Delhi High Court - Orders
Sri Guru Ram Rai University & Anr vs Union Of India & Ors on 19 December, 2024
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17574/2024
SRI GURU RAM RAI UNIVERSITY & ANR. .....Petitioners
Through: Ms. Shyer Trehan, Sr. Adv. with Mr.
Manan Verma, Mr. Sagar Gaur and
Ms. Vidhi Jain, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. T. Singhdev, Mr. Anum Hussain,
Mr. Yamini Singh, Mr. Abhijit
Chakravarty, Mr. Bhanu Gulati, Mr.
Tanishq Srivastava, Mr. Sourabh
Kumar and Ms. Ramanpreet Kaur,
Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 19.12.2024 CM APPL. 74826/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 17574/2024
1. This Court, in a catena of decisions, has maintained a consistent view that the mere presence/location of the Head Offices of certain respondents being situated within the territorial jurisdiction of this Court would not confer the requisite jurisdiction on this Court over the controversy.
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2. A bare perusal of the facts of the case postulates that the petitioner- institute is situated in the State of Uttarakhand and the consequential outcome of the petitioner-institute's request for an increase in PG seats would also be realised in the state of Uttarakhand.
3. As reiterated in various decisions, the pertinent factors in determining the jurisdiction of the dispute would be the material, essential, and integral cause of action.
4. Taking into consideration the various aspects of the instant petition, the Court is of the opinion that the broad controversy arising herein, is squarely covered by the several orders passed by this Court concerning the dimension of territorial jurisdiction, which are summarised below:-
Date of Cause Title Place where Respondent-
Order material Cause Authority
of Action arose
02.09.2024 W.P.(C) 12041/2024 Uttarakhand Uttrakhand
Smt. Manjira Devi Ayurveda Medical University of
College And Hospital Ayurveda
v. Uttrakhand University of Ayurveda & Ors.
05.09.2024 LPA 894/2024 Uttarakhand Uttrakhand Division Smt. Manjira Devi Ayurveda Medical University of Bench College And Hospital Ayurveda v. Uttrakhand University of Ayurveda & Ors.
18.09.2024 W.P.(C) 12049/2024 Tamil Nadu The Indian Michael Builders and Developers Pvt. Nursing Council Ltd. v. National Medical Commission and Ors 07.10.2024 W.P.(C) 14153/2024 Punjab National Aryans College of Education v. Council For National Council For Teacher Teacher Education and Anr Education This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2024 at 22:49:11 08.10.2024 W.P.(C) 14233/2024 Uttar Pradesh National Shri Siddhi Vinayak Medical College Medical and Hospital Sambhal, U.P. v. Union Commission Of India and Anr 14.10.2024 W.P.(C) 13570/2024 Maharashtra Pharmacy Shinde Institute of Pharmacy and Council of India Research v. Pharmacy Council of India 14.10.2024 W.P.(C) 11627/2024 Madhya Pradesh Directorate Sun Private Iti v. Directorate General General Of Of Training Training 14.10.2024 W.P.(C) 12424/2024 Uttar Pradesh & Pharmacy Sri Guru Nanak Dev Haryana Council Of Institute Of Pharmacy v. Pharmacy India Council Of India 14.10.2024 W.P.(C) 13874/2024 Madhya Pradesh Directorate Laxmi Private Iti v. General Of Directorate General Of Training Training 15.10.2024 W.P.(C) 9525/2024 Uttar Pradesh Pharmacy St. John College Of Nursing And Council Of Paramedical V. Pharmacy Council Of India India 15.10.2024 W.P.(C) 13776/2024 West Bengal National Pkg Medical College & Hospital v. Medical Union Of India Commission 21.10.2024 W.P.(C) 9232/2024 Rajasthan All India Aishwarya College Of IT and Council for Management Technical v. All India Council For Technical Education Education 21.10.2024 W.P.(C) 12008/2024 Uttar Pradesh National Smt. Gomti Smarak Vigyan Council for Mahavidaylaya Teacher v. National Council For Teacher Education Education And Anr 22.10.2024 W.P.(C) 14608/2024 Uttar Pradesh Pharmacy Shri Tej Singh Gajadhar College Council of India Department Of Pharmacy v.
Pharmacy Council Of India Connected with, W.P.(C) 14620/2024 Maa Shakuntala Devi Mahavidhyalaya And Hospital v.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2024 at 22:49:11 Pharmacy Council Of India And, W.P.(C) 14764/2024 Mamta College V. Pharmacy Council Of India And, W.P.(C) 14771/2024 Sovaran Singh Education Institute v. Pharmacy Council Of India And, W.P.(C) 14823/2024 Raj Rani Mahavidhyalaya Faculty Of Pharmacy v. Pharmacy Council Of India 25.10.2024 W.P.(C) 8713/2024 Himachal National Sai Saraswati Institute For Teacher Pradesh Council for Education v. National Council For Teacher Teacher Education & Anr. Education 28.10.2024 W.P.(C) 15206/2024 Uttar Pradesh Medical Jatin v. Medical Counselling Counselling Committee And Ors Committee 04.11.2024 W.P.(C) 4468/2023 Madhya Pradesh All India Rajdeep Global Institute Of Council for Management v. Union Of India & Technical Anr. Education 04.11.2024 W.P.(C) 10153/2023 Bihar Central Board The Presidium School Of Patna v. Of Secondary Central Board Of Secondary Education Education 04.11.2024 W.P.(C) 10578/2023 Madhya Pradesh National Mansarovar Ayurvedic Medical Commission For College, Hospital And Research Indian System Center v. National Commission For Of Medicine Indian System Of Medicine And Anr Connected with, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/12/2024 at 22:49:11 W.P.(C) 10638/2023 Sri Sai Institute Of Ayurvedic Research And Medicine v.
National Commission For Indian System Of Medicine & Anr.
And, W.P.(C) 4935/2024 Shree Satya Ayurvedic Medical College And Hospital v. Union Of India And Others
3. In view of the aforesaid, learned senior counsel appearing on behalf of the petitioners seeks to withdraw the instant writ petition with a liberty to make a representation to the respondents and in the meantime, to also approach respondent No.1 for redressal of her grievances.
4. She also seeks liberty to pursue a second appeal under the extant regulations, which is pending before respondent No.1. Leave and liberty, as prayed for, is granted.
5. It is directed that if the petitioner makes a representation to respondent No.1, let the same be considered and decided, strictly in accordance with law, and let the pending appeal of the petitioners be also disposed of by respondent No.1 with due expedition.
6. In any event, the leave and liberty granted to the petitioner, to make a representation or to file an appeal under the extant regulations, shall not be construed that the Court has invoked its jurisdiction in adjudicating the controversy involved.
7. It is to be further noted that in case the petitioner is aggrieved by any decision to be taken by the respondent(s), the remedy against such decision would lie before the jurisdictional High Court.
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8. With the aforesaid observation and direction, the instant writ petition stands disposed of as withdrawn.
9. Order dasti.
PURUSHAINDRA KUMAR KAURAV, J DECEMBER 19, 2024/DPA/sp This is a digitally signed order.
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