GURU RAM RAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT petition is filed assailing the orders dated 10.02.2014, 21.03.2014, 27.03.2014 and 23.04.2014 as well as seeking writ of mandamus commanding the respondents not to compel the petitioner to seek affiliation from the State University.

(2.) BRIEF facts of the present case, inter alia, are that petitioner college is imparting medical science education. Petitioner college got affiliation with Hemwati Nandan Bahuguna Garhwal University which was later on made Hemwati Nandan Bahuguna Garhwal Central University w.e.f. 15.03.2009. Undisputedly, thereafter, too, petitioner college was granted affiliation by the Hemwati Nandan Bahuguna Garhwal Central University for the academic session 2014 -15. Meanwhile, respondent No.3 Hemwati Nandan Bahuguna Medical Education University was created under the Hemwati Nandan Bahuguna Medical Education University Act, 2014. Petitioner college is being compelled by the authorities of respondent No.3, i.e. Medical University to get itself affiliated with the respondent No.3. Feeling aggrieved, petitioner has approached this Court by way of filing present writ petition.

(3.) HAVING read sub -section (f) of Section 4 of the Central Universities Act, I have no hesitation to hold that institution earlier affiliated with the State University, i.e. Hemwati Nandan Bahuguna Garhwal University shall continue to be affiliated with the Hemwati Nandan Bahuguna Central University unless de -affiliated.