Uttarakhand High Court
Dr. B.L. Arya vs Uttarakhand Information on 24 March, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No.352 of 2026
Dr. B.L. Arya ............Petitioner
Vs.
Uttarakhand Information
Commission and others ..........Respondents
Hon'ble Pankaj Purohit, J.
Mr. Saurabh Kumar Pandey, learned counsel for the petitioner.
2. Mr. Tushar Upadhyaya, learned counsel for respondent nos.2 and 3.
3. By means of the present writ petition, the petitioner has challenged the judgment and order dated 19.11.2025, passed by respondent no.1-Uttarakhand Information Commission in Second Appeal No.42626 (annexure no.1) to the extent whereby a penalty of ₹25,000/- was imposed by the respondent no.1-Commission upon the petitioner and at the same time a disciplinary action was recommended to be taken against him.
4. It is contended by learned counsel for the petitioner that the judgment is bad for the reason that, inasmuch as, the petitioner was called upon by respondent no.1- Commission to appear on 19.11.2025, but instead of appearing himself a representative of the petitioner appeared before the respondent no.1-Commission on the said date.
5. It is further submitted by learned counsel for the petitioner that the petitioner was on sanctioned leave on 19.11.2025 and for that reason he could not appear before the respondent no.1-Commission rather one-Mr. Pramod 2 Bijalwan, Assistant Registrar, was directed to appear before respondent no.1-Commission. However the respondent no.1-Commission feeling enraged inflicted a penalty of ₹25,000/- upon the petitioner for his absence and recommends for disciplinary proceedings against him.
6. Learned counsel for respondent nos.2 and 3- University also admits the aforesaid fact that the petitioner was on sanctioned leave on 19.11.2025.
7. Issue notice to respondent nos.1 and 4 returnable within four weeks.
8. Steps to be taken within a week.
9. List this case on 26.05.2026.
10. In the meantime, impugned judgment and order dated 19.11.2025, passed by respondent no.1- Commission shall remain stayed.
11. Stay Application (IA No.1 of 2026) stands disposed of accordingly.
(Pankaj Purohit, J.) 24.03.2026 SK 3