Dr. Ramesh Singh vs State Of Uttarakhand & Others
2025 Latest Caselaw 6112 UK

Uttarakhand High Court

Dr. Ramesh Singh vs State Of Uttarakhand & Others on 4 December, 2025

                                                        2025:UHC:10789-DB

   HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                      AND
     HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                        04TH DECEMBER, 2025
        WRIT PETITION (S/B) NO. 136 OF 2025
Dr. Ramesh Singh                                        ......Petitioner.
                              Versus
State of Uttarakhand & others                        .......Respondents.
                                 With
        WRIT PETITION (S/B) NO. 161 OF 2025
Dr. Ramesh Singh & another                              ......Petitioners.
                              Versus
The State of Uttarakhand & others                    .......Respondents.
                                 With
        WRIT PETITION (S/B) NO. 383 OF 2025
Dr. Ramesh Singh                                        ......Petitioner.
                              Versus
The Secretary Higher Education Department & others
                                                     .......Respondents.

Counsel for the Petitioners       :       Ms.    Prabha   Naithani,   learned
                                          counsel.
Counsel for the State             :       Mr. B.S. Parihar, learned Additional
                                          Chief Standing Counsel.
Counsel for Respondent No.2       :       Mr.    Vikas   Bahuguna,    learned
                                          counsel.
Counsel for Respondent No.5 in    :       Mr. Piyush Garg, learned counsel.
WPSB No.136 of 2025
Counsel for Respondent No.6 in    :       Mr.   Rajendra   Dobhal, learned
WPSB No.136 of 2025                       Senior Counsel assisted by Mr.
                                          Tarun Lakhera, learned counsel.
Counsel for Respondent No.5 in    :       Mr. K.P. Upadhyaya, learned Senior
WPSB No.161 of 2025                       Counsel assisted by Mr. Mukesh
                                          Kaparuwan, learned counsel.


COMMON JUDGMENT :

(per Mr. G. Narendar, C.J.)

Heard the learned counsel for the petitioners,

2025:UHC:10789-DB

Mr. Piyush Garg, learned counsel for respondent no.5

and the learned Additional Chief Standing Counsel for

the State.

2. It is submitted by the learned counsels that

the Director, Higher Education, Mr. Prof. V.N. Khali,

pursuant to our order dated 31.10.2025, has conducted

the physical inspection of the Government Post

Graduate College, Uttarkashi on 08.11.2025 and has

interacted with the Professors, staff and students and

has brought about peace amongst the staff and the

students and addressed misgivings; that it is submitted

that post the visit of Director, Higher Education, peace

has reigned in the Institution and the staff and the

students have assured that there would not be

repetition of the past events, and; that all the orders

passed against the petitioner and his wife have been

withdrawn.

3. In that view, it is prayed that the writ

petitions be disposed of.

4. The submission of the respective counsels is

placed on record.

2025:UHC:10789-DB

5. The writ petitions stand disposed of.

6. There shall be no order as to costs.

7. As a sequel thereto, pending application, if

any, shall stand closed.

________________ G. NARENDAR, C.J.

__________________ SUBHASH UPADHYAY, J.

Dated: 04th December, 2025 NISHANT

NISHANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc0

KUMAR 0ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63 A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.12.11 18:09:05 +05'30'