Uttarakhand High Court
Unknown vs Indian Institute Of Management And Anr on 20 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No.382 of 2026
Rohit Kundu
--Petitioner
Versus
Indian Institute of Management and Anr.
--Respondent
Hon'ble Pankaj Purohit, J.
Mr. Rajendra Singh Negi and Ms. Nisha Dhami, learned counsel for petitioner.
2. Mr. Digvijay Nath Dubey (through V.C.) and Mr. J.S. Bisht, learned counsel for respondents-IIM.
3. This writ petition has been filed by petitioner against the impugned order dated 02.02.2026, whereby, appeal preferred by petitioner against his termination from MBA Programme has been dismissed by respondent No.1-IIM.
4. It is submitted by learned counsel for petitioner that dispute is only with regard to that Term-IV of 2nd Year of the Course. Petitioner could not write the examination of that term of the 2nd Year due to untimely death of his father, as he was under mental trauma and depression. After overcoming of the said depression, he applied for permitting him to pursue Term- IV of the 2nd Year. But the said prayer met with rejection.
5. It is further submitted by him that petitioner had took educational loan from SBI Kashipur and if he is not permitted to pursue his Course of MBA, he would be in great trouble.
6. Learned counsel for respondents-IIM submits that they would explore the possibility to redress the grievance of petitioner by looking for some way out of the situation.
7. Put up as fresh on 24.02.2026 enabling learned counsel for respondents to apprise the Court as to what could be done by respondents-IIM in the aforesaid given situation.
8. Registry is directed to show the name of Mr. Digvijay Nath Dubey and Mr. J.S. Bisht, learned counsel for respondents, henceforth in the Cause List.
(Pankaj Purohit, J.) 20.02.2026 PN