FAISAL HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) UNDISPUTEDLY , all the petitioners took admission in various post graduation medical courses in the academic session 2012 -13; now, all the petitioners are being compelled to execute their respective bonds to serve State Government for a period of five years. Feeling aggrieved, petitioners have approached this Court, by way of filing writ petitions under Article 226 of the Constitution of India.

(3.) INFORMATION Brochure for the academic session 2012 -13 contains one condition, which reads as under: