Sunil Kumar Sharma vs State Of Uttarakhand
2026 Latest Caselaw 1854 UK

Uttarakhand High Court

Sunil Kumar Sharma vs State Of Uttarakhand on 12 March, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

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                            WPSB/198/2021

                            Sunil Kumar Sharma                  ..Petitioner
                                                Versus
                            State Of Uttarakhand                ..Respondent
                            Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

1. Mr. Davesh Bishnoi, learned counsel for the petitioner.

2. Mr. S.S. Chaydhary, learned Standing Counsel for the State of Uttarakhand.

3. Ms. Mamta Bisht, learned counsel for respondent no. 3 - Kumaon University.

4. Mr. Yogesh Kumar Pacholia, learned counsel for the respondent-AICTE.

5. Learned counsel for the University vehemently argued that the writ petition is not maintainable, as petitioner is an employee of a society, which is not receiving any financial-aid from the Central Government or the State Government.

6. Learned counsel for the petitioner seeks time to get ready in the matter on the above aspect.

7. On his request, list this case on 18.03.2026 on the top of the Board.

8. It is made clear that case shall not be adjourned on the next date fixed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 12.03.2026 Aswal