Delhi High Court - Orders
Skaran Institute Of Pharmacy vs Pharmacy Council Of India on 10 April, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4389/2023
SKARAN INSTITUTE OF PHARMACY ..... Petitioner
Through: Mr. Sanjay Sharawat, Mr. Ashok Kumar
& Mr. Nadeem Khan, Advocates
Versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Mr. Mobashshir Sarwar, Standing
Counsel alongwith Dr. Swaroop George, Mr.
Tanmay Cheema, Mr. Sarthak Gupta, & Mr.
Akshat Gupta, Advocates
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 10.04.2023
1. The present petition has been filed under Article 226 of the Constitution of India on behalf of the petitioner seeking following reliefs:-
"[a] Issue a writ of mandamus and direct the Respondent to decide the application of the Petitioner for grant approval for D.Pharm course for academic session 2023-24 expeditiously and preferably before 15.04.2023; and [b] Pass any other and further order (s) as may be deemed fit".
2. Learned counsel appearing on behalf of the parties jointly submit that this court has passed various directions with respect to the recognition to be granted by the Pharmacy Council of India in a time bound manner. They, therefore, submit that since the application of the petitioner is pending, therefore, the instant petition can be disposed of, giving time bound directions to the Pharmacy Council of India.
Signature Not Verified Signed By:PRATIMA Signing Date:12.04.2023 11:34:27 -2-3. In view of the aforesaid, the present petition is disposed of with the following directions:-
(i) The respondent-PCI is directed to point out the deficiencies with respect to the petitioners-institutions through its concerned representative, within a period of two weeks from today along with the inspection report.
(ii) After receipt of the communication from the respondent-PCI, the petitioners-institutions are granted five days' time to submit their explanation along with relevant documents.
(iii) Depending upon the submission/explanation to be made by the petitioners-institutions, the respondent-PCI is directed to take a final decision with respect to grant or non-grant of approval for the Academic Session 2023-2024, on or before 10.05.2023.
(iv) The petitioners-institutions thereafter, if aggrieved by the decision of the respondent-PCI would be entitled to take appropriate recourse in accordance with law.
4. The petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J APRIL 10, 2023 p'ma Signature Not Verified Signed By:PRATIMA Signing Date:12.04.2023 11:34:27