Delhi High Court
Madhu Vachaspati Institute Of ... vs Pharmacy Council Of India on 19 January, 2023
1 Neutral citation Number 2023/DHC/000469
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16769/2022
Date of Decision: 19.01.2023
IN THE MATTER OF:
MADHU VACHASPATI INSTITUTE OF PHARMACY
PHARMACY, AT RASOOLABAD URG
KOILAHA PURAMUFTI, G.T. ROAD,
KAUSHAMBI, UTTAR PRADESH-212213
THROUGH ITS REGISTRAR ..... Petitioner
Through: Mr.Sanjay Sharawat, Mr.Divyank
Rana and Mr.Ashok Kumar, Advocates.
Versus
PHARMACY COUNCIL OF INDIA
NBCC CENTRE, 3RD FLOOR, PLOT NO.2
COMMUNITY CENTRE, MAA ANANDAMAI
MARG, OKHLA PHASE-1 LANDMARK (NEAR
HOTEL CROWNE PLAZA) NEW DELHI -
110020, THROUGH ITS REGISTRAR CUM
MEMBER SECRETARY ..... Respondent
Through: Mr.Abhishek Singh, Mr.Amit Bhalla
and Ms.Aparna Singh, Advocates.
+ W.P.(C) 16799/2022
J.M.B. INSTITUTE
J.M.B. INSTITUTE, (ALSO KNOWN AS J.M.B.
INSTITUTE OF LIFE SCIENCES & HIGHER
EDUCATION) BEING RUN AND MANAGED
BY JAGVATI DEVI MOOL CHAND BABOO
RAM INSTITUTE OF LIFE SCIENCES AND
HIGHER EDUCATION), 102, MADHOTANDA
ROAD, PILIBHIT, UTTAR PRADESH-262001,
THROUGH ITS SECRETARY ..... Petitioner
Through: Mr.Sanjay Sharawat, Mr.Divyank
Rana and Mr.Ashok Kumar, Advocates.
Signature Not Verified
Signed By:PRATIMA
Signing Date:23.01.2023
12:31:34
2 Neutral citation Number 2023/DHC/000469
versus
PHARMACY COUNCIL OF INDIA
NBCC CENTRE, 3RD FLOOR, PLOT NO.2
COMMUNITY CENTRE, MAA ANANDAMAI
MARG, OKHLA PHASE-1 LANDMARK (NEAR
HOTEL CROWNE PLAZA) NEW DELHI -
110020, THROUGH ITS REGISTRAR CUM
MEMBER SECRETARY ..... Respondent
Through: : Mr.Abhishek Singh, Mr.Amit
Bhalla and Ms.Aparna Singh, Advocates.
+ W.P.(C) 16801/2022
SHRI GULAB SINGH COLLEGE OF PHARMACY
SHRI GULAB SINGH COLLEGE OF PHARMACY,
PLOT NO.337, OPPOSITE G.S. LAW COLLEGE,
VILLAGE MALEPUR, POST FARIDPUR, AURAIYA
TO PHAPHUND ROAD, AURAIYA, UTTAR
PRADESH-206122, BEING RUN AND MANAGED
BY SHRI GULAB SINGH SHIKSHA PRASAR
SAMITI, THROUGH AUTHORISED SIGNATORY..... Petitioner
Through: Mr.Sanjay Sharawat, Mr.Divyank
Rana and Mr.Ashok Kumar, Advocates.
versus
PHARMACY COUNCIL OF INDIA
NBCC CENTRE, 3RD FLOOR, PLOT NO.2
COMMUNITY CENTRE, MAA ANANDAMAI
MARG, OKHLA PHASE-1 LANDMARK (NEAR
HOTEL CROWNE PLAZA) NEW DELHI -
110020, THROUGH ITS REGISTRAR CUM
MEMBER SECRETARY ..... Respondent
Through: Mr.Abhishek Singh, Mr.Amit Bhalla
and Ms.Aparna Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
JUDGMENT
Signature Not Verified
Signed By:PRATIMA
Signing Date:23.01.2023
12:31:34
3 Neutral citation Number 2023/DHC/000469
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
1. These petitions seek to challenge the common decision of rejection
of the applications of the petitioners-institutions for grant of approval of
B.Pharm course by the Pharmacy Council Of India (PCI) and therefore,
the same are being taken up for hearing analogously.
2. The facts are referred from W.P.(C)16769/2022.
3. The petitioner-institution being desirous of opening B.Pharm
Course made an application to PCI for grant of approval on 30.12.2021.
The petitioner-institution had obtained consent of affiliating University
and examination authority which was duly communicated to PCI.
