S. GIRIDHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioners and the learned Special Government Pleader appearing for the respondents.

(2.) The petitioners are qualified Doctors, who obtained Post Graduate degree in the respective colleges(respondents 3 to 8) during the academic year 2018-2021. While obtaining admission, they had undertaken to serve in Government Hospitals for a period of two years. To this effect, they had also executed bonds. After, they successfully completed their PG Courses in May 2021, they were called upon to do Covid-19 duty. They worked on temporary and contractual basis for about 10 months. Thereafter they were relieved. They were not issued with any fresh posting orders. The petitioners wrote to the respondents demanding return of their original certificates collected by the respective colleges at the time of admission. The respondents have taken a stand that since the petitioners had not served for a full period of two years as per the bond terms and conditions, the original certificates could not be returned. That necessitated filing of this writ petition.

(3.) The learned Special Government Pleader strongly contested the writ prayer. He submitted that the petitioners are squarely bound by the terms of the undertaking which they had voluntarily given with open eyes at the time of admission and now they cannot be allowed to go back on their undertaking.