BYAS, J. - (1.) This appeal under S.18 of the Rajasthan High Court Ordinance, 1949 is directed against an order of a learned single Judge of this Court dt. Aug. 26, 1986, by which the appellant's writ petition, challenging his rustication from the Medical College was summarily dismissed.
(2.) Facts, first the appellant (hereinafter referred to as 'the petitioner') was a student of IX semester of M.B.B.S. Course in R.N.T. Medical College, Udaipur. On May 23, 1986 he was served with an order Annexure-3 dt. May 16, 1986, by which the Principal rusticated him for one academic year and was further expelled from the College Hostel permanently. The petitioner filed the writ petition challenging the impugned order Annexure-3 on many grounds, the principal being that it was passed without notice to him and without affording him any opportunity of hearing. The learned single Judge, looking to the repeated acts of gross misconduct, such as indiscipline, rowdism, theft, misbehaviour etc., as revealed by the order Annexure-3, summarily dismissed the writ petition at the admission stage even without issuing a show cause notice to the respondents.
(3.) We have heard Mr. Kewal Chand for the petitioner and Mr. G.M. Bhandari, Additional Government Advocate for the Principal of the Institution. On the joint request of the parties, the appeal was heard on merits for final disposal at the admission stage.;