Bhom Singh Institute Of Pharmacy & Anr. vs. Pharmacy Council Of INDIA
Held
The Court directed the respondent (Pharmacy Council of India) to consider the petitioners' case for the refund of Rs. 3,54,000/-, which includes 18% GST, paid towards their application for the D.Pharm Course for the academic session 2022-2023. This consideration is to be done in accordance with law. The respondent is mandated to pass a reasoned and speaking order and communicate it to the petitioners within one week from the date of decision. The Court explicitly stated that it had not commented on the merits or demerits of the case. The petitioners were granted liberty to take recourse to appropriate legal remedies before the appropriate forum if they so desired, particularly concerning prayer (a) which sought the refund. The writ petition was disposed of in these terms.
Facts
The petitioners, BHOM SINGH INSTITUTE OF PHARMACY & ANR., filed a writ petition before the Delhi High Court seeking a refund of Rs. 3,54,000/-, which included 18% GST. This amount was paid as a processing fee towards their application (SIF) for the D.Pharm course for the academic session 2022-23. The respondent is the Pharmacy Council of India. The petitioners sought a direction from the Court to the respondent to refund this processing fee. The respondent accepted notice through its counsel. The Court considered the submissions made by the petitioners' counsel.
Key Issues
1. Whether the petitioners are entitled to a refund of the processing fee of Rs. 3,54,000/-, including 18% GST, paid for the D.Pharm course application for the academic session 2022-23? (Question of law and fact, potentially touching upon contractual obligations and statutory refund provisions if any). Petitioner's Contention: The petitioners argued that the respondent is liable to refund the processing fee of Rs. 3,54,000/-, which includes 18% GST, paid for their application for the D.Pharm course for the academic session 2022-23. They sought a direction for the respondent to consider their case for refund of this amount. Respondent's Contention: The respondent, through its counsel, accepted notice. No specific arguments or contentions were recorded in the judgment for the respondent regarding the merits of the refund claim.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R % 13.10.2026
This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers :- “A. issue a writ of mandamus or any other suitable writ, order or direction to respondent to refund the processing fee of Rs. 3,54,000/- (Rs. Three Lakhs Fifty Four Thousand Only) including 18% GST paid by petitioners towards application (SIF) of D.Pharm course for academic session 2022-23; …”.
For the reasons stated in the petition, issue notice. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2026 at 11:33:18
Mr. Shukla, learned counsel, accepts notice on behalf of
The judgment continues below.
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