TEENU PHILIP Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are Senior Residents at Government Dental College, Kottayam, are aggrieved by the order transferring them to the Government Dental College, Thiruvananthapuram.

(2.) The petitioners state that they are BDS Graduates who joined Master of Dental Surgery (MDS) Course in the year 2020 in the Government Dental College, Kottayam. After the completion of the three year Post Graduate Course, they have to undertake one year Senior Residency in order to complete the Post Graduation. The petitioners submit that the requirement of Senior Residency is not statutory in nature. It is only an obligation imposed in the Prospectus.

(3.) In view of the Prospectus for admission to MDS, the petitioners executed compulsory bonds with the 3rd respondent-Government Dental College, Kottayam. The 2nd respondent-DME issued proceedings dtd. 25/11/2023 temporarily appointing petitioners 2 and 3 as Senior Residents at Government Dental College, Kottayam. Later, the 1st petitioner was also appointed as Senior Resident in the College.