Delhi High Court - Orders
Shaheed Teg Bahadur College Of Pharmacy vs Pharmacy Council Of India on 8 January, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~16 to 42, 45 to 47, 49 to 60, 62 to 67, 69 to 81, 83 to 86, 88 to 92, 94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 175/2021
SHAHEED TEG BAHADUR
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 176/2021
BAGNAN COLLEGE OF PHARMACEUTICAL
SCIENCE AND RESEARCH CENTRE BIHAR ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 177/2021
KRN COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 178/2021
HARYANA COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 179/2021
KULDEEP RAI PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 180/2021
RAMJI SINGH MEMORIAL COLLEGE OF
PROFESSIONAL STUDIES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 182/2021
R C COLLEGE OF PHARMACY & ANR. ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 1 of 14
+ W.P.(C) 183/2021
TAGORE COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 184/2021
A.R. COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 185/2021
DOLPHIN COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 188/2021
CH PREM SINGH PREMVATI
PHARMACY COLLEGE & ANR. ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 189/2021
DR. C.P. TIWARI SMIRITI
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 190/2021
SAHARANPUR INSTITUTE OF
ADVANCED STUDIES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 191/2021
DAYAL BAGH PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 2 of 14
+ W.P.(C) 193/2021
BARASAT COLLEGE OF PHARMACEUTICAL
SCIENCE AND RESEARCH CENTRE BIHAR ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 194/2021
G.S.M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 195/2021
SOCIETY OF ADVANCED STUDIES
PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 196/2021
PRACHI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 197/2021
JSM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 198/2021
M S B COLLEGE F PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 199/2021
SAKSHI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 200/2021
G S M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 3 of 14
+ W.P.(C) 201/2021
J S M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 202/2021
MAA SHIV KUMARI SINGH
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 203/2021
G.S.M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 204/2021
J S M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 206/2021
RADHE KRISHAN COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 212/2021
ROTARY INSTITUTE OF MANAGEMENT
AND TECHNOLOGY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 213/2021
MINERVA COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 4 of 14
+ W.P.(C) 215/2021
MANDAWAR COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 217/2021
SHRI BALDEO COLLEGE OF NURSING
AND MEDICAL RESEARCH CENTRE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 218/2021
J D COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 219/2021
SHRI RAMPAL SINGH MEMORIAL
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 229/2021
G.S.M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 230/2021
G.S.M COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 231/2021
L.M.S COLLEGE OFPHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 232/2021
MUKUNDRAJ COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 5 of 14
+ W.P.(C) 233/2021
RAM DEVI JINDAL COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 234/2021
SAI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 235/2021
SWAMI VIVEKANAND COLLEGE OF
PHARMACY AND HEALTH SCIENCE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 236/2021
S C M S COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 237/2021
SHRI RAM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 239/2021
SHREE YOGESHWAR PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 240/2021
SHRI BALAJI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 241/2021
DR APJ ABDUL KALAM COLLEGE OF EDUCATION..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 6 of 14
+ W.P.(C) 242/2021
PIYUSH COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 244/2021
TAGORE COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 245/2021
G S INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 250/2021
KISANJI GIRADKAR COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 251/2021
J.P. MEMORIAL PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 252/2021
MAHABODHI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 253/2021
VARMA FOUNDATION
EDUCATIONAL AND WELFARE TRUST ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 254/2021
MINREVA PHARMACEUTICAL INSTITUTE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 7 of 14
+ W.P.(C) 255/2021
FARIDPUR INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 256/2021
NAND COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 257/2021
IKBAL INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 259/2021
SHRI BALAJI MAHARAJ MAHAVIDYALAYA ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 260/2021
C P COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 262/2021
PROF. DR. LAL JI TRIPATHI
PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 264/2021
SUMAN LATA SANTAN PAL SINGH
INSTITUTE OF MEDICAL SCIENCES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 175/2021 & Other Connected Matters Page 8 of 14
+ W.P.(C) 265/2021
MURSHIDABAD PHARMACEUTICAL
INSTITUTE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 269/2021
VARMA FOUNDATION EDUCATIONAL
AND WELFARE TRUST ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 270/2021
INSTITUTE OF PHARAMACEUTICAL
SCIENCE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 271/2021
SHRI SIDDHI VINAYAK COLLEGE
OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 274/2021
HAJRAT NIZAMUDDIN MINORITY
EDUCATIONAL TRUST ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 279/2021
SHASHI INSTITUTE OF PHARMACEUTICAL
SCIENCE AND RESEARCH ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondents
+ W.P.(C) 280/2021
MAHADEV INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondents
W.P.(C) 175/2021 & Other Connected Matters Page 9 of 14
+ W.P.(C) 282/2021
SUNDAR LAL PARWATI MAHAVIDYALAYA ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondents
+ W.P.(C) 283/2021
RASHBEHARI PHARMACEUTICAL INSTITUTE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondents
+ W.P.(C) 284/2021
PARAMOUNT COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondents
+ W.P.(C) 288/2021
RAM KRISHNA EDUCATIONAL
TRUST FOR YOUTH ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondents
Present:- Mr. Sanjay Sharawat, Advocate for Petitioner in Item nos. 16 to
21, 23, 24, 27 to 42, 45 to 47, 49 to 59, 69, 78, 80, 84, 85, 92.
