RISHABH RAJESHKUMAR BANSAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The original petitioner in Special Civil Application No.372 of 2018 is appellant in this appeal filed under clause 15 of the Letters Patent aggrieved by the order dated 19.02.2018 passed by the learned Single Judge.

(2.) In the aforesaid Special Civil Application, the appellant herein - original petitioner has challenged the order dated 15.11.2017 passed by 2nd respondent cancelling caste certificate and consequent order cancelling admission of the appellant in MBBS Course.

(3.) Necessary facts in brief for disposal of this appeal are as under :-