Allahabad High Court
Platinum Institute Pharmacy, ... vs State Of U.P. Thru. Addl. Chief Secy., ... on 9 January, 2025
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:1692 Court No. - 19 Case :- WRIT - C No. - 248 of 2025 Petitioner :- Platinum Institute Pharmacy, Gorakhpur Thru. Authorized Signatory Harshit Singh Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lko. And 2 Others Counsel for Petitioner :- Sunil Kumar Singh Counsel for Respondent :- C.S.C.,Atul Kumar Dwivedi,Ravi Singh Hon'ble Manish Mathur,J.
1. Heard learned counsel for petitioner, learned State Counsel for opposite party no.1, Mr. Ravi Singh, learned counsel for Pharmacy Council of India-opposite party no.2 and Mr. Atul Kumar Dwivedi, learned counsel for opposite party no.3.
2. Petition has been filed seeking quashing of order(s) dated 26.12.2024 so far it related to petitioner institution as well as consequential order(s) passed by opposite parties. A further prayer seeking direction to opposite parties to grant affiliation to petitioner institution for conducting B-Pharma course for academic session 2024-25 has also been sought.
3. Various Petitions seeking quashing of order(s) bearing no.833923 of 2024 and 833903 of 2024 both dated 26.12.2024 as well as for granting affiliation to conduct B-Pharma course for the academic session 2024-25 were preferred by different institutions, leading petition being WRIT - C No. - 19 of 2025. The said petitions were allowed vide judgment and order dated 03.01.2025 and orders impugned in the said petitions were quashed issuing directions to opposite parties to reconsider grant of affiliation to said institutions in terms of recommendations made the University as well as approval granted by Pharmacy Council of India.
4. It is admitted by learned counsel for opposite parties that the relief sought in the present writ petition is similar to one sought in WRIT - C No. - 19 of 2025 and other connected matters.
5. In view of above, the present writ petition is also allowed in terms of judgment and order dated 03.01.2025 passed in bunch of writ petitions, the leading being WRIT - C No. - 19 of 2025. The relief granted to petitioner-institutions in the said bunch of petitions shall be extended to the present petitioner as well in the said terms.
Order Date :- 9.1.2025 Satish