Unknown vs State Of Uttarakhand & Others
2026 Latest Caselaw 2880 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand & Others on 9 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
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             Registrar's order with Signatures




                                                 WPMS No.878 of 2026
                                                 Shree Dev Bhoomi Institute of Education Science and Technology

                                                                                                                 ..........Petitioner
                                                                             Versus

                                                 State of Uttarakhand & others                                    .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. D.S. Patni, learned Senior Advocate assisted by Mr. Siddhant Manral, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned Standing Counsel for the State/respondent nos.1 to 3.

3. Mr. Shailendra Nauriyal, learned counsel for respondent nos.4 & 5.

4. Mr. Tushar Upadhyaya, learned counsel for respondent no.6.

5. Mr. N.S. Pundir, learned counsel for respondent no.7.

6. It is submitted by the learned Senior Advocate appearing for the petitioner that the security deposit cannot be imposed upon the petitioner-institution under the Government Order dated 14.12.2016, as it applies only to those bodies which are not regulated by statutes or other regulatory mechanisms. To buttress his argument, he relied upon the order dated 10.07.2019 passed by the Division Bench of this Court in Special Appeal No.657 of 2019, Aim Institute of Hotel Management & Another vs. State Information Commission & Others.

7. In view of the above, this Court is of the opinion

that, at this stage, protection is required to be granted to the petitioner till the final disposal of the writ petition.

8. The respondent(s) may file their counter affidavit(s) within a period of four weeks.

9. List this matter on 21.05.2026.

10. Till then, no security deposit shall be taken from the petitioner-institution in view of the Government Order dated 14.12.2016.

11. Interim relief application (IA No.1/2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 09.04.2026 AK