Uttarakhand High Court
WPMS/3133/2025 on 12 November, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:9979
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPMS 3133/2025
Hon'ble Manoj Kumar Tiwari, J.
Dr. Govind Singh Latwal,
Advocate, for the petitioner.
Mr. Rajeev Singh Bisht, Additional
CSC, for the respondent no. 1.
Mr. Suyash Pant, Standing
Counsel, for the respondent no. 2 and 3.
Mr. Vijay Bhatt, Advocate, for the
respondent no. 4.
(2) Petitioner is aggrieved by demand
of rupees thirty five lakhs raised by Kumaon
University as security deposit for affiliation
for Bachelor of Hotel Management course
for the Academic Session 2025-26. By
means of this writ petition, petitioner has
sought 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, Kumaun
University Nainital and further declaring the
imposition of ₹35,00,000 as a security deposit by
Kumaun University for the B.H.M course affiliation
process as arbitrary, Irrational, and in violation of
the Kumaun University Guidelines regarding
Affiliation and security deposits and quash the
same. (Annexure No-2)
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 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.
iii. To issue an appropriate writ order or
direction in the nature of mandamus Directing
2025:UHC:9979
respondent no 1 to consider B.H.M 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."
(3) Learned Counsel for the petitioner
submits that Division Bench in Special
Appeal No. 657 of 2019 has decided similar
issue, therefore this writ petition also
deserves to be decided in terms of the
judgment rendered in said special appeal.
(4) Mr. Rajeev Singh Bisht, learned
Counsel appearing for the University, and
Counsel for other respondents concede that
the issue involved in the writ petition is
covered by the judgment rendered in
Special Appeal No. 657 of 2019.
(5) In view of the consensus between
learned Counsel for the parties, writ
petition is decided in terms of the judgment
dated 10.7.2019, rendered in Special
Appeal No. 657 of 2019. Petitioner may
make representation to the competent
authority in the Kumaon University, which
shall be decided within two months from
the date of its presentation.
(Manoj Kumar Tiwari, J.)
12.11.2025
Pr
PRABODH KUMAR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,
2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001,
st=UTTARAKHAND,
serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53,
cn=PRABODH KUMAR
Date: 2025.11.12 17:47:14 +05'30'
2025:UHC:9979
