SELAQUI ACADEMY OF HIGHER EDUCATION CAMPUS CHAKRATA ROAD Vs. LOKPAL UTTARAKHAND TECHNICAL UNIVERSITY SUDDHOWALA DEHARADUN

JUDGEMENT

(1.) This appeal is preferred against the interlocutory order passed by the learned Single Judge on 14/6/2019, and a modification is sought of the order dtd. 8/5/2019 passed earlier in the writ petition.

(2.) The appellants herein filed the present writ petition questioning the order passed by the Lokpal on 3/3/2014 and 25/4/2014, whereby they were directed not to recover additional fees from certain students pursuing B.Tech. courses in their institution. As a result, the unofficial respondents in both the writ petitions completed their B.Tech. course on payment of the reduced fee, and have since left for their respective places of residence in the States of Jammu and Kashmir, Jharkhand, Uttarakhand, Assam, Uttar Pradesh, New Delhi, etc.

(3.) As notices in the writ petition could not be served on the unofficial respondents, and as these students were located all over the country, the learned Single Judge, by his order dtd. 8/5/2019, directed the appellants-writ petitioners to take steps by substitutive mode of service by issuing publication in a National Daily News paper, having circulation throughout the country, for affecting service on the unofficial respondents. The publication of notice was to be done in one national daily newspaper which was of wide circulation.