LAWS(UTN)-2022-2-136

MANISH KUMAR SAROJ Vs. STATE OF UTTARAKHAND

Decided On February 25, 2022
Manish Kumar Saroj Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Petitioner had pursued M.B.B.S. Course from a Government Medical College in the State of Uttarakhand upon executing a bond that he will serve in rural areas of Uttarakhand state for a period of five years.

(2.) By means of this writ petition, petitioner has sought the following relief:-

(3.) A Co-ordinate Bench of this Court vide order dtd. 19/2/2019 had directed respondent no.3 to provide original documents to petitioner for a period of 90 days so that he may appear for counselling of AIIMS PG-Jan 2019 and in subsequent counselling of NEET.