- (1.) This is a bunch of writ petitions which involve similar issues, therefore, same were heard together and are being decided together by a common judgment.
(2.) The petitioners herein are colleges imparting education in Bachelor of Pharmacy (B. Pharma). They are affiliated to the U.P. Technical University (hereinafter referred as "U.P.T.U.") which is the examining body created under the U.P. Technical Universities Act 2000 (hereinafter referred as "Act of 2000"). All the petitioner-institutions are approved by the All India Council for Technical Education (hereinafter referred as "A.I.C.T.E.") as also by the Pharmacy Council of India (hereinafter referred as "P.C.I.").
(3.) A.I.C.T.E. has been created under the A.I.C.T.E. Act 1987 (hereinafter referred as "A.I.C.T.E. Act") while the P.C.I. has been created under a Pre-Constitutional enactment known as the Pharmacy Council of India Act 1948 (hereinafter referred as "P.C.I. Act").;