MANISHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an appeal, preferred by nine petitioners, questioning the validity of the judgment rendered by the learned Single Judge on 12th August, 2014, passed in Writ Petition No. 1557 of 2014 (M/S).

(2.) The petitioners of Writ Petition No. 1557 of 2014 (M/S) has filed the writ petition for the following reliefs :-

(3.) The petitioners have prayed for that the order dated 28th June, 2014, as passed by the Principal /Dean of respondent No. 3, to the writ petition, may be set aside. By virtue of the said order, a notice was issued to the petitioners to fill in their bonds by 5th July, 2014, with an undertaking contained in it that they will serve the State of Uttarakhand as Doctors after their completion of their respective MBBS course.