Shree Dev Bhoomi Institute of Education, Science and Technology vs Union of India (UOI) and Others

B.S. Verma, J.—Heard Mr. Pratiroop Pandey, Advocate for the petitioner, Mr. V.B.S. Negi, learned A.S.G. for Government of India, Mr. U.P.S. Negi, assisted by Mr. Kartikey Hari Gupta, Advocate for the respondent No. 2 and Mr. Asbhishek Verma, holding brief of Mr. Sudhir Singh, Advocate for respondent No. 3.

By means of this petition the petitioner has sought the following relief-

(1) to issue a writ, order or direction in the nature of certiorari, calling for the records and quashing the circular dated 19-8-2010, Annexure No. 4 to the writ petition, issued by the Registrar, H.N.B. Garhwal Central University, Srinagar, Garhwal- respondent No. 2.

(2) to issue a writ, order or direction in the nature of mandamus, commanding the respondent/university not to interfere with the admission procedure of B.Ed. course in self financed private unaided institutions, including the issuance of cut-off merit list of students for admission in B.Ed. course in self financed private unaided institutions.

(3) to pass any other and further orders, which this Hon''ble Court may deem fit and proper in the facts and circumstances of the case.

(4) award the cost of writ petition to the petitioner.

Learned Counsel Mr. U.P.S. Negi, appearing on behalf of the respondent No. 2/ University, has informed the court that cut-off merit list for admission in B.Ed. Course has been issued in compliance of the order dated 6th August, 2010, passed by this Court in W.P. M/S 846 of 2010, Sita Devi Memorial Institute of Education and Technology v. State of Uttarakhand and Ors.

Since the respondent university has issued the circular in compliance of the order of this Court, I am not inclined to entertain the present writ petition. If the petitioner feels aggrieved by the order of this Court, petitioner may assail the same, if so advised.

The writ petition is dismissed.