S RAJESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE common prayer in these writ petitions is to quash the G.O.Ms.No.215 Health and Family Welfare Department, dated 12.6.2007 and to annul Clause 68(d) of the P.G. Degree/Diploma for MDS for five year M.Ch (Neuro Surgery) course in the Tamil Nadu Government Medical/Dental non-governmental self-financing and Government aided college prospectus 2005 as well as the proceedings of the second respondent dated 2.4.2008 and forbear the respondent from in any manner enforcing the bond as against the P.G. Diploma/Degree candidates for the period 2005-2008.

(2.) THE issue involved in all these writ petitions being one and the same, all the writ petitions are dealt with by this common order.

(3.) THE case of the other petitioners, who are admitted under the Non-Service Quota is that they were forced to execute a bond while joining in their respective PG Degree/Diploma course to serve in the Government Institution for a period of three years, if the government give them posting, failing which the PG Diploma Holders shall pay a sum of Rs.2 lakhs and the PG Degree Holders shall pay a sum of Rs.3 lakhs for not serving in the Government, for the above period.