MADAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant petition filed under Article 226 of the Constitution of India assailed the order dated 4/3/2016 passed by the Dean, Gajraja Medical College, Gwalior (respondent No.4 herein) contained in Annexure-P/1, whereby the earlier order dated 2/2/2016, vide Annexure-P/5 allowing the petitioner to pursue his MBBS course pending investigation, has been cancelled.

(2.) Learned counsel for the rival parties are heard.

(3.) The undisputed facts are that the petitioner was admitted to MBBS course after appearing in PMT Examination of 2007. The said examination became subject to criminal investigation as complaints were made about petitioner and others having adopted unfair means in passing the PMT 2007 Examination. During pendency of investigation, the admission of the petitioner to MBBS course was cancelled where after he approached this court by filing W.P.No.6671/15, which came to be decided finally in a bunch of petitions by a common order dated 14/8/2015, vide Annexure-P/4 in following terms:-