MINNU G.DEV Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners in both these cases completed Post Graduate Degree Course from the second respondent Self Financing Medical College. The common complaint of the petitioners is that their certificates are retained by the second respondent on the ground that they have executed a bond agreeing to serve the Institution for a period of one year as Senior Resident/Tutor/Demonstrator. Petitioners claim that the issue raised by them is covered by the Division Bench judgment of this Court in W.P.(C).No.25957 of 2018 and judgments in W.P.(C).Nos.19125 of 2019 and 18862 of 2019.

(2.) It is stated that petitioners joined the second respondent College after they completed MBBS Degree and underwent the Post Graduate Course on securing admission under the State Merit Quota during 2017-2018. The said course was for a period of three years and results were published on 04.09.2020. Petitioners in W.P.(C).No.20906 of 2020 underwent the Post Graduate Course in Gynaecology and Community Medicine respectively; whereas the petitioners in W.P.(C).No.21117 of 2020 underwent PG courses in Psychiatry, Radiodiagnosis, Pediatrics, Otorhinolarynegology and Ophthalmology respectively. Petitioners have executed a bond in tune with the provisions contained in G.O.(Rt).No.1366/2017/H&FWD dated 15.05.2017 (Ext.P1). The execution of the bond was compulsory for admission to the Post Graduate Course. One of the Clauses in the bond is to the effect that they would serve the Institution as compensation for making available the facilities required for their PG Studies by the Govt. and the Management. On completion of the course and on publication of results, petitioners requested the College to return their certificates. But the respondents insisted that they have to abide by the conditions in the bond and have to serve the Institution for one more year.

(3.) Petitioners submit that the College did not grant any stipend to them after December 2019. It is also their case that withholding of certificates does not form part of the order Ext.P1. According to them, the bond agreeing for one year service in the Institution is required only for admission to Govt. Colleges. Petitioners pointed out that the respondent College rejected their request for returning the certificates and directed them to serve the Institution for a period of one year, relying on the judgment of this Court in W.A.No.2392 of 2016.