Uttarakhand High Court

6Th May vs State Of Uttarakhand & Others on 6 May, 2025

                                                         2025:UHC:3503-DB



   IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

          THE HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
                 THE HON'BLE SRI JUSTICE ALOK MAHRA


                  SPECIAL APPEAL NO. 63 OF 2025


                              06TH MAY, 2025


Committee of Management, Raja
Mahendra Pratap Prem Vidhalaya
(PG) Degree College and another                 ......          Appellants


Versus


State of Uttarakhand & others                   ......         Respondents


Counsel for the appellants       :       Mr. Parikshit Saini, learned counsel


Counsel for the respondents      :       Ms. Rajni Supyal Latwal, learned
                                         Brief Holder for the State

                                 :       Mr. Nitin Tewari, learned counsel
                                         holding brief of Mr. C.K. Sharma,
                                         learned counsel for respondent No. 3


The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

The order impugned is dated 30.04.2024. The

writ petition is preferred in 2025. That the writ petition

appears to be in response to a reminder dated

19.02.2025, i.e., for nearly a year the petitioners have

scant regard to the authority, and have apparently not

2025:UHC:3503-DB followed the regulations imposed upon them. Such an

attitude in the public domain which constitutes a direct

disregard to the authority is impermissible. It is also seen

that as per Annexure-5 to the writ petition, a reminder

was also issued in November 2024. Hence, we do not see

any mitigating circumstance or ground which warrants

interference with the order of the learned Single Judge.

Accordingly, the special appeal stands rejected.

2) The Director, Higher Education, Uttarakhand

shall enforce strict implementation of the impugned order

dated 30.04.2024.

3) As a sequel thereto, the miscellaneous petitions,

if any pending, shall stand closed.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

         th
Dt: 06           MAY, 2025
Negi



HIMANSHU

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

2.5.4.20=bb3b60774012c1ef1dae20d13aaf116e73351fdaf687 8326386908a7f90d5757, postalCode=263001,

NEGI st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC51A722A6BC552D47 0EB4FD2F88DDF7C18DB2A1524A4D, cn=HIMANSHU NEGI Date: 2025.05.07 10:45:50 +05'30'