STATE OF UTTARAKHAND Vs. JANKI BARTWAL

JUDGEMENT

(1.) The application seeking condonation of delay is not opposed by Shri Vinay Kumar, learned Counsel appearing for the respondent-writ petitioner, and the delay is, therefore, condoned.

(2.) Heard Mr. B.P.S. Mer, learned Brief Holder for the State and Mr. Vinay Kumar, learned Counsel for the respondent-writ petitioner.

(3.) This appeal is preferred by respondent nos. 1 to 3 in WP (M/S) No.1713 of 2015 aggrieved by the order of the learned Single Judge dated 19.09.2018 disposing of the writ petition in terms of the earlier judgment passed in WP (M/S) No. 811 of 2015 dated 07.04.2015. The respondent-writ petitioner had invoked the jurisdiction of this Court seeking a writ of certiorari to quash Clause No.5 of the Letter dated 10.02.2014 requiring students, undergoing Post-Graduation course in medicine, to execute a bond to compulsorily serve the Govt; to quash the communications dated 16.01.2015, 02.01.2015,19.02.2014, 28.02.2014, 02.08.2014 and 22.11.2014 issued by the Principal / Dean, Govt. Medical College, Haldwani requiring the petitioner to execute a Bond for compulsorily serving in the Govt. service of the State in as much as the petitioner has not availed the benefit of any concessional fee; to quash the document dated 18.02.2015 regarding "Refund of the Service Bond Amount"; and for a mandamus directing the Principal, Govt. Medical College, Haldwani to refund Rs.16,49,313/- deposited by the petitioner in terms of the Government Order dated 23.05.2013.