TRIVEDI MAHARSHI DINESHBHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are Doctors pursuing Post Graduate Super Specialty Course (DM/M.Ch.) at Regional Cancer Centre, Thiruvananthapuram, are before this Court seeking to quash Exts.P1 and P2 and certain Clauses in Exts.P3 and P4 and to declare that the petitioners are not liable to compulsorily serve/work under respondents 1 to 3 for any period based on any conditions in Exts.P1 to P4. Certain consequential reliefs have also been sought.

(2.) The petitioners state that they are Doctors presently pursuing Post Graduate Super Specialty Courses at Regional Cancer Centre, Thiruvananthapuram. They participated in National Eligibility cum Entrance Test for securing admission to Post Graduate Super Specialty Courses. Based on allotment of seats, the petitioners secured admission in Regional Cancer Centre, Thiruvananthapuram.

(3.) Clause 10 of Exts.P1 and P2 prospectus provided as follows:-