Mr. Mayank Manish and Mr. Ravi Kant, Advocates for
Petitioner in Item nos. 60, 62 to 67, 77 & 90.
Mr. Chandra Shekhar Singh, Advocate for Petitioner in Item
nos. 70,73,74,75,76,79,81,88,89 & 91.
Mr. Shivam Singh, Mr. Sahil Raveen, Mr. Jaideep Khanna,
Advocates for Petitioner in Item nos. 71, 72, 83, 86 & 94.
Mr. Zoheb Hossain, Advocate for Pharmacy Council of India.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 08.01.2021 The proceedings in the matter have been conducted through video conferencing.
W.P.(C) 175/2021 & Other Connected Matters Page 10 of 14CM APPLs. 529/2021 & 531/2021 (exemption) in W.P.(C) 182/2021 CM APPLs. 537/2021 & 539/2021 (exemption) in W.P.(C) 188/2021 Exemption allowed, subject to all just exceptions. The applications stand disposed of.
W.P.(C) 175/2021, W.P.(C) 176/2021, W.P.(C) 177/2021, W.P.(C) 178/2021, W.P.(C) 179/2021 & CM APPL. 525/2021, W.P.(C) 180/2021 & CM APPL. 526/2021, W.P.(C) 182/2021 & CM APPL. 530/2021, W.P.(C) 183/2021 & CM APPL. 532/2021, W.P.(C) 184/2021 & CM APPL. 533/2021, W.P.(C) 185/2021 & CM APPL. 534/2021, W.P.(C) 188/2021 & CM APPL. 538/2021, W.P.(C) 189/2021 & CM APPL. 540/2021, W.P.(C) 190/2021 & CM APPL. 541/2021, W.P.(C) 191/2021 & CM APPL. 542/2021, W.P.(C) 193/2021, W.P.(C) 194/2021 & CM APPL. 545/2021, W.P.(C) 195/2021 & CM APPL. 546/2021, W.P.(C) 196/2021 & CM APPL. 547/2021, W.P.(C) 197/2021 & CM APPL. 548/2021, W.P.(C) 198/2021 & CM APPL. 549/2021, W.P.(C) 199/2021 & CM APPL. 550/2021, W.P.(C) 200/2021 & CM APPL. 551/2021 W.P.(C) 201/2021 & CM APPL. 552/2021 W.P.(C) 202/2021 & CM APPL. 553/2021 W.P.(C) 203/2021 & CM APPL. 554/2021 W.P.(C) 204/2021 & CM APPL. 555/2021 W.P.(C) 206/2021 & CM APPL. 559/2021 W.P.(C) 212/2021 & CM APPL. 568/2021 W.P.(C) 213/2021 & CM APPL. 569/2021 W.P.(C) 215/2021 & CM APPL. 572/2021 W.P.(C) 217/2021 & CM APPL. 574/2021 W.P.(C) 218/2021 & CM APPL. 576/2021 W.P.(C) 219/2021 & CM APPL. 579/2021 W.P.(C) 229/2021 & CM APPL. 610/2021 W.P.(C) 230/2021 & CM APPL. 620/2021 W.P.(C) 231/2021 & CM APPL. 621/2021 W.P.(C) 232/2021 & CM APPL. 622/2021 W.P.(C) 233/2021 & CM APPL. 623/2021 W.P.(C) 234/2021 & CM APPL. 625/2021 W.P.(C) 175/2021 & Other Connected Matters Page 11 of 14 W.P.(C) 235/2021 & CM APPL. 627/2021 W.P.(C) 236/2021 & CM APPL. 629/2021 W.P.(C) 237/2021, W.P.(C) 239/2021, W.P.(C) 240/2021, W.P.(C) 241/2021, W.P.(C) 242/2021, W.P.(C) 244/2021, W.P.(C) 245/2021, W.P.(C) 250/2021 & CM APPL. 645/2021 W.P.(C) 251/2021, W.P.(C) 252/2021, W.P.(C) 253/2021, W.P.(C) 254/2021, W.P.(C) 255/2021, W.P.(C) 256/2021, W.P.(C) 257/2021, W.P.(C) 259/2021, W.P.(C) 260/2021 & CM APPL. 649/2021, W.P.(C) 262/2021, W.P.(C) 264/2021 & CM APPL. 651/2021 W.P.(C) 265/2021, W.P.(C) 269/2021, W.P.(C) 270/2021 & CM APPL. 667/2021, W.P.(C) 271/2021 & CM APPL. 674/2021, W.P.(C) 274/2021, W.P.(C) 279/2021, W.P.(C) 280/2021, W.P.(C) 282/2021, W.P.(C) 283/2021, W.P.(C) 284/2021 & CM APPL. 724/2021, W.P.(C) 288/2021
1. Issue notice. Mr. Zoheb Hossain, learned counsel, accepts notice on behalf of the respondent/Pharmacy Council of India.
