KARMYOG SEWA SAMITI Vs. STATE OF U.P.

JUDGEMENT

(1.) In both the writ petition, common questions are involved, as such, they are being decided by means of this common judgment.

(2.) For the sake of brevity, facts of Writ - C No.7273 of 2025 are being taken up.

(3.) The petitioner is a society registered under the Societies Registration Act and has established an institute with an aim to impart education in various courses of Pharmacy and has incurred substantial expenses. It is stated that respondent no.2/University is the examining body for the B.Pharma Course, respondent no.4 is the Pharmacy Council of India (hereinafter referred to as 'the PCI') established under the Pharmacy Act and respondent no.5 is the Board of Technical Education which is the affiliating and examining body for the D.Pharma Course. It is stated that the primacy of the PCI for grant of approval is fairly well settled by the Supreme Court in the case of Pharmacy Council of India v. Dr. S.K. Toshniwal Education Trusts Vidharbha Institute of Pharmacy and Ors.; (2021) 10 SCC 657.