RAGHAV MAGO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Interim Application is by one , Dr Raghav Mago, one of the many Petitioners in the Writ Petition. He had earlier filed an Interim Application (L) No. 10581 of 2022 which was allowed directing the Respondent Authorities including all colleges to accept forms for all Petitioners for the examinations.

(2.) Now in the present Interim Application the prayers sought from (a) to (d) are as follows:

(3.) The case of the Petitioners is that they took admission to various colleges in Maharashtra on the basis that they would have to serve out a compulsory bond of one year after the super-specialty course completion. Well after they took admission, they were confronted with a requirement that the bond would be for two years. Had they known about this before they took admission in August 2019, Mr Thorat argues, they would not have sought admission in Maharashtra at all. The penalty provided for not serving out the full two-year term is Rs.2.00 crores payable to the Government of Maharashtra. For failure to abide by that condition, apparently the Respondent Authorities and colleges have declined to return to the Petitioners their education certificates, marksheets and degree certificates of superspecialty degree courses etc.