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Judgment
Ravindra Maithani, J
By means of the instant petition, the petitioner seeks the following reliefs:-
“i. To pass an appropriate writ, order, or direction and set aside the effect of letter no K.U./Affiliation (Security)/2015/1061 dated 28/03/2025 issued by the Registrar, Kumaun University Nainital and further declaring the imposition of Rs.15,00,000 as a security deposit by Kumaun University for the BA and MA Courses affiliation process as arbitrary, Irrational, and in violation of the Kumaun University Guidelines regarding Affiliation and security deposits and quash the same.
ii. To issue an appropriate writ order or direction in the nature of mandamus Directing respondent no 1 to adhere to the security deposit prescribed in Kumaun University Guidelines applicable till academic session 2024-25 regarding Affiliation and security deposits and further direct the respondent no 1 to continue the inspection process for academic year 2025-2026 and ensure timely completion of affiliation process of the college.
iii. Issue a suitable writ, order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case.”
Heard learned counsel for the parties and perused the record.
Learned counsel for the petitioner would submit that similar controversy has already been decided by the Division Bench of this Court on 10.07.2019 in SPA No.657 of 2019, Aim Institute of Hotel Management and another vs. State Information Commission and others.
Learned State counsel admits this fact.
The matter is covered, therefore, instant petition is decided in terms of judgment dated 10.07.2019, passed by the Division Bench of this Court in SPA No.657 of 2019, Aim Institute of Hotel Management and another vs. State Information Commission and others.
The petitioner shall make a representation to the respondent no.1, which shall be dealt with, in accordance of the para no.7 of the judgment dated 10.07.2019, passed in SPA No.657 of 2019.