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Judgment
SACHIN DATTA, J. (ORAL)
The present petition has been filed by the petitioner alleging wilful disobedience/non-compliance of the directions contained in the order dated 13.04.2026, passed in W.P.(C) 3355/2026 (and connected matter/s). The operative directions therein are as under:
“25.Accordingly, the impugned decision letter rejecting the grant of approval of pharmacy courses to the petitioner institution is quashed and the respondent is directed to process application of the petitioner institutions without insisting on the requirement of the aforesaid two documents and in accordance with the timeline fixed by the Hon’ble Supreme Court.”
As such, in terms of the aforesaid it is incumbent on the Pharmacy Council of India (PCI) to process the application of the petitioner without insisting requirement of Consent of Application (COA) of Examining Authority and No Objection Certificate (NOC) from the State Government for running the pharma courses.
Learned counsel for the respondents, who appears on advance notice, submits that the requisite decision is in process of being taken. It is assured and undertaken that the decision shall be taken within the timelines fixed by Supreme Court (as extended) for the said purpose and duly intimated to the petitioner. Let the same be done on or before 31.05.2026.
The petition is disposed of in the above terms.
In the event of non-compliance, the petitioner shall be at liberty to revive the present petition.