Karnataka High Court
Channabasava Collge Of Pharmacy And Ors vs The Pharmacy Council Of India And Ors on 27 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 200185 of 2025
C/W WP No. 200274 of 2025
WP No. 200282 of 2025
HC-KAR AND 4 OTHERS
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 27TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 200185 OF 2025 (EDN-REG)
C/W
WRIT PETITION NO. 200274 OF 2025 (EDN-REG)
WRIT PETITION NO. 200282 OF 2025 (EDN-REG)
WRIT PETITION NO. 200470 OF 2025 (EDN-REG)
WRIT PETITION NO. 200724 OF 2025 (EDN-REG)
WRIT PETITION NO. 200728 OF 2025 (EDN-REG)
WRIT PETITION NO. 201121 OF 2025 (EDN-REG)
IN WP No. 200185/2025:
BETWEEN:
Digitally signed by
NIJAMUDDIN 1. BSN COLLEGE OF PHARMACY KALABURAGI-585101,
JAMKHANDI
THROUGH ITS PRINCIPAL.
Location: HIGH
COURT OF
KARNATAKA 2. SHIV CHATRAPATI SMARK SAMITI (R),
SCSS JIJAMATA COLLEGE OF PHARMACY,
MAILOOR ROAD, BIDAR-585401,
THROUGH ITS PRINCIPAL,
WASGER VIJAYKUMAR S/O GANPATHRAO.
3. VANISHRI MAHILA MANDAL'S (R)
VIDYASHALI COLLEGE OF PHARMACY,
AURAD B DIST. BIDAR-585326,
THROUGH ITS PRINCIPAL,
AGE: 35 YEARS.
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4. ALLIANCE COLLEGE OF PHARMACY
NEAR QADEER CHOWK MSK MILL KALABURAGI.
THROUGH ITS PRINCIPAL SYED AZHAR.
5. SRI. SIDDHAROODH COLLEGE OF
PHARMACY BASAVA KALYAN-585327,
THROUGH ITS PRINCIPAL.
6. SRI. VEERBHADRESHWAR EDUCATIONAL
TRUST (SVET)
S BASAWESHWARA INSTITUTE COLLEGE OF
PHARMACEUTICAL SCIENCES KALLUR ROAD,
HUMNABAS BIDAR-585330.
THROUGH ITS PRINCIPAL,
DR. NAGESHKUMAR
S/O BASAWANTAPPA DHUMANSURE.
7. HKDE TRUST HUMNABAD, TQ: HUMNABAD,
DIST: BIDAR-585 330,
THROUGH ITS PRINCIPAL.
8. SHRI. RAJKUMAR KAMBALE,
MEMORIAL PHARMACY COLLEGE KALABURAGI.-
585101 THROUGH ITS PRINCIPAL.
...PETITIONERS
(BY SRI. R S KADAGANCHI, ADVOCATE)
AND:
1. THE PHARMACY COUNCIL OF INDIA
COMBINED COUNCILS BUILDING KOTLA ROAD,
AIWAN-E-SHAHI MARG, NEW DELHI-110002.
REPRESENTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT. SENETARIAT, MS BUILDING
BANGALORE -560001.
REPRESENTED BY PRINCIPAL SECRETARY.
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3. MEMBER OF SECRETARY
BOARD OF EXAMINING AUTHORITY (D PHARMACY)
3RD FLOOR, GOVT COLLEGE OF PHARMACY,
SUBBAIAH CIRCLE. DR. KALINGA ROAD,
BANGALORE -560027
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2;
SRI R.J. BHUSARE, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, a)
ISSUE A WRIT OF CERTIORARI QUASHING THE ONLINE
IMPUGNED REJECTION ORDER DATED 07.11.2024 AT
ANNEXURE-F, F1 TO F7 ISSUED BY R1. b) ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENT NO.1 AND 3 TO
PERMIT THE PETITIONERS COLLEGES TO ADMIT THE
STUDENTS FOR D-PHARMA 1ST YEAR FOR THE ACADEMIC
YEAR 2024-2024. c) ISSUE ANY WRIT ORDER OR DIRECTION
AS THIS HONOURABLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE.
