WPSB/198/2021
2026 Latest Caselaw 2181 UK

Uttarakhand High Court

WPSB/198/2021 on 19 March, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

                                                               2026:UHC:1926-DB
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                               WPSB/198/2021
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

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

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

3. Ms. Mamta Bisht, learned counsel for the respondent - Kumaon University.

4. Mr. Samar Malara, Advocate holding brief of Mr. Yogesh Kumar Pacholia, learned counsel for respondent-AICTE.

5. Petitioner was employed as Administrative Officer in Satyendra Chandra Guria Law College, Bazpur Road, Kashipur, District Udham Singh Nagar (respondent no. 7). According to him, Director (Administration) of the concerned College placed the petitioner under suspension vide order dated 02.10.2020 (although annexure 4 indicates the date of order as 02.10.2010).

6. In this writ petition, petitioner has challenged the suspension order and he has sought various other reliefs. In prayer 'C', petitioner has sought a mandamus to the Appellate Authority to take decision on his appeal.

7. Learned counsel for the petitioner submits that Vice-Chancellor, Kumaon University is the Appellate Authority before whom the appeal is pending.

2026:UHC:1926-DB

8. Having regard to the prayer made by learned counsel for the petitioner, this Court thinks that ends of justice would be met, if Appellate Authority is asked to take decision in the pending appeal.

9. The writ petition is, accordingly, disposed of with a direction to the Vice Chancellor to take decision on the appeal of the petitioner, as per law, within eight weeks from the date of presentation of certified copy of this order. It shall be open to the petitioner to make representation before the Management of the concerned College for release of his unpaid monetary dues. If he makes representation, the same shall be decided within three months thereafter.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.03.2026

Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

SINGH 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f980 2a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C 22DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ

ASWAL SINGH ASWAL Date: 2026.03.19 04:50:36 -07'00'