2. The challenge in these petitions is to the directions of the respondent dated 17.07.2019 and 09.09.2019, by which a moratorium has been placed on recognition of new pharmacy colleges for a period of five years commencing from the academic year 2020-21.
3. Learned counsel for the petitioners submit that several petitions are already pending in this Court raising the same issue. W.P.(C) 12348/2019 was designated as the lead petition and pleadings are complete in the said petition.
4. Although interim orders were apparently passed in some of the petitions, interim relief was not granted in several petitions filed later. The petitioners in the latter batch of cases approached the Division Bench in Letters Patent Appeals (LPA 317/2020 & connected matters) against the refusal of interim relief. The appeals have been decided by the Division W.P.(C) 175/2021 & Other Connected Matters Page 12 of 14 Bench by a judgment dated 22.12.2020. Although the orders declining interim relief have been upheld, the Division Bench has observed as follows:-
"19. We find merit in the aforesaid contention and while dismissing these appeals, request the Single Judge to, on application being filed by the appellants / writ petitioners, endeavour to prepone the hearing to the month of January, 2021 itself and to dispose of the writ petitions either well before the last date for applying for admission of students for the academic session 2021-22 or to appropriately mould the interim relief, to enable the appellants / writ petitioners to, if succeeding in the writ petitions, apply for admitting and admit students for the academic session 2021-22."
5. Keeping in mind the aforesaid observations of the Division Bench, the present writ petitions are fixed for hearing on 18.01.2021 at 2:15pm.
6. Mr. Sanjay Sharawat submits that applications have been made before the Division Bench for modification of the judgment dated 22.12.2020 and those applications are likely to be listed next week. The above direction is therefore subject to any orders that the Division Bench may pass.
7. As far as this batch of matters is concerned, Mr. Hossain will file a counter affidavit in W.P.(C) 175/2021, which will be treated as a common counter affidavit in all these petitions. Copies of the counter affidavit filed in W.P.(C) 175/2021 will be served on all the counsels appearing for the petitioners in this batch of matters. The counter affidavit may be filed by 12.01.2021. Rejoinder thereto, if any, be filed by 15.01.2021.
8. As the issues involved in these writ petitions are principally legal issues, learned counsel for the petitioners will coordinate to file common short written submissions by 14.01.2021. Mr. Hossain will also file short written submissions by the same date. Learned counsels will also file copies of any statutes, regulations or judgments upon which they seek to rely W.P.(C) 175/2021 & Other Connected Matters Page 13 of 14 alongwith their written submissions. The written submissions will be filed in W.P.(C) 175/2021.
9. List on 18.01.2021 at 2:15pm.
PRATEEK JALAN, J JANUARY 8, 2021/„pv/hkaur‟ W.P.(C) 175/2021 & Other Connected Matters Page 14 of 14