NEELAM BANGWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ALL these writ petitions are interconnected and involve identical question of facts and law, therefore, with the consent of learned counsel for the parties, all these writ petitions are heard together and are being disposed of by this common judgment.

(2.) UNDISPUTEDLY , petitioners of Writ Petition (M/S) No. 2552 of 2014 are students of Dolphin (P.G) Institute of Biomedical and Natural Science, Manduwala, Dehradun studying B.Sc. Medical Microbiology and Bachelor of Physiotherapy respectively; Dolphin (P.G) Institute of Biomedical and Natural Science, Manduwala, Dehradun is the writ petitioner in WPMS No. 2583 of 2014 while petitioners of other connected writ petitions are also paramedical institutes. To understand the controversy, facts of Writ Petition (M/S) No. 2583 of 2014 are being narrated.

(3.) PETITIONER is a paramedical institute; on 26.2.2004, to run different paramedical courses, affiliation was granted to the petitioner/institute by the HNB Garwhal University (State University) under Section 37 of the UP State Universities Act, 1973; affiliation was granted initially only for one year; vide order dated 29.4.2008, again affiliation was granted for one year to run paramedical courses; HNB Garhwal University (State University) was conferred status of Central University w.e.f. 15.1.2009 in view of Central Universities Act, 2009; thereafter, under the administrative orders of the State Government, HNB Garhwal University (Central University) conducted the examinations of paramedical courses and permitted the students of the petitioners institutes to appear in the examination and results thereof were declared by the Central University till 2012 -2013; this year HNB Garhwal (Central University) refused to process the applications of the students pursuing paramedical courses in the institutes and to permit them to appear in the examination scheduled to be commenced from 5.12.2014, therefore, petitioners/ institutes as well as two students of Writ Petition (M/S) No. 2552 of 2014 have preferred present writ petitions.