AMRIT PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 4567 of 1987 and 10440 of 1988, as the question of law and fact is common in these petitions. Reference hereinafter is made to the facts contained in Civil Writ Petition No. 10440 of 1988.

(2.) Challenge in this writ petition is to the order passed by the Principal, Guru Gobind Singh Medical College, Faridkot, whereby the admission of the petitioner to the 2nd Professional, MBBS Course, on migration from Kempegowda Institute of Medical Science, Bangalore, has been cancelled.

(3.) Few facts relevant for the disposal of these petitions may be noticed thus;