Uttarakhand High Court

WPMS/2018/2025 on 8 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
08                                WPMS No.2018 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. (Dr.) Govind Singh Latwal and Mr. Chandra Shekhar Joshi, Advocates for the petitioner.

Mr. Suyash Pant, Standing Counsel for the State/respondent nos.2 and 3.

Mr. R.S. Bisht, Advocate for the respondent no.1/University.

Mr. Vijay Bhatt, Advocate for the respondent no.4.

By means of the instant petition, the petitioner seeks 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, Kumaon University Nainital and further declaring the imposition of Rs. 35,00,000 as a security deposit by Kumaon University for the B.COM HONOURS Course affiliation process as arbitrary, Irrational and in violation of the Kumaon University Guidelines regarding Affiliation and security deposits and quash the same.

ii. 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 Kumaon 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.

iii. 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 Institutes to meet the compliances required for professional courses since there is Regulatory body associated with B.com Honours Course and course is managed by University Regulations only.

iv. Issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.

Heard.

Learned counsel for the petitioner submits that the matter is squarely covered by the judgment dated 10.07.2019, passed by the Division Bench of this Court in Special Appeal No.657 of 2019, Aim Institute of Hotel Management and another Vs. State Information Commission and others.

Learned counsel for all the respondents admit this fact.

Since the matter is covered, instant petition is decided in terms of the judgment dated 10.07.2019, passed by the Division Bench of this Court in Special Appeal No.657 of 2019, Aim Institute of Hotel Management and another Vs. State Information Commission and others.