MAHAK MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these cases, a common question of law arises and hence all these writ petitions are being taken up together and decided by this common order.

(2.) The petitioners in all these writ petitions are presently undergoing post-graduate medical course from Government Medical College, Haldwani, Uttarakhand. All the petitioners claimed that they have secured their seats in the Government Medical College, Haldwani, Uttarakhand after being successful in the All-India Competition. Many of these petitioners have already undergone their under-graduate course from Medical Colleges in the State of Uttarakhand, where most of them were allotted seats against All India Quota.

(3.) All the petitioners have admittedly completed their studies, or are on the verge of completing their post-graduation studies on a highly concessional fee of the Government of Uttarakhand and for which they have executed bonds stating that they will serve the State of Uttarakhand for a period of five years as Medical Officers. After having executed the bond and having availed the medical education on a highly concessional fee where admittedly the fee paid by the petitioners is barely 10 per cent of the usual fee, the petitioners have now filed the writ petitions claiming that since they are from All India Quota, they cannot be compelled to serve the State of Uttarakhand for a period of five years.