MAHILA MAHA VIDYALAYA (P G ) COLLEGE, SATIKUND KANKHAL, DISTRICT HARIDWAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner before this Court is an educational institution. It is aggrieved by the orders dated 20.03.2018 and 07.06.2018 passed by the Registrar, Hemwati Nandan Bahuguna Garhwal University, Srinagar. By the impugned order dated 20.03.2018, a decision has been taken that affiliation, extension of seats, recognition of courses, etc., granted to all institutions after 15.01.2009 stand effectively cancelled, as the institutions will roll back to pre 15.01.2009 position.

(2.) The aforesaid order dated 20.03.2018 has also been challenged in another Writ Petition (M/S) No.1174 of 2018 where on 11.05.2018, this Court observed that the said order, prima facie, seems to be arbitrary and stayed the effect and operation of the order.

(3.) Petitioner has brought to notice of this Court another order passed on 07.06.2018 i.e. after the interim order was passed by this Court on 11.05.2018 in Writ Petition (M/S) No. 1174 of 2018. This order has been passed by Dr. A.K. Jha, Registrar of respondent University. Last two paragraphs of the said order read as under:-