ANNUNCIA JANISH A. 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 release/Return the Original certificates, of the petitioner collected by the 3rd respondent at the time of admission to post graduate course and the original Master Degree certificates along with the provisional certificates to the petitioner in the light of the order made in respect of similarly placed persons in W.P.No.28526 of 2021 dtd. 19/1/2022 as modified in W.A.No.1182 of 2022 dtd. 27/4/2022 and W.P.(MD)No.9821 of 2022.

(2.) The petitioner joined in P.G. Course i.e. M.D. (Micro Biology) in the 3rd respondent college during the academic year 2015-16 and completed the course in the year 2018.

(3.) At the time of joining the course apart from the submission of all certificates of U.G. Degree and connected certificates, the petitioner also had executed a bond to the respondents i.e. the 3rd respondent that after completion of the P.G. Degree course two years they would serve in Government Institution/Hospitals which is otherwise called as 'bond period'.