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Uttarakhand High Court
WPMS/3439/2025 on 23 December, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:11545
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPMS/3429/2025
With
WPMS/3439/2025
WPMS/3488/2025
Hon'ble Manoj Kumar Tiwari, J
1. Mr. D.S. Patni, learned Senior Counsel
with Sanpreet Singh Ajmani, learned
counsel for the petitioners.
2. Mr. Suyash Pant, learned Standing
Counsel for the State of Uttarakhand.
3. Mr. Shailendra Nuriyal, learned counsel
for the respondent.
4. Mr. Sandeep Tiwari, learned counsel
for the respondent-Bar Council of India.
5. Mr. H.V. Dhanik, learned counsel for
the respondent.
6. These writ petitions are filed by
different colleges, which are running various
professional course, including Pharmacy and
Law, within State of Uttarakhand. According
to them, affiliating University, i.e.
respondent no. 2, has failed to open its web
portal for the academic year 2025-26, due
to which, students registered with
petitioners are unable to get themselves
registered with the University for appearing
in the examination.
7. Since common questions of fact and
law are involved in these petitions,
therefore, these petitions are clubbed
together and decided by this common
judgment. However, for the sake of brevity
and convenience, facts of WPMS No. 3429 of
2025 alone are being considered and
discussed.
2025:UHC:11545
8. By means of this writ petition (WPSS
No. 3429 of 2025), petitioner has sought
the following relief:-
(i) Issue a writ, order or direction in the nature of
mandamus commanding the Respondent No. 2,
3 and 4 to open the web portal of the University,
enabling the students, pursuing their B.A.LL.B.,
L.L.B and LL.M. course for the academic year
2025-26 in the Petitioner-Institute to register
themselves for examination and counselling, in
the interest of justice.
(ii) Issue a writ, order or direction in the nature of
to consider the overall facts and circumstances,
due to which the students pursuing their
studies, could not register in the web portal of
the University, without being influenced by the
report submitted by the committee constituted
by it and/or direct the said committee to
consider the matter afresh on merits and pass a
reasoned order, after giving proper opportunity
of hearing to all the stake holders, in the
interest of justice.
9. Learned counsel for the University
submits that web portal could not be open
as deadline indicated by the Regulatory
Body was over. He, however, submits that if
petitioners make representation(s) for
opening the web portal then the Competent
Authority in the University shall re-visit the
matter, as per law.
10. The writ petitions are, accordingly,
disposed of with liberty to petitioners to
make representation(s) to the Vice
Chancellor of the University. If they make
representation(s) within three days from
today, Vice Chancellor shall take decision
thereupon, as per law, within ten days
thereafter.
(Manoj Kumar Tiwari, J)
23.12.2025
Aswal
NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
ou=HIGH COURT OF UTTARAKHAND,
SINGH
2.5.4.20=eacc6757ee7881e933ff8934f07477005aa
85f9802a3a08b08d1369512ea30f3,
postalCode=263001, st=UTTARAKHAND,
serialNumber=44EB54CBF00B7698CB6F10C2CE3
D26F5C22DACF4F4610C1FE58A58531726FBB0,
ASWAL
cn=NITI RAJ SINGH ASWAL
Date: 2025.12.23 19:57:13 -08'00'
2025:UHC:11545
