B.R.GAVAI, J. - (1.) The petitioners have approached this Court seeking a direction to the respondent No.1-Dr. A.P.J. Abdul Kalam Technical University (hereinafter referred to as the 'University') to grant affiliation for B. Pharma course to the petitioner colleges for the academic year 2020-21 with further direction to respondent No.1-University to organize special examinations for B. Pharma students for academic year 2020-21 in view of the notification dated 19th March 2021.
(2.) The facts in brief giving rise to the petition are as under:- On 28th January 2020, the respondent No.1-University invited applications for grant of affiliation for the year 2020-21. In response thereto, the petitioners submitted applications in the month of February 2020 seeking affiliation for B. Pharma course for the year 2020-21. It is pertinent to note that the Pharmacy Council of India (hereinafter referred to as the 'PCI') granted its approval to the petitioner No.1-VIIT Pharmacy College vide order dated 10th April 2020 for conduct of first year B. Pharma course for the academic year 2020-21 with intake capacity of 100 admissions/students. Insofar as the petitioner No.2-RV Institute of Pharmacy is concerned, a similar approval was also granted; however with the intake capacity of 60 admissions/students. The same was subject to submission of consent of affiliation of Examining Authority and NOC of the State Government.
(3.) In the meantime, the respondent No.2-State of Uttar Pradesh came up with the policy dated 15th May 2020 for restricting the number of pharmacy colleges to only two per district. The said policy came to be challenged before the High Court of Allahabad in bunch of petitions being Misc. Single No. 12536 of 2020 filed by Zee College of Pharmacy with companion matters. The Allahabad High Court vide judgment and order dated 2nd November 2020, relying on the judgment of this Court in the case of Pharmacy Council of India v. Dr. S.K. Toshiwal Educational Trusts Vidarbha Institute of Pharmacy and Others Etc., 2020 SCC OnLine SC 296 set aside the policy dated 15th May 2020, only insofar as the petitioners who had approached the High Court. The petitioner institutions therein were permitted to participate in the counselling being conducted for admission to Bachelors of Pharmacy course for the academic year 2020-21.;