Shree Chandrabhan Singh Degree ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Shree Chandrabhan Singh Degree ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 13 January, 2025

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2087
 
Court No. - 19
 

 
Case :- WRIT - C No. - 221 of 2025
 

 
Petitioner :- Shree Chandrabhan Singh Degree College, Faculty Of Pharmacy Thru. Authorized Signatory Sumit Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lucknow And 4 Others
 
Counsel for Petitioner :- Varun Kumar Mishra,Shailender 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 parties 1 and 2, Mr. Atul Kumar Dwivedi, learned counsel for opposite parties 3 & 4 and Mr. Ravi Singh, learned counsel for Pharmacy Council of India-opposite party no.5 .

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. Counselling schedule shall remain unaffected.

Order Date :- 13.1.2025

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