WPMS/2522/2024
2025 Latest Caselaw 2773 UK

Uttarakhand High Court

WPMS/2522/2024 on 22 May, 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
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08                                WPMS No.2522 of 2024
                                  Hon'ble Ravindra Maithani, J.

Mr. Ashish Joshi, Advocate for the petitioner.

Mr. S.S. Lingwal, Advocate for the respondents, through video conferencing.

By means of the instant petition, the petitioner seeks the following reliefs:-

i. Issue a writ, order or direction in the nature of certiorari quashing the order dated 27/28th August, 2024 (Annexure No.1) passed by the Registrar, Govind Ballabh Pant University, Pantnagar, District Udham Singh Nagar (Respondent No.2).

ii. Issue a writ, order or direction in the nature of mandamus directing the respondents to allow the petitioner to take admission in the 3rd Semester of 2nd year of the B.Tech (Information Technology) for academic Year 2024- 2025.

iii. Pass any such other relief or relief's as this Hon'ble Court may deem fit and proper in the circumstances of this case.

iv. Award the cost of the petition to the petitioner against the respondents.

Heard.

Learned counsel for the petitioner would submit that the matter is squarely covered by the judgment dated 02.11.2023, passed by this Court in WPMS No.1612 of 2023, Dipesh Phulera Vs. G.B. Pant University of Agriculture and Technology, Pantnagar, and connected matters.

Learned counsel for the respondents admits this fact.

Since the matter is covered, instant petition is decided in terms of the judgment dated 02.11.2023, passed by this Court in WPMS No.1612 of 2023, Dipesh Phulera Vs. G.B. Pant University of Agriculture and Technology, Pantnagar, and connected matters.

(Ravindra Maithani J.) 22.05.2025 RV