IN WP NO. 200274/2025:
BETWEEN:
1. VIDYA VIKAS TRUSTS COLLEGE OF PHARMACY,
NAUBAD, BIDAR-585402,
THROUGH ITS PRINCIPAL.
2. KARNATAKA EDUCATION SOCIETY
COLLEGE OF PHARMACY GUNNALI ROAD,
DIST. BIDAR- 585403,
THROUGH ITS PRINCIPAL.
...PETITIONERS
(BY SRI. R S KADAGANCHI, ADVOCATE)
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AND:
1. THE PHARMACY COUNCIL OF INDIA
COMBINED COUNCILS BUILDING KOTLA ROAD,
AIWAN-E-SHAHI MARG, NEW DELHI- 110002,
RESPECTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT SENETARIAT MS BUILDING
BANGALORE 560001,
REPRESENTED BY PRINCIPAL SECRETARY.
3. MEMBER OF SECRETARY
BOARD OF EXAMINING AUTHORITY (D PHARMACY)
3RD FLOOR, GOVT COLLEGE OF PHARMACY,
SUBBAIAH CIRCLE, DR KALINGA ROAD
BANGALORE-560027.
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
A) ISSUE A WRIT OF CERTIORARI QUASHING THE
IMPUGNED REJECTION ORDER ISSUED BY THE
RESPONDENT NO.1 DATED 07.11.2024 AT ANNEXURE-F,
AND F1. B) ISSUE A WRIT OF MANDAMUS DIRECTING THE
RESPONDENT NO.1 AND 3 TO PERMIT THE PETITIONERS
COLLEGES TO ADMIT THE STUDENTS FOR D-PHARMA 1ST
YEAR FOR THE ACADEMIC YEAR 2024-2025. C) ISSUE ANY
WRIT ORDER OR DIRECTION AS THIS HONOURABLE
COURT DEEMS FIT IN THE CIRCUMSTANCES OF THE CASE.
IN WP NO. 200282/2025:
BETWEEN:
1. CHANNABASAVA COLLGE OF PHARMACY,
AUTO NAGAR, MAIN ROAD, BASAVAKALYAN,
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DIST. BIDAR-585327,
THROUGH ITS PRINCIPAL.
2. S.D.F. COLLEGE OF PHARMACY,
OPP. BELDALE PETROL PUMP,
NEAR KAILASH SHORWOOM, GUMPA ROAD,
DIST. BIDAR-585403,
THROUGH ITS PRINCIPAL.
3. SRI. SANGAMESHWAR COLLEGE OF PHARMACY,
DIST. BIDAR-585417,
THROUGH ITS PRINCIPAL.
...PETITIONERS
(BY SRI. R S KADAGANCHI, ADVOCATE)
AND:
1. THE PHARMACY COUNCIL OF INDIA
COMBINED COUNCILS, BUILDING KOTLA ROAD,
AIWAN-E-SHAHI MARG, NEW DELHI-110002,
REPRESENTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT. SENETARIAT,
MS BUILDING BANGALORE -560001,
REPRESENTED BY PRINCIPAL SECRETARY.
3. MEMBER OF SECRETARY BOARD OF
EXAMINING AUTHORITY
(D PHARMACY) 3RD FLOOR,
GOVT COLLEGE OF PHARMACY, SUBBAIAH CIRCLE.
DR. KALINGA ROAD, BANGALORE -560027.
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
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AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
a) ISSUE A WRIT OF CERTIORARI QUASHING THE ONLINE
COPY OF IMPUGNED REJECTION ORDER ISSUED BY THE
RESPONDENT NO. 1 DATED 07.11.2024 AT ANNEXURE-E,
E1 AND E2. b) ISSUE A WRIT OF MANDAMUS DIRECTING
THE RESPONDENT NO. 1 AND 3 TO PERMIT THE
PETITIONERS COLLEGES TO ADMIT THE STUDENTS FOR D-
PHARMA 1ST YEAR FOR THE ACADEMIC YEAR 2024-25. c)
ISSUE ANY WRIT ORDER OR DIRECTION AS THIS
HONOURABLE COURT DEEMS FIT IN THE CIRCUMSTANCES
OF THE CASE.
