WPSB/664/2024
2025 Latest Caselaw 1781 UK

Uttarakhand High Court

WPSB/664/2024 on 6 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
          Date                                                  COURT'S OR JUDGE'S ORDERS
No.                  directions and
                   Registrar's order
                    with Signatures
      06.08.2025                        Review Application (MCC No. 2 of 2024)
                                        In
                                        WPSB No. 664 of 2024
                                        Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Shubhang Dobhal & Mr. Bhupendra Singh Bora, Advocates for the review applicant / petitioner.

2. Mr. K.N. Joshi, Deputy Advocate General with Mr. Dinesh Bankoti, Brief Holder for the State of Uttarakhand / respondent no. 1.

3. Mr. C.S. Rawat, Advocate for respondent nos. 2 to 4.

4. The writ petition filed by petitioner was dismissed vide judgment dated 17.10.2024.

5. Today, the matter is listed on a Review Application.

6. Learned counsel for the petitioner submits that in the order dated 05.10.2024, whereby petitioner's representation was decided, there is some observation, which reflects upon the conduct of the petitioner, thus, the said order is stigmatic and the stigma, which has been cast upon the petitioner is likely to affect her future career prospects. He, therefore, prays that the observation made in the said order may be expunged.

7. Mr. C.S. Rawat, learned counsel appearing for the University submits that in the said order, passed by Registrar, no adverse comments has been made against the petitioner and it merely reflects the state of affairs, as was existing at the relevant point of time. He, however, submits that he has no objection if the observation made in the said order is expunged.

8. We, accordingly, expunge the observation made in the order dated 05.10.2024, however, we refuse to review the judgment dated 17.10.2024, as there is no error apparent on the face of the record.

9. Accordingly, the Review Application is dismissed.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 06.08.2025 Navin