- (1.) The appellant is aggrieved with the judgment/order dated 11.05.2016 passed by the learned single Judge vide which the Civil Writ Petition bearing No. 17583 of 2015 filed by him has been dismissed.
(2.) In the writ petition, he has sought quashing/declaring illegal and arbitrary the impugned communication dated 11.03.2015 and Eviction notice dated 19.08.2015, whereby the scholarship awarded to the appellant has been cancelled and he has been directed to leave the University campus in case of non-deposition of fee of Rs. 97,500/-. Further relief has been sought for issuance of a direction to respondent No.2 to consider and continue the registration of the appellant in the course of B.Tech (Mech.) on the same terms/scholarship on which he was admitted i.e. by waiving the complete tuition fee.
(3.) We have heard the learned counsel for the parties and carefully gone through the paper book.;