THOMAS PUDUKKADAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned writ petitions are materially connected.

(2.) Petitioners are doctors, who have completed their Super Speciality Courses, during their academic session, 2013-16, in their respective streams from the Government Medical Colleges in the State of Kerala. Petitioners are aggrieved by the demand made to undergo compulsory government bond period, in addition to the satisfactory completion of the prescribed period of statutory bond undergone cumulatively, either after the completion of the MBBS degree course or after the Post Graduate Course.

(3.) As per the provisions of the Government Order dated 07.10.2008, doctors who have completed various medical Graduate/Post Graduate/Super Speciality courses in Government/Self Financing/Co-operative Medical Colleges in the State are liable to undertake compulsory government bond period, in terms of the bond, they have executed at the time of joining the course. It is very well prescribed in the above Government Order that, bonded obligation is cumulative and can be performed for a total period of one year, either as one time or in intervals cumulatively, after completion of MBBS or after the PG or Super Speciality. It is also prescribed that, those who have undergone bond after MBBS, need not undertake bond after PG or Super Speciality. All the petitioners have successfully completed the compulsory government bond after their respective completion of the MBBS course, as evident from Exts. P2 to P10.