(1.) W.P. Nos. 3983/2013, 6232/2013, 1931/2014, 2001/2014, 2003/2014, 2014/2014, 2027/2014, 5451/2014, 6015/2014, 10698/2014, 13587/2014, 16281/2014 & 16476/2014
(2.) The background facts leading to filing of the writ petitions briefly stated are that the petitioners had appeared in the Pre-Medical Test Examination conducted by the Professional Examination Board in the year 2008 and 2009 and were declared successful. Thereafter, the petitioners were admitted in the Medical College, Jabalpur. The petitioners were served with show-cause notices by which the petitioners were directed to submit their photographs annexed by them alongwith the on-line application forms submitted for appearing in the PMT Examination. The petitioners, on receipt of the aforesaid notices, informed the Dean of the Medical College, Jabalpur that they are not in possession of photographs as demanded vide show-cause notices. Thereafter, by the impugned order dated 10.12.2013, the admissions of the petitioners to MBBS Course were cancelled on the ground that their photographs annexed with mark sheets issued by Professional Examination Board are not matching with the photographs affixed on the documents submitted at the time of taking admission in MBBS Course. In the aforesaid factual background, the petitioners have approached this Court.
(3.) Learned counsel for the petitioners while inviting the attention of this Court to the show-cause notices, pointed out that the petitioners were asked to submit their photographs annexed with the application form submitted by them at the time of appearing in PMT Examination. However, on their inability to supply the photographs, the impugned order has been passed. It was further submitted that the documents referred to in the impugned order, inter alia, documents received by the college from Professional Examination Board such as the application forms submitted by the petitioners at the time of appearing in the PMT Examination, were not supplied to the petitioners. Therefore, the impugned order has been passed in violation of principles of natural justice.