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Uttarakhand High Court
Unknown vs State Of Uttarakhand And Another on 23 March, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:2037
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No.647 of 2026
23rd March, 2026
Satendra Chandra Gudiya
Law College ..........Petitioner
Versus
State of Uttarakhand and another ..........Respondents
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Presence:-
Mr. Dushyant Mainali, learned counsel for the petitioner.
Mr. N.S. Pundir, learned D.A.G. for the State/respondent no.1.
Ms. Vidushi Pandey, learned counsel holding brief of Mr. Navin
Paneru, learned counsel for the respondent no.2, through video
conferencing.
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Hon'ble Pankaj Purohit, J.
This writ petition has been filed under Article
226 of the Constitution of India, by the petitioner-Law
College. In the year 2022, the petitioner-College applied for
affiliation for two year LL.M. course before respondent no.2-
Kumaon University. An inspection was carried out by the
officials of respondent no.2-Kumaon University, on
27.06.2022, and thereafter a recommendation was made by
respondent no.2-Kumaon University to grant affiliation for
30 students in the two year LL.M. course in the petitioner-
College on the same date.
2. Learned counsel for the petitioner-College
submitted that affiliation was granted to the petitioner-
College by the Hon'ble Chancellor of the Universities on the
recommendation of respondent no.2-Kumaon University on
17.12.2025 for the Academic Year 2025-26. However, due
to the delayed grant of affiliation, the petitioner-College
could not admit 30 students to the two-year LL.M. course
for the Academic Session 2025-26, as the respondent no.2-
Kumaon University portal had already been closed on
2026:UHC:2037
15.10.2025.
3. The petitioner-College is before this Court for a
direction to the respondent no.2-Kumaon University to
forthwith open admission for the petitioner-College for LLM
Course for the Academic Session 2025-26 permitted by
virtue of the temporary affiliation dated 17.12.2025 issued
by the Hon'ble Chancellor of the Universities.
4. Since the Academic Session will come to an end
by 31.03.2026, therefore, such a prayer cannot be granted
by this Court at this fag end of the Session 2025-26.
5. At this stage, learned counsel for the petitioner-
College submits that an opportunity may be granted to the
petitioner-College to admit 30 students in the two-year
LL.M. course under respondent no. 2-Kumaon University,
in the next Academic Session i.e., 2026-27. Such prayer
cannot be granted by this Court it can only be considered
by the respondent no.2-Kumaon University.
6. However it is further submitted by learned
counsel for the petitioner-College that a
representation/application may be filed by the petitioner-
College for renewal of the affiliation in view of Regulation
4.1 of U.G.C. (Affiliation of Colleges by Universities)
Regulations, 2009 (hereinafter referred to as "Regulations
of 2009") and the same may be directed to be decided by
the respondent no.2-Kumaon University in a time bound
manner.
7. Such a prayer made by learned counsel for the
petitioner-College is not opposed by the counsel for
respondent no.2-Kumaon University.
8. In such view of the matter the writ petition
2026:UHC:2037
stands disposed of and it is provided that the petitioner-
College shall make a representation/application under
Regulation 4.1 of the Regulations of 2009, within a period
of two weeks from today and if such a
representation/application is moved by the petitioner-
College to respondent no.2-Kumaon University a decision
thereupon shall be taken by the respondent no.2-Kumaon
University, within a period of four weeks, in accordance
with law, by a speaking order.
(Pankaj Purohit, J.)
23.03.2026
SK
