Uttarakhand High Court
Gyanarthi Media College vs Kumaon University Nainital And on 16 July, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition No. 2131 of 2025 (M/S)
Gyanarthi Media College ..........Petitioner
Vs.
Kumaon University Nainital and
Others ........ Respondents
Present : Mr. (Dr.) Govind Singh Latwal and Mr. Chandra Shekhar Joshi,
Advocates for the petitioner.
Mr. Ganesh Kandpal, D.A.G. with 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.
JUDGMENT
Hon'ble Ravindra Maithani, J. (Oral)
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 Kumaun University for the B.A in
Journalism and Mass Communication, B.A. in
Animation and design, Bsc in Fashion design and
Bachelor of Fine Arts, B.Com (Financial Accounting)
B.Com (Banking and Finance) 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 issued by
the Registrar, Kumaun University Nainital and
further declaring the imposition of Rs. 15,00,000 as a
security deposit by Kumaun University for the B.Com
Course affiliation process as arbitrary, Irrational and
in violation of the Kumaun University Guidelines
regarding Affiliation and security deposits and quash
the same.
iii. To issue an appropriate writ order or direction in the
nature of mandamus directing the 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.A. in Journalism and Mass
Communication, B.A. in Animation Design, B.Sc in
Fashion design and Bachelor of Fine Arts, B.Com
(Financial Accounting) B.Com (Banding and Finance)
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.
v. 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.
2. Heard learned counsel for the parties and
perused the record.
3. 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.
4. Learned counsel for all the respondents admit
this fact.
5. 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.
6. The petitioner shall make a representation to
the respondent no.1, which shall be dealt with, in
accordance of the Para No.7 of the judgment dated
10.07.2019, passed in SPA No.657 of 2019.
(Ravindra Maithani, J.)
16.07.2025
Ravi Bisht
