C. PREETHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of mandamus directing the respondents 1 and 2 to return the original certificates of the petitioners retained by the 3rd to 9th respondents regarding the Post Graduation Courses of the petitioners respectively.

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

(3.) Accordingly, they completed the P.G. Degree course in May 2022, thereafter the petitioners service have so far not been utilised by the respondents by offering any job to the petitioners. Now the petitioners want to pursue their further higher studies or to join in any employment opportunities in any other institution or hospitals and for the said purpose, when they 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 especially the respondents 3 to 9 stated that, since the bond period of two years executed by them is yet to be over, within the said period, the petitioners would not be provided with the original certificates.