SADHWINI. M H, DR. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in W.P. Nos. 15481/2020, 745/2021 and 830/2021 are Post Graduate medical students/students who have completed the PG Medical Course having joined the course during the academic years 2016-17 and 2017-18. The petitioners in W.P.Nos. 1143/2021 and 858/2021 are Post Graduate Diploma students/students who have completed the PG Diploma course having joined the course during the academic years 2018-19. Their grievance in common is that the provisions of 'Karnataka Compulsory Service Training by Candidates Completed Medical Courses Act, 2012' are made applicable to the petitioners and consequently the impugned order dated 23.07.2020 has been issued calling upon the petitioners who would be graduating from various institutions in the State of Karnataka to report to the Director of Medical Education after the exams, for posting. The Head of the institutions are directed to inform the students to report at the office of the Director of Medical Education.

(2.) Since the challenge raised in all these writ petitions are common, the matters were heard together and these writ petitions are disposed of by this common order.

(3.) The Karnataka Compulsory Service Training by Candidates Completed Medical Courses Act, 2012 (for short 'the Act 2012') was gazetted on 24.07.2015 as Karnataka Act No.26 of 2015. The avowed purpose of the enactment was for providing compulsory service by candidates who had completed medical courses, before award of degrees or post graduate degrees or diplomas. When the original Bill was promulgated, the stated purpose was to ensure availability of rural service training in Government Primary Health Centers and Government Hospitals.