JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY REGISTRAR Vs. SANGAM LAXMI BAI VIDYAPEET & ORS
LAWS(SC)-2018-10-108
SUPREME COURT OF INDIA
Decided on October 29,2018

Jawaharlal Nehru Technological University Registrar Appellant
VERSUS
Sangam Laxmi Bai Vidyapeet And Ors Respondents

JUDGEMENT

ARUN MISHRA,J. - (1.) The question involved in the appeal is whether a University is bound to give 'No Objection Certificate' (NOC) for opening an educational institution or for a new course irrespective of educational needs of the locality under its jurisdiction. In other words, is the University bound to give NOC in a local area irrespective of whether institutions are required in the area and thereby promote the mushroom growth of institutions?
(2.) Respondent no.1 ­ Sangam Laxmibai Vidyapeeth, is a registered society which has sponsored and manages Bojjam Narasimhulu Pharmacy College for Women, being Respondent No.2, set up at Hyderabad. On 27.7.2017, Respondent No.2 applied to the Jawaharlal Nehru Technological University (for short, "the University") for grant of No Objection Certificate (NOC) to start the D.Pharma course in their college during the academic year 20182019. On 19.8.2017, the University declined NOC on the ground that as per the Government's policy and perspective plan, NOC was not to be granted for new institutions and new courses.
(3.) Respondent No.2 on 26.8.2017 filed an application before the Pharmacy Council of India (for short, 'the PCI') for grant of approval for starting D. Pharma course for the academic year 20182019. The PCI insisted on the production of NOC certificate from the University.;


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