Anmol Deewan vs G. B. Pant University Of Agriculture And Technology Pantnagar And Another

Pankaj Purohit, J

This writ petition has been filed by petitioner feeling aggrieved by the order dated 13.08.2025 passed by Registrar-respondent No.1 University, whereby, petitioner was debarred from the 2nd semester of First Year for the academic session 2023-24 of B.Tech (Electronics and Communication) Four year Course, pursuant to decision of Vice Chancellor-respondent No.2 University.

It is the case of petitioner that the petitioner took admission with the respondent-University in B.Tech (Electronics and Communication) Four year Course for the academic session 2023-27. During examination of the 2nd semester of First Year, petitioner was found using unfair means in the said examination and accordingly, he was debarred for the Academic Year 2023-24.

Petitioner approached this Court by filing a writ petition (M/S) 2530 of 2024 Anmol Deewan Vs. G.B. Pant University of Agriculture and Technology and Another. The said writ petition was disposed of by Coordinate Bench of this Court vide order dated 16.05.2025 in terms of judgment dated 02.11.2023 passed in WPMS No.1612 of 2023 Dipesh Phulera Vs. G.B. Pant University of Agriculture and Technology, Pantnagar, District Udham Singh Nagar and Others, and connected writ petition and the petitioner was permitted to make a representation to the learned Vice Chancellor regarding debarment.

Petitioner pursued the other Academic Year of the aforesaid Course. Representation of petitioner was decided by Registrar-University on the direction on learned Vice Chancellor-University and the debarment of petitioner was restricted only for 2nd semester of First Year for the one academic session 2023-24. It is feeling aggrieved by the said order, petitioner is before this Court.

Learned counsel for petitioner submits that this Court vide order dated 18.02.2026 has decided a writ petition (M/S) No.2555 of 2025 Aryansh Singh Vs. G.B. Pant University of Agriculture and Technology and Another, which was allowed by this Court and the debarment order was quashed on the ground that petitioner therein had only scrabbled certain things on the palm and it was nowhere stated whether that information was utilized by the petitioner therein in the examination or not.

Learned counsel for petitioner further submits that the case of petitioner is exactly identical the same and is squarely covered by the aforesaid judgment and order dated 18.02.2026 passed in writ petition (M/S) No.2555 of 2025 Aryansh Singh Vs. G.B. Pant University of Agriculture and Technology and Another.

Learned counsel for respondents-University admitted the submission made by learned counsel for petitioner that the controversy involved in the present writ petition is squarely covered by the aforesaid judgment dated 18.02.2026 and the present writ petition can also be decided in terms of the said judgment.

Accordingly, the present writ petition is allowed in terms of the judgment dated 18.02.2026 passed in writ petition (M/S) No.2555 of 2025 Aryansh Singh Vs. G.B. Pant University of Agriculture and Technology and Another. Impugned order dated 13.08.2025 passed by Registrar-respondent No.1 University is hereby quashed.

Pending application stands disposed of.