IN WP NO. 200470/2025:
BETWEEN:
SECTS ALLAMPRABHU
COLLAGE OF PHARMACY BASAVAKALYAN,
DIST BIDAR-585330,
THROUGH ITS PRINCIPAL.
...PETITIONER
(BY SRI. R S KADAGANCHI, ADVOCATE)
AND:
1. THE PHARMACY COUNCIL OF INDIA COMBINED
COUNCILS BUILDING KOTLA ROAD,
AIWAN-E-SHAHI MARG, NEW DELHI-110002,
REPRESENTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT SENETARIAT, M S BUILDING,
BANGLAURU-560001,
REPRESENTED BY PRINCIPAL SECRETARY.
3. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
KARNATAKA,
THROUGH ITS REGISTRAR,
4TH BLOCK, JAYA NAGAR,
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BENGALURU-560041.
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2;
SRI R.J. BHUSARE, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
A) ISSUE A WRIT OF CERTIORARI QUASHING THE
IMPUGNED REJECTION ORDER/ NON-APPROVAL ORDER
DATED 16.10.2024 ISSUED BY THE RESPONDENT NO.1 AT
ANNEXURE-D ONLY IN SO FAR AS NOT PERMITTING THE
ADMISSION FOR THE 1ST YEAR B-PHARM PHARMACEUTICS
COURSES FOR THE ACADEMIC YEAR 2024-25. B) ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO
PERMIT THE PETITIONERS COLLEGES TO ADMIT THE
STUDENTS FOR B-PHARM PHARMACEUTICS AND COURSE
1ST YEAR FOR THE ACADEMIC YEAR 2024-2025. C) ISSUE
ANY WRIT ORDER OR DIRECTIONS AS THIS HONOURABLE
COURT DEEMS FIT IN THE CIRCUMSTANCES OF THE CASE.
IN WP NO. 200724/2025:
BETWEEN:
THAKUR COLLEGE OF PHARMACY,
BASAVAKALYAN
R/O NEAR RTO OFFICE,
BASAVAKALYAN, DIST. BIDAR-585401,
THROUGH ITS PRINCIPAL.
...PETITIONER
(BY SRI. R S KADAGANCHI, ADVOCATE)
AND:
1. THE PHARMACY COUNCIL OF INDIA
(STATUTORY BODY UNDER MINISTRY OF HEALTH
AND FAMILY WELFARE) NBCC CENTRE, 3RD FLOOR,
PLOT NO.2, COMMUNITY CENTRE,
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MAA ANANDMAI MARG, OKHLA, PHASE-I,
NEW DELHI-110020,
REPRESENTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT.
SENETARIAT, MS BUILDING, BANGALORE -560001,
REPRESENTED BY PRINCIPAL SECRETARY.
3. MEMBER OF SECRETARY
BOARD OF EXAMINING AUTHORITY
(D PHARMACY) 3RD FLOOR, GOVT COLLEGE OF
PHARMACY, SUBBAIAH CIRCLE.
DR. KALINGA ROAD, BANGALORE -560027.
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
A) ISSUE A WRIT OF CERTIORARI QUASHING THE ONLINE
IMPUGNED REJECTION ORDER ISSUED BY THE
RESPONDENT NO.1 DATED 07-11-2024 COMMUNICATED
ON 09-11-2024 AT ANNEXURE-F. B) ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENT NO.1 AND 3 TO
PERMIT THE PETITIONERS COLLEGES TO ADMIT THE
STUDENTS FOR D-PHARMA 1ST YEAR FOR THE ACADEMIC
YEAR 2024-2025. C) ISSUE ANY WRIT ORDER OR
DIRECTION AS THIS HON'BLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE.
IN WP NO. 200728/2025:
BETWEEN:
SRI SARASWATI EDUCATION AND
CULTURAL TRUST S COLLEGE OF PHARMACY,
R/O: OPP TRIPURANTH IB MAIN ROAD,
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BASAVAKALYAN DIST BIDAR-585401,
THROUGH ITS PRINCIPAL.
