AVANI SUDHIR VAISHNAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. Govilkar, learned counsel for the respondents waives service. By consent of all parties, writ petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner seeks a writ of certiorari for quashing and setting aside the impugned communication dated 9th June, 2020 issued by the respondent no.1(a) and also the communication dated 22nd March, 2021 issued by the respondent no.1(b) rejecting the application/ representation made by the petitioner for No Objection Certificate for 'No Objection to Return to India Certificate ' (for short 'NORI Certificate ').

(3.) Sometime in the year 2011, the petitioner enrolled herself in a private deemed university namely D.Y. Patil Medical College for pursuing the Bachelor of Medicine / Surgery degree (MBBS). It is the case of the petitioner that since she was not interested in practicing as a Doctor, she did not enroll her in a Government college which provides medical education at very subsidized or no fees in return for a mandatory bond. In the year 2017, the petitioner completed her one year internship mandated under the MBBS course and graduated with her MBBS degree with distinction in her university exams and accomplished first rank under the Maharashtra Medical Councils Act. The Registration is valid for a period of five years.