Delhi High Court - Orders
Raghunathpur College Of Pharmacy vs Pharmacy Council Of India on 2 December, 2022
$~81,83 & 84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16501/2022
RAGHUNATHPUR COLLEGE OF PHARMACY ..... Petitioner
Through: Mr Sanjay Sharawat, Mr Divyank
Rana, Mr Akash Sahraya and Mr
Ashok Kumar, Advocates.
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Mr Abhishek Singh, Mr Akshat
Choudhary, Mrs Vijaya Singh,
Mr Shreshth Arya, Mr Rana
Prashant and Mr Anil Sharma,
Advocates.
+ W.P.(C) 16533/2022
APJ ABDUL KALAM MEDICAL INSTITUTE ..... Petitioner
Through: Mr Sanjay Sharawat, Mr Divyank
Rana, Mr Akash Sahraya and Mr
Ashok Kumar, Advocates.
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Mr Abhishek Singh, Mr Akshat
Choudhary, Mrs Vijaya Singh,
Mr Shreshth Arya, Mr Rana
Prashant and Mr Anil Sharma,
Advocates.
+ W.P.(C) 16536/2022
BALPAI COLLEGE OF PHARMACY ..... Petitioner
Through: Mr Sanjay Sharawat, Mr Divyank
Rana, Mr Akash Sahraya and Mr
Ashok Kumar, Advocates.
versus
Signature Not Verified
Digitally Signed
By:ARUNA KANWAR
Signing Date:03.12.2022
18:46:27
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Mr Abhishek Singh, Mr Akshat
Choudhary, Mrs Vijaya Singh,
Mr Shreshth Arya, Mr Rana
Prashant and Mr Anil Sharma,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 02.12.2022
1. The petitioner/Institute had submitted its online application along with the requisite processing fee to PCI for approval to start D. Pharm. course for academic session 2022-23 in August, 2022. The learned counsel for the petitioner submits that PCI has not taken any action and no inspection has been conducted till date. The learned counsel further submits that the counselling process for intake of students for academic session 2022-23 will start shortly, and the entire counselling process will conclude by end of December, 2022. If Petitioners are unable to participate therein, the relief sought in present petitions will be rendered infructuous, and hence there is urgency.
2. Issue notice. Mr. Abhishek Singh, Advocate, accepts notice on behalf of Respondent - Pharmacy Council of India [PCI]. Considering the nature of relief sought, no counter affidavit is deemed necessary, and with the consent of parties, the matter is taken up for disposal today itself.
3. Mr. Abhishek Singh, learned counsel for the respondent, on instructions, submits that the respondent is in the process of arranging for inspection of the petitioner's institute.
Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:03.12.2022 18:46:274. Having regard to the above-noted statement of the learned counsel for the respondent, the present petition is allowed with following directions:
(i) PCI shall carry out inspection of Petitioner-Institute on or before 7th December, 2022 and take a decision on its application for grant of approval, within a period of one week from the date of inspection.
(ii) If any appeal(s)/ representation is filed before the Appellate Authority, the same shall be disposed of by 20 th December, 2022.
With the above directions, the present petition is disposed of.
VIKAS MAHAJAN, J DECEMBER 2, 2022/sv Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:03.12.2022 18:46:27