RAKESH KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN all the writ petitions identical questions of fact and law are involved, therefore, with the consent of learned counsel for the parties, all the writ petitions are heard together and are being disposed of by this common judgment.

(2.) UNDISPUTEDLY , all the petitioners were granted admission in different post graduation courses of Medical Science in Government Medical College under All India Quota for the academic session commencing from 01.07.2012; as per terms and conditions of the brochure, annual fee for All India Quota candidate was Rs. 40,000/ - (tuition fee) plus Rs. 61,000/ - (other fee) total amounting to Rs. 1,01,000/ -; neither admission form nor brochure, issued by the State Government, indicates that student, taking admission in post graduation course under All India Quota, has to furnish an affidavit thereby giving an undertaking to the effect that after completion of post graduation course, he shall serve State Government for two years; nor it is stipulated that candidate, who does not furnish undertaking in the shape of affidavit or fails to serve State Government, after completion of post graduation course, shall pay compensation or damages or enhanced fee.

(3.) VIDE communication dated 10.02.2014 issued by Secretary, Government of Uttarakhand, decision was communicated to the effect that bond / undertaking shall be taken from all the post graduation students on the prescribed proforma; pursuant to the communication dated 10.02.2014, petitioners were asked to furnish bond / undertaking that they will serve State Government for two years, after completion of their post graduation courses; feeling aggrieved, petitioners have approached this Court by way of filing present writ petitions.