MANOJ RAJE Vs. STATE OF M P

JUDGEMENT

(1.) Challenging the action of the respondents in directing to with comply with the requirement of serving the State of M.P. as contemplated in the bond submitted by the petitioner vide Annexure-P1 or to deposit the amount indicated in the bond, this writ petition has been filed. Petitioner was admitted to a Post Graduate course in medical after certain examination and entrance test conducted. The examination and the entrance test was conducted in accordance with rule namely Madhya Pradesh Medical & Dental Treatment Post Graduate Course Entrance Examination Rule, 2011 and in accordance with the rule, it was contemplated that every students admitted to the Course, shall give a bond for serving in the State of M.P. for the period of three years or pay the amount indicated in the bond in lieu thereof.

(2.) Accordingly, petitioner also executed the bond Annexure-P1 and undertook to comply with the requirement of the same. Petitioner was admitted to the post graduate course in Gandhi Medical College, Bhopal, he completed the course and now he has been appointed in the Central Reserve Police Force, where he wants to serve. It is stated by learned counsel for the petitioner that the wife of the petitioner is serving as Medical Officer in 18th Bn. ITB Police Force, Phase III, P.O. Dhhomanganj, District-Allahabad, UP. and he