ADITIYA KUMAR CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applications, seeking condonation of the delay in filing the counter affidavits, are not opposed and the delay is, therefore, condoned. Counter affidavits are taken on record. Applications made, therefor, stand disposed of.

(2.) The petitioners, in both these writ petitions, have invoked the jurisdiction of this Court questioning the notice issued by the Director General, Medical Health and Family Welfare, Uttarakhand dtd. 20/12/2017, enclosing therewith a list of Doctors, calling upon all of them to be present at the Medical Education Directorate, Dehradun by 31/12/2017 in order to serve the State.

(3.) Facts, to the extent necessary, are that the petitioners took admission in the Uttaranchal Forest Hospital Trust Medical College, Haldwani in the year 2004-05 after qualifying in the pre-medical test examination, and were admitted under the Uttarakhand State quota. On 30/6/2006, a Government Order was issued providing scholarship to all eligible candidates, including the petitioners, on condition that they would serve the State of Uttarakhand, for a minimum period of five years, for having taken the benefit of the reduced fee/subsidized fee. The petitioners signed the bond in the year 2006, and were extended the benefit of reduced/subsidized tuition fees. They completed their MBBS course in the year 2009, and their one year internship in the year 2010. An MBBS degree, with a certificate of internship, was conferred on them on 1/5/2010.