INDERJEET SINGH,J. - (1.) Since a common question is involved in the present petitions, hence at the request of the learned counsel for the parties, these petitions have been taken up and heard together.
(2.) Counsel for the petitioners jointly submitted that the petitioner-institutions are running for more than ten years and having approval from All India Council for Technical Education (AICTE) and also from Pharmacy Council of India (PCI) and the NOC has already been issued by the State Government in their favour.
(3.) Counsel further submitted that for each and every year, the PCI grants approval/permission to run the pharmacy courses and after receiving the approval from PCI, the Rajasthan University of Health Sciences (RUHS) grants approval on year to year basis.;