- (1.)Heard.
(2.)The petitioner has filed this petition being aggrieved by order dated 28.7.2016 passed by respondent no.3 whereby the petitioner's admission to the MBBS Course granted to him in September 2012 has been cancelled.
(3.)The learned counsel for the petitioner submits that the impugned order has been passed without giving any opportunity to the petitioner, who is a Scheduled Caste Category candidate, and in such circumstances the impugned order amounts to gross violation of the petitioner's Fundamental Right as well as violation of the principles of natural justice. It is submitted that the petitioner had also filed a detailed representation on 23.12.2016 against the impugned order but no decision thereon has been taken by the authorities, hence this petition.