Surya Kant, J. - (1.) This Letters Patent Appeal assails the interlocutory order dated 07.11.2016 in a pending writ petition vide which interim relief sought by the appellant to allow him to continue his studies in the MBBS Course on the ground that he was admitted to such Course without any fault on his part, has been declined by the learned Single Judge.
(2.) The facts are not in dispute.
(3.) The appellant is admittedly a bona fide resident of State of Himachal Pradesh. He belongs to Scheduled Caste category and a certificate of his being Scheduled Caste has been issued by the Executive Magistrate of Indora, District Kangra (Himachal Pradesh). After doing his matriculation from a private school at Indora, District Kangra (Himachal Pradesh), appellant got admission in 10+2 year course in a private School at Pathankot (State of Punjab).;