R. SHRIJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of mandamus directing the respondents to forthwith return all the original certificates of the petitioner that were submitted by her at the time of admission to Post Graduation Degree in the Discipline of M.D. (Paediatrics) in the 3rd respondent College.

(2.) The petitioner after completing her U.G. Degree in Medicine joined in P.G. Degree Course and at the time of admission of P.G. Course, when she submitted her certificates, apart from them, a bond was asked to be executed by the petitioner, under which, the petitioner had executed the bond stating that the petitioner would work for the Institution/Government for two years period after she completed the P.G. Degree course.

(3.) Accordingly, she completed the P.G. Degree course in August 2021, thereafter the petitioner's service has so far not been utilised by the respondents by offering any job to the petitioner. Now the petitioner wants to pursue her further higher studies or to join in any employment opportunities in any other institution or hospitals and for the said purpose, when she approached the respondents to get the U.G. Degree original certificates and other certificates submitted at the time of joining in the P.G. Degree course, the respondents stated that, since the bond period of two years executed by her is yet to be over, within the said period, the petitioner would not be provided with the original certificates.