AI Structured Summary
Not yet generated for this judgment
Judgment
Devan Ramachandran, J
By the march of time, and the occurrence of certain events pending this lis, it is conceded by both sides that petitioner has obtained requisite No Objection Certificate (NOC) from the examining Authority.
Obviously, therefore, it is now for the 1st respondent – Pharmacy Council of India (PCI) to take a final decision on the application of the petitioner. For this purpose Ext.P5 cannot be a hindrance because, that decision was taken by the PCI at the time when the 'NOC' had not been obtained by the petitioner. The scenario has now completely changed.
I must record that the learned Deputy Solicitor General of India - Sri.S.Manu also confirmed the above.
In the afore circumstances, I dispose of this writ petition, directing the competent Authority of the 1st respondent – PCI, to again take up the application of the petitioner and dispose of the same, based on Ext.P6 'NOC', obtained by them from the Government; thus culminating in an appropriate order and necessary action thereon, as expeditiously as is possible, but not later than 10 days from the date of receipt of a copy of this judgment.
I make it clear that if the 1st respondent – PCI is to grant permission to the petitioner, then they will be included in the list of institutions for allotment of students by the 4th respondent, immediately thereafter.