...PETITIONER
(BY SRI. R S KADAGANCHI, ADVOCATE)
AND:
1. THE PHARMACY COUNCIL OF INDIA
COMBINED COUNCILS BUILDING KOTLA ROAD,
AIWAN-E-SHAHI MARG, NEW DELHI-110002,
REPRESENTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT. SENETARIAT, MS BUILDING,
BANGALORE -560001,
REPRESENTED BY PRINCIPAL SECRETARY.
3. MEMBER OF SECRETARY BOARD
OF EXAMINING AUTHORITY (D PHARMACY),
3RD FLOOR, GOVT COLLEGE OF PHARMACY,
SUBBAIAH CIRCLE,
DR. KALINGA ROAD, BANGALORE -560027.
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
a) ISSUE WRIT OF MANDAMUS DIRECTING THE
RESPONDENT NO. 1 TO PASS ORDERS ON APPLICATION
FOR AFFILIATION FOR THE ACADEMIC YEAR 2024-25 VIDE
TIME A SUBMITTED BY THE PETITIONER BY CONSIDERING
THE COMPLIANCE REPORT DATED 30.10.2024 VIDE
ANNEXURE-E SUBMITTED BY THE PETITIONER FORTH
WITH. b) ISSUE ANY WRIT ORDER OR DIRECTIONS AS
THIS HONOURABLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE.
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IN WP NO. 201121/2025:
BETWEEN:
1. S. S. SAINATH COLLEGE OF PHARMACY
CHITTA ROAD, OPPOSITE CHURCH GANDI GUNJ,
BIDAR,
THROUGH ITS PRINCIPAL.
2. ADITY COLLEGE OF PHARMACY BHALKI,
TQ: BHALKI, DIST: BIDAR.
THROUGH ITS PRINCIPAL.
3. SYE SOCIETYS
SRI. SIDDHALINGESHWAR COLLGE OF PHARMACY
NAUBAD BIDAR,
THROUGH ITS PRINCIPAL.
4. SRI. VEERABHADRESHWAR EDUCATION TRUST
COLLEGE OF PHARMACY HUMNABAD,
DIST: BIDAR-585330
THROUGH ITS PRINCIPAL.
...PETITIONERS
(BY SRI. R S KADAGANCHI , ADVOCATE)
AND:
1. THE PHARMACY COUNCIL OF INDIA
COMBINED COUNCILS BUILDING KOTLA ROAD,
AIWAN E SHAHI MARG, NEW DELHI-110002,
RESPECTED BY ITS REGISTRAR CUM SECRETARY.
2. THE STATE OF KARNATAKA
DEPT OF HEALTH AND FAMILY WELFARE
KARNATAKA GOVT SENETARIAT, MS BUILDING
BANGALORE- 560001,
REPRESENTED BY PRINCIPAL SECRETARY.
3. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
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KARNATAKA,
THROUGH ITS REGISTRAR,
4TH BLOCK, JAYA NAGAR,
BENGALURU-560041.
...RESPONDENTS
(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI MALLIKARJUN SAHUKAR, AGA FOR R2;
SRI R.J. BHUSARE, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
a) ISSUE A WRIT OF CERTIORARI QUASHING THE
IMPUGNED REJECTION ORDER/NON-APPROVAL ORDER
DATED 07.11.2024 AND 16.10.2024 ISSUED BY THE
RESPONDENT NO. 1 AT ANNEXURE-F , F1 TO F3 ONLY IN
RESPECT AS FOR THE B-PHARMA LATERAL ENTRY
(B-PHARMA 2ND YEARS LATERAL ENTRY) FOR THE
ACADEMIC YEAR 2024-25. b) ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENT NO. 1 AND 3 TO
APPROVE THE ADMISSIONS OF THE STUDENTS OF B-
PHARMACY LATERAL ENTRY, (B-PHARMACY 2ND YEAR) AS
PER LIST OF STUDENT AT ANNEXURE-B, B1 TO B3. c)
ISSUE ANY WRIT ORDER OR DIRECTION AS THIS
HONOURABLE COURT DEEMS FIT IN THE CIRCUMSTANCES
OF THE CASE.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
1. In the above captioned writ petitions, the petitioners have sought for a writ of certiorari with a prayer to quash the impugned order/endorsement dated
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09.12.2024 issued by the Pharmacy Council of India, rejecting the approval of the petitioner-Institution for the year 2024-25 and also to direct the respondents to grant approval for the said year.
