S P MAHARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) COMMON Order: the petitioners are all Medical Practitioners. They have undergone Post Graduate Course in two Government Colleges. In these batch of writ petitions, the petitioners have undergone course either in the Government Stanley Medical College at Chennai or Government Rajaji Medical College at Madurai. They have also completed their Post Graduate Course.

(2.) ON completion of the Post Graduate course, they requested the return of certificates, which were deposited at the time of joining the Post Graduate course as well as the certificate for completion of the course, provisional pass and decree certificates from the Dean of the respective medical colleges. There has been no reply from the respondents so far.

(3.) IT is the apprehension of the petitioners that these certificates are retained without any authority and also for the alleged non compliance of the conditions stipulated in the prospectus at the time of joining as well as the conditions of bond executed by each of the petitioners.