RAVINDRA JUGRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Since two Public Interest Litigations, namely Writ Petition (PIL) No.155 of 2020, and Writ Petition (PIL) No.36 of 2019, and the other writ petitions connected therewith, raise the same legal issues based on the same facts, they are being decided by this common judgment.

(2.) The petitioners in these writ petitions are aggrieved by the letter dtd. 5/6/2020, sent by the Joint Secretary, University of Human Resources and Development, New Delhi to the Principal Secretary (Higher Education), Government of Uttarakhand, whereby he has directed the Principal Secretary, Higher Education, to ensure that "de-affiliation of the remaining colleges/institutions is achieved following due procedure in an early time-frame"?. The petitioners have also challenged the legality of the letter dtd. 24/7/2020, written by the Registrar, Hemwati Nandan Bahuguna Garhwal University (for short "the University"?), to the Principal/Secretary/Director, D.A.V. (P.G.) College, Dehradun, directing him to ensure that necessary steps are taken for transfer of affiliation of the college from the University to the Sri Dev Suman University.

(3.) The facts of the case are being taken from Writ Petition (PIL) No.155 of 2020.