2. Heard the learned counsel for the parties. 3 Learned counsel for the petitioners submits that, for the academic year 2025-2026, the Pharmacy Council of India has granted approval in favour of the petitioner Institutions. In identical circumstances, the co-ordinate Bench of this Court in W.P.No.7801/2025 taking into consideration that the petitioner-Institution therein was granted approval for the academic year 2025-2026 has allowed the writ petition with consequential directions. He submits that, similar orders were passed in favour of various institutions and therefore, the said benefit may be extended even to the petitioner-Institution.
4. Per contra, learned counsel appearing for the Pharmacy Council of India placing reliance on the Judgment of the Hon'ble Supreme Court in the case of Central Council
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for Indian Medicine Vs. Karnataka Ayurveda Medical College and others, reported in 2022 LiveLaw (SC) 365, submits that, merely for the reason that for the subsequent year the approval has been granted, the same would not enure to the benefit of the Institution even for the year academic year. Accordingly, he prays to dismiss the petition.
5. The material on record would go to show that, all the petitioner-Institutions were granted approval for admitting students to B-Pharmacy Course prior to the academic year 2024-2025 and it is only for the year 2024-25 their prayer for granting approval was rejected. It is under this circumstances, the petitioners had approached this Court and on the strength of the interim order passed by this Court the students of the petitioner-Institutions were permitted to write the first year B-Pharmacy Course examinations that was held for the academic year 2024-2025.
6. Learned counsel for the petitioner has filed a memo in each of this writ petition and has produced copy of
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the approval granted by the Pharmacy Council of India in favour of the petitioners for the academic year 2025-2026.
7. In identical circumstances, the co-ordinate Bench of this Court in W.P.No.7801/2025 disposed of on 15.12.2025 taking into consideration that similarly situated Institution at Bengaluru was granted approval for the academic year 2025-2026, has disposed of the said writ petition quashing similar impugned order dated 09.12.2024 wherein, the approval for the academic year 2024-2025 was rejected by the Pharmacy Council of India.
8. Learned counsel for the petitioners has submitted that, similar orders have been passed in favour of many other institutions situated across the State and none of the orders have been questioned till date. The said submission is not seriously disputed by the learned counsel appearing for the Pharmacy Council of India.
9. If that is so, I do not find any good reason as to why the petitioner Institutions also should not be extended
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the very same benefit which has been extended to similarly situated other institutions in other parts of the State.
10. The Judgment in the case of Central Council for Indian Medicine (supra) on which the reliance has been placed by the learned counsel for the respondent has been passed after considering the provisions of Indian Medicine Central Council Act, 1970, and the regulations framed under the said Act. When similarly situated other institutions who are covered by the provisions of the Pharmacy Act, 1948 and the regulations framed therein have been extended the benefit of the order passed by the co-ordinate Bench of this Court in W.P.No.7801/2025, I do not find any good ground to reject the same to the petitioners herein, more so, when the orders passed by the co-ordinate Bench of this Court has not been assailed by the Pharmacy Council of India till date.
11. Accordingly, the following:
ORDER
(i) Writ Petitions are allowed;
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(ii) The impugned order dated 09.12.2024
issued by the Pharmacy Council of India rejecting the approval for the petitioner-Institutions for the year 2024-2025 are quashed;
(iii) The respondents are directed to open the website/portal and permit the petitioner/students to upload the details of the students and also permit the students of the petitioner Institutions to attend the ensuing examination for the academic year 2025-2026, immediately without any delay.
Sd/-
(S.VISHWAJITH SHETTY) JUDGE SVH List No.: 2 Sl No.: 2