The Single Bench of the Delhi High Court in the case of Shree Balaji College of Pharmacy & Ors. vs Pharmacy Council of India consisting of Justice Jyoti Singh ordered Pharmacy Council of India (“PCI”) to open portal for application.
Facts
The writ petitions were filed seeking directions to the Respondent to allow the Petitioners to submit requisite applications for seeking approval for pharmacy courses for the academic session 2022-2023, since the Notifications dated 17.07.2019 and 09.09.2019 were quashed.
Contentions Made
Plaintiff: Notifications issued by the Respondent (PCI) were quashed by this Court, however, despite the same, Respondent is not opening the portal for the Petitioners to apply. Reliance was also placed on an order passed by a Co-ordinate Bench in a batch of petitions directing the Respondent to open the portal for the Petitioners therein to submit their applications.
Observations of the Court
The Bench noted that Petitioners were squarely covered by the decision passed in Shaheed Teg Bahadur College of Pharmacy v. Pharmacy Council of India wherein this Court set aside PCI’s 5-year moratorium on opening new pharmacy colleges.
Judgment
Respondent was directed to open the portal, wherein the Petitioners would be entitled to submit their applications for the concerned courses for the academic session 2022-2023.
Case: Shree Balaji College of Pharmacy & Ors. vs Pharmacy Council of India
Citation: W.P.(C)-9530/2022
Bench: Justice Jyoti Singh
Decided on: 17th June 2022
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