Rajesh Gupta vs Vice Chancellor Govind Ballabh Pant ...
2026 Latest Caselaw 1493 UK

Uttarakhand High Court

Rajesh Gupta vs Vice Chancellor Govind Ballabh Pant ... on 25 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
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                                                WPMS No.447 of 2026
                                                Rajesh Gupta                                                     ......Petitioner

                                                                         Versus

                                                Vice Chancellor Govind Ballabh Pant University of Agriculture
                                                and Technology & others
                                                                                            .....Respondents

                                                Hon'ble Pankaj Purohit, J.

Mr. Sagar Kumar, learned counsel for the petitioner.

2. Mr. S.S. Lingwal, learned counsel for the respondents-University (appeared through V.C.).

3. Petitioner has challenged the order dated 26.12.2025 issued by respondents-University whereby respondents-University has imposed a penalty of Rs.1,44,000/- upon the petitioner in respect of House No.11, Badi Market, Pantnagar, District Udham Singh Nagar.

4. Learned counsel for the respondents-University prays for and is granted four weeks' time to file counter affidavit.

5. List on 06.04.2026.

(Pankaj Purohit, J.) 25.02.2026 AK