Saavi Bakshi vs Uttarakhand Ayurvedic University
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Uttarakhand High Court

Saavi Bakshi vs Uttarakhand Ayurvedic University on 2 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                   2025:UHC:3384-DB
    IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

             Special Appeal No.75 of 2025

Saavi Bakshi                                        ... Appellant
                                Vs.

Uttarakhand Ayurvedic University
& others                                         ... Respondents

Presence:
    Mr. Shivam Kumar Goyal, learned counsel appearing through V.C.
    and Mr. Shivam Sharma, learned counsel for the appellant.
    Mr. Sandeep Kothari, learned counsel for respondent no.1.
    Mr. Birendra Singh Adhikari, learned counsel holding brief of Mr.
    Pankaj Chaturvedi, learned counsel for respondent no.2.

Coram:     Hon'ble Manoj Kumar Tiwari, J.
           Hon'ble Ashish Naithani, J.
JUDGMENT:

(per Hon'ble Justice Sri Manoj Kumar Tiwari)

This intra court appeal is directed against the interim order dated 08.04.2025 passed in WPMS No.967 of 2025. By the said order, prayer for interim relief made by the appellant was rejected. Operative portion of the impugned order is extracted below:-

"Dr. Anil Kumar Jha, Principal of the respondent no.2 College joined the proceeding through video conferencing. He would submit that he has never given admission to the petitioner. After Stray Counselling, he contacted the respondent no.1, the University, as to whether the petitioner could be provided admission, but since there was no written communication from the University, he did not give her admission, though according to him, the petitioner did not join the classes for few months and, thereafter, the respondent no.2 stopped her from joining the classes also and she is no more student of the College.

Having considered, this Court does not see it as a case fit for granting an interim order. Accordingly, the interim relief application deserves to be rejected."

2025:UHC:3384-DB

2. Learned counsel for the respondent-University submits that in the counseling appellant was not offered any seat in the concerned college. He also submits that the Principal of the college concerned had appeared through V.C. before learned Single Judge and he had made a statement that appellant was never given admission in the college. He thus submits that learned Single Judge rightly refused interim relief to the appellant.

3. We find force in the said submission. For admission to a course, which is governed by a regulatory body, counseling is held and the body holding counseling has to issue allotment letter pursuant to which a student takes admission in the particular college.

4. Learned counsel for the appellant was unable to show any such documents based on which appellant could get admission in B.A.M.S. Ayurvedic course.

5. Thus, we do not find any reason to interfere with the impugned order. The appeal fails and is dismissed.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 02.05.2025 Arti ARTI SINGH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=487ed955e722ba65aab55409e686c12fb83a19325e8b66890fbee418e7b69c0d, postalCode=263001, st=UTTARAKHAND, serialNumber=26DC90E00D839E3E8714131F235087D2D87E133C57E7F4A7B2E734BE2521F982, cn=ARTI SINGH Date: 2025.05.02 17:36:46 +05'30'