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Rasaansh Ravi And Another Through Their Natural Guardians vs Union Of India And Another

Uttarakhand High Court · Decided on 10 June 2025

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 1155 Of 2025 (M/S)
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Judgment

11 paragraphs · 356 words

Alok Kumar Verma, J

1.

The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

“(i) To issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to give admission to the petitioners herein on the basis of the final select list on All India Basis in class VIII on vacant seats in pursuance to the All India Examination subsequent to the notification by the respondent no.2 dated 19.02.2024.

(ii) To issue a writ, order or direction in the nature of certiorari quashing the communication dated 22.03.2025 (Annexed as Annexure No.6 to this writ petition) received from the office of respondent no.2 wherein they have informed that all the available seats for admission into RIMC for the term of January, 2025 have been filed.

(iii) Issue a suitable writ, order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case.

(iv) To award the cost of the petition to the petitioners.”

2.

Heard Mr. Aditya Pratap Singh, learned counsel for the petitioners and Mr. Manoj Kumar, learned counsel for the respondents.

3.

Mr. Aditya Pratap Singh, Advocate, for the petitioners has requested to decide the present writ petition directing the Commandant, Rashtriya Indian Military College (RIMC), Dehradun, the respondent no.2, to consider the present writ petition as the representation of the petitioners and decide the same as expeditiously as possible.

4.

Mr. Manoj Kumar, learned counsel for the respondents has sought two weeks’ time for deciding the representation.

5.

On the request of learned counsel for both the parties, the present writ petition is disposed of directing the respondent no.2 to consider the present writ petition as representation of the petitioner and decide the same in accordance with relevant rules etc. as expeditiously as possible, but not later than two weeks’ from the date of production of the certified copy of this order along with the copy of the present writ petition.

6.

It is made clear that this Court has not expressed any opinion on the merits of the case.