Uttarakhand High Court
WPMS/2967/2025 on 17 October, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:9373
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPMS/2967/2025
Hon'ble Manoj Kumar Tiwari, J.
Dr. Govind Singh Latwal and Mr. Gaurav
Kumar, Advocates for the petitioner.
2. Mr. Rajeev Singh Bisht, Advocate for
Kumaon University/respondent no. 1.
3. Mr. Suyash Pant, Standing Counsel for
the State/respondent nos. 2 & 3.
4. Mr. Vijay Bhatt, Advocate for respondent
no. 4.
5. This writ petition has been filed by
Samrat Prithaviraj Chauhan College, Dariyal
Road, Kashipur, Udham Singh Nagar, seeking
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 `15,00,000 per course as a security deposit
by Kumaun University for the B.Sc Maths group (Physics,
Chemistry, Maths), B.Sc Bio Group (Zoology, Botany,
Chemistry), BA (Hindi, English, History, Political science,
Sociology, Education, Home Science, drawing), MA (Hindi,
Sociology, Education) and B.Com, M.Com 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 in the
nature of mandamus Directing respondent no 1 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 2025-26
and ensure timely completion of affiliation process of the
college."
6. According to the petitioner, it is
conducting different educational programmes,
2025:UHC:9373
both at Graduate and Post Graduate level,
however, the University is insisting for deposit
of `15,00,000/- per course as security from the
petitioner for B.Sc. Mathematics
Group (Physics, Chemistry, Maths), B.Sc. Bio
Group (Zoology, Botany, Chemistry), BA
(Hindi, English, History, Political science,
Sociology, Education, Home Science, Drawing)
etc.
7. Learned counsel for petitioner submits
that insistence upon deposit of`15,00,000/- for
each course, is unjust and illegal. He relies
upon Division Bench judgment of this Court
rendered in Special Appeal No. 657 of 2019
and submits that the writ petition deserves to
be decided in terms of the said judgment.
8. Mr. Rajeev Singh Bisht, learned counsel
appearing for the University do not dispute the
said submission and submits that writ petition
can also be decided in terms of the aforesaid
judgment.
9. 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.
(Manoj Kumar Tiwari, J.)
17.10.2025
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Date: 2025.10.17 16:30:03 +05'30'
