- (1.) Ajay Kumar son of Ganga Dhar Baghel is before this Court, assailing the validity of the action wherein Caste Certificate dated 17.10.2014 has been cancelled and consequential order dated 02.07.2016 has been passed by the Principal Government Medical College, Jalaun, Orai cancelling the candidature of the petitioner.
(2.) Brief background as is reflected from the record in question is that petitioner claims that he is Scheduled Caste in the State of U.P. and belongs to 'Dhangar' community, which is a sub-caste of 'Gaderiya' community. Petitioner has submitted that he applied before the competent authority i.e. Tehsildar, Tehsil Loni, District Ghaziabad for issuance of caste certificate and thereafter, caste certificate has been issued in his favour on 17.10.2014. Petitioner submitted that he appeared in combined pre medical test examination and has been successfully selected under Scheduled Caste category and accordingly had been accorded admission. Petitioner submitted that after he got admission in M.B.B.S. Course he has been pursuing the same by attending the classes. Petitioner has stated that on 26.04.2016 he has received letter of Director General, Medical Education and Training dated 13.04.2016, address to the Principal, Government Medical College, Jalaun in which direction has been issued for issuance of show cause notice to the petitioner. Petitioner has submitted his reply and thereafter, impugned order has been passed on 02.07.2016 by respondent no.6 Principal, Government Medical College, Jalaun Orai, whereby his admission has been cancelled. Petitioner is assailing the validity of aforementioned order before this Court and submitted that document in evidence that has been adduced by him before this Court would go to show that petitioner belongs to Dhangar community, which is sub-caste of Gaderiya community that stands notified as scheduled caste in State of U.P. and in view of this interference is required by this Court.
(3.) Supplementary affidavit has also been filed appending therein copy of the application of petitioner dated 05.05.2016 and 13.07.2016 and copy of the Government Order dated 05.07.1996.;