Uttarakhand High Court
WPMS/2479/2025 on 26 August, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:7556
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGE'S ORDERS
No. or directions and
Registrar's order
with Signatures
WPMS 2479/2025
Hon'ble Manoj Kumar Tiwari, J.
Dr. Govind Singh Latwal, Advocate,
for the petitioner.
Mr. Suyash Pant, Standing Counsel,
for the State.
Mr. Rajeev Singh Bisht, Advocate,
for the Kumaon University.
Mr. Vijay Bhatt, Advocate, for the
respondent no. 4.
(2) This writ petition has been filed by
Shriram Institute of Management and
Technology, Ramnagar Road, Kashipur.
According to petitioner, he is conducting
B.Com (Honours) course, which is affiliated
with Kumaon University and petitioner applied
for affiliation for starting B.A. and B.Sc.
course. The University has asked the
petitioner to deposit rupees thirty five lakhs
for B.Com (Honours) course and another
rupees fifteen lakhs for other traditional
courses. Thus feeling aggrieved, petitioner has
filed this writ petition seeking the following
reliefs:
"i. To Issue an appropriate writ, order, or
direction and set aside the effect of letter no
K.U/Affiliation (Security)/2025/1061 dated 28/03/2025
issued by the Registrar, Kumaun University Nainital and
further declaring the imposition of ₹35, 00,000 as a
security deposit by Kumaun University for the B.com
(Honours) course affiliation process as arbitrary,
Irrational, and in violation of the Kumaun University
Guidelines regarding Affiliation and security deposits and
quash the same.
ii. To Issue an appropriate writ, order, or
direction and set aside the effect of letter no
K.U/Affiliation (Security)/2025/1061 dated 28/03/2025
(Annexure No.2) issued by the Registrar, Kumaun
University Nainital and further declaring the imposition of
₹15, 00,000 as a security deposit for B.Sc (Zoology,
Botany, Chemistry) and BA (Hindi, History, Political
Science, Sociology, Education, Home Science) Course
affiliation process as arbitrary, Irrational, and in violation
of the Kumaun University Guidelines regarding Affiliation
and security deposits and quash the same.
2025:UHC:7556
iii. To issue an appropriate writ order or
direction in the nature of mandamus Directing
respondent no 1 to adhere to the security deposit
prescribed in Kumaun University Guidelines applicable till
academic session 2024-25 regarding Affiliation and
security deposits and further direct the respondent no 1
to continue the inspection process for academic year
2025-2026 and ensure timely completion of affiliation
process of the college.
[
iv. To issue an appropriate writ order or
direction in the nature of mandamus Directing
respondent no 1 to consider B.Com Honors Course as
non professional course and not to force the Educational
Institute to meet the compliances required for
professional courses since there is no Regulatory body
associated with these Courses and course is managed by
Kumaun University Regulations only."
(3) Petitioner submits that Division
of 2019 has decided similar issue, therefore
this petition may also be decided in terms of
the judgment dated 10.7.2019, rendered in
the said special appeal.
(4) Mr. Rajeev Singh Bisht, learned
Counsel appearing for the Kumaon University,
does not dispute the said submission and
submits that this writ petition can be decided
in terms of the aforesaid order.
(5) In view of consensus between
learned Counsel for the parties, writ petition is
decided in terms of the judgment dated
of 2019. Petitioner may make representation
to the competent authority in the Kumaon
University, which shall be decided within two
months from the date of its presentation.
(Manoj Kumar Tiwari, J.)
26.8.2025
Pr
PRABODH KUMAR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,
2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001,
st=UTTARAKHAND,
serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH
KUMAR
Date: 2025.08.26 17:25:53 +05'30'
2025:UHC:7556
