KENNEDY EDUCATIONAL SOCIETY Vs. PHARMACY COUNCIL OF INDIA

JUDGEMENT

(1.) Lis involved in these writ petitions is one and the same and therefore, they are heard together and decided by way of this common order

(2.) Heard Sri Tarun G.Reddy, Sri T.Suryakaran Reddy, learned Senior Counsel, representing Sri Tera Rajnikanth Reddy, learned counsel for the petitioners, Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India, appearing for Union of India and Sri Dama Saichand, learned counsel appearing for Pharmacy Council of India. Perused the record.

(3.) The petitioners are the registered Societies and the Colleges run by the said Registered Societies. They have filed these writ petitions to declare the action of the 1st respondent in issuing notifications dtd. 2/2/2023 and 8/2/2023 for the Academic Year 2023-24 to the extent of increasing the Pharmacy Education Regulatory Charges ( for short, 'PERC') to be paid by the petitioner Institutions for the courses of Bachelor of Pharmacy (B.Pharm), Doctor of Pharmacy (Pharm-D) and Master of Pharmacy (M.Pharm) as illegal and consequently to direct the 1st respondent not to charge any amounts towards Annual Pharmacy Education Regulation Charges in excess of the amounts specified in the notification, dtd. 4/5/2018.