharmacy Counci Of India, Nbcc Centre, 3Rd Floor, Plot
No. 2, Community Centre, Maa Anandamai Marg, Okhla
Phase-I, New Delhi Through Its Registrar Cum Secretary.
2. Rajasthan University Of Health Sciences, Sector-18,
Kumbha Marg, Pratap Nagar, Jaipur Through Its Registrar.
----Respondents
For Petitioner(s) : Mr. CS Kotwani
For Respondent(s) : Mr. Mohit Singhvi
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 16/11/2022 The petitioner has preferred the present writ petition claiming the following reliefs :-
"i. The impugned order dated 22.09.2022 (Annex.16) may kindly be ordered to quash and set aside; ii. The respondent no.2 University may kindly be directed to grant consent to run the Pharmacy course in petitioner Institution and respondent no.1 may kindly be directed to grant approval and NOC to the petitioner institution for establishment of D. Pharma course in the petitioner Institution and consider the application in accordance with provisions of law." (Downloaded on 17/11/2022 at 09:02:01 PM)
(2 of 2) [CW-15547/2022] Learned counsel for the petitioner has drawn attention of this Court towards the order passed by this Court in S.B. Civil Writ Petition No.9984/2022 (Vision Institute of Pharmacy Vs. Pharmacy Council of India & Anr.) decided on 07.09.2022.
Learned counsel for the respondents is not in a position to refute that only on the count of not submitting the application before 15.07.2022, the present application could not be processed, as the learned courts has previously accepted that the application filed on or before 07.09.2022.
Heard learned counsel for the parties and perused the record of the case.
Admittedly, the application of the petitioner is of August, 2022, thus, the impugned order dated 22.09.2022 is quashed and set aside with liberty to the respondent to pass fresh order while keeping the legal position of the last date in the judgment in consideration.
All pending applications also stand disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI), J.
225-sudheer/-
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