GANESH MADHAVRAO JADHAV Vs. STATE OF GOA

JUDGEMENT

(1.) The grievance raised by the two petitioners before us is the belated action on the part of the respondents in asking them to serve the bond period, in furtherance of the Bond Agreement executed by them on seeking admission in the Goa Medical College (GMC) for the Super specifically M.Ch. Neurosurgery Degree Course.

(2.) We have heard Mr Y.V. Nadkarni, learned counsel for the petitioner in both the petitions and Mr Prashil Arolkar, learned Additional Government Advocate representing the respondents.

(3.) By consent, we issue 'Rule'. Rule is made returnable forthwith.