WPSS/1115/2021
2025 Latest Caselaw 5977 UK

Uttarakhand High Court

WPSS/1115/2021 on 9 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   WPSS No.1115 of 2021
                                   Hon'ble Pankaj Purohit, J.

Mr. Arvind Kr. Sharma, learned Counsel for the petitioner.

2. Mr. M.C. Pant, learned Counsel through V.C. along with Ms. Anupriya Kukreti, learned counsel for the respondents.

3. A preliminary objection has been raised by the respondents regarding the maintainability of the writ petition on the ground that the respondent is a private institution and hence no writ would lie against it. He placed reliance upon a judgment and order passed by the Apex Court in the case of 'Army Welfare Education Society v. Sunil Kumar Sharma and others' Civil Appeal No.7256- 7259 of 2024 decided on July 9, 2024, wherein the writ petition was found to be not maintainable against a private educational institution.

4. Learned Counsel for the petitioner prays for and is allowed two weeks' time to go through the aforesaid judgment.

5. List on 30.12.2025 under the same head.

(Pankaj Purohit, J.) 09.12.2025 R.Dang