YOSHI & ORS Vs. ESIC & ORS

JUDGEMENT

(1.) Petitioners claim that they are Bachelors of Dental Surgery (BDS) who had passed out from respondent-Employees State Insurance Corporation Dental College (hereinafter referred to as 'ESIC Dental College') in the years 2015-2016. It is the case of petitioners that they had tendered service bonds in their respective dental colleges to render five years' compulsory service, but as per the said bonds, it was the option of respondent-ESIC to call upon students to render compulsory service or not.

(2.) Learned counsel for petitioners submits that after petitioners had passed out, for the first time, Memorandum of 2nd February, 2018 (Annexure P-2) has been issued by respondent-ESIC requiring the passed out students to render compulsory service, but till date, no follow up notification requiring submission of applications, etc., has been issued by respondent-ESIC. It is submitted on behalf of petitioners that they are eager to render compulsory service of five years as per the bonds submitted by them and so, respondent-ESIC be called upon to consider petitioners' application for rendering compulsory service under the bonds, which they had submitted.

(3.) Learned counsel for petitioners submits that an advance notice of this petition was given to the nominated counsel of respondent-ESIC. There is no appearance on behalf of respondent-ESIC.