DR.SANCHIT MOHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition is at the instance of three doctors, seeking relief for themselves. It is also fled in a representative capacity on behalf of 92 other doctors, who the petitioners claim are similarly placed.

(2.) The petitioners were selected for admission in Government medical colleges or in colleges established and run by various municipal corporations for pursuing postgraduate medical courses of study. Such admission was given to them on concessional rates. At the time of admission, the petitioners and the other similarly placed doctors were required to execute separate bonds that after successful completion of the postgraduate medical courses of study, they would be available to serve the State of Maharashtra for a period of 1 (one) year. The result of the fnal year post graduate examination has since been declared in August/September, 2020 and the petitioners have been successful in obtaining postgraduate medical degrees.

(3.) In view of the pandemic, the Government requested for placement of the successful doctors to complete the period of service in terms of the bond executed by them. A list of doctors has been published on 23 rd September, 2020 (hereafter "the list", for short), whereby the doctors named therein have been directed to report at the hospitals/colleges mentioned against their names.