4. On 25.07.2022 in terms of 370th Meeting of Executive Committee
(EC) of PCI, the application of the petitioner-Institution was rejected by
the PCI on the ground of non-submission of NOC by the concerned State
Government.
5. The petitioner approached the Hon'ble High Court of Allahabad
and in terms of the directions issued by the Hon'ble High Court, the State
Government had granted NOC to the petitioner-institution.
6. On 23.09.2022, petitioner-institution had submitted NOC to the
PCI in the form of compliance on the PCI portal. According to the
petitioner-institution all other requirements in accordance with the
Pharmacy Act, 1948 and the Regulations were being fulfilled by the
petitioner-institution. Despite that, in terms of meeting held on
11.11.2022 (381st meeting) the PCI rejected the application of the
institution on the ground that the Institution has failed to appoint faculty
and facilities as per the statutory provision.
7. Learned counsel appearing on behalf of the petitioner states that
firstly, the decision which was taken by the PCI only pointed out the
Signature Not Verified
Signed By:PRATIMA
Signing Date:23.01.2023
12:31:34
4 Neutral citation Number 2023/DHC/000469
deficiency with respect to the NOC. Once the NOC requirements were
fulfilled, it was not permissible for the PCI to again point out some
different deficiencies. According to him, the PCI being statutory
authority, should decide the matter and consider the application in a
comprehensive manner. The piecemeal decisions are neither in the
interest of the PCI nor in the interest of the institution rather the same go
contrary to the public interest at large.
8. Nevertheless, the case of the petitioner is that the petitioner fulfils
all requirements including the faculty etc., and if proper opportunity of
hearing is afforded to the petitioner, then the petitioner would satisfy that
there is no deficiency existing in the petitioner-Institution.
9. In W.P.(C) 16799/2022, learned counsel appearing on behalf of
the petitioner states that in the form of an appeal/compliance, detailed
representation was made to the PCI. The same has also not yet been
decided by the PCI. In sum and substance, the submission made by
learned counsel appearing on behalf of the petitioner is that whatever
may be the deficiencies, if the same are pointed out to the petitioner-
institution and appropriate opportunity is given, then the petitioner-
Institution would be able to satisfy the PCI and accordingly, the PCI can
proceed with the respective application.
10. This court while considering the cases of institutions relating to
D.Pharm, has taken a view that the decision of the PCI should contain
specific deficiencies and before taking such decisions, the PCI is required
to intimate/furnish the report of inspection to the respective Institution
granting them sufficient time to rectify those deficiencies.
11. Having considered the submissions made by the learned counsel
appearing on behalf of the parties and in view of the decision taken in
Signature Not Verified
Signed By:PRATIMA
Signing Date:23.01.2023
12:31:34
5 Neutral citation Number 2023/DHC/000469
W.P.(C) 150/2023 Raghunathpur College Of Pharmacy v. Pharmacy
Council Of India, this court finds it appropriate to dispose of these writ
petitions with the following directions:-
(i) Impugned decisions relating to petitioners are hereby set-
aside.
(ii) PCI is directed to point out deficiencies with respect to each
Institution to the concerned representative of the petitioners, within
a period of 21 days from today with inspection report.
(iii) After receipt of the communication from PCI, each
institution would be entitled to rectify the deficiencies if any, and
to submit the explanation to the PCI within a period of seven
days.
(iv) Depending upon the submission/explanation made by each
institution, the PCI is directed to take a final decision within a
period of two weeks thereafter, with respect to approval for the
academic session 2023-2024.
(v) Any compliance/appeal filed by any of the petitioners in
pursuance to PCI circulars dated 14.12.2022 and 17.01.2023,
stands withdrawn as all the petitioners have been directed to take a
fresh re-course in terms of the directions given in this order.
Needless to state that nothing expressed in this order be
construed to be an expression on the merits of the entitlement of
the approval of the petitioner-institutions or on the validity of
circular dated 14.12.2022 and 17.01.2023.
12. It is directed that if in case, the PCI decides not to grant the
approval to any petitioners-institutions, the PCI should specifically point
out the deficiencies in its decision so that the petitioners would be at
Signature Not Verified
Signed By:PRATIMA
Signing Date:23.01.2023
12:31:34
6 Neutral citation Number 2023/DHC/000469
liberty to take appropriate recourse in accordance with law.
13. Accordingly, the petitions stand disposed of.
PURUSHAINDRA KUMAR KAURAV, J
JANUARY 19, 2023/MJ
Signature Not Verified
Signed By:PRATIMA
Signing Date:23.01.2023
12:31:34
