LAWS(MPH)-2014-12-44

RAI SINGH CHOURASIYA Vs. STATE OF M.P.

Decided On December 08, 2014
Rai Singh Chourasiya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) PETITIONER has filed this writ petition against the order dated 22/7/2014 ( Annexure P/1) passed by the Dean,

(2.) GR Medical College, Gwalior by which the petitioner was informed that the College has taken a decision to rusticate the petitioner.

(3.) PETITIONER belongs to scheduled caste category. He appeared in the Pre Medical Test which was held in the year 2010 for admission in MBBS course. He received 170 marks out of 200. He was declared selected and after counselling he was allotted a seat in GR Medical College, Gwalior. Petitioner got admission in the college in July, 2010. Since then he had been pursuing his studies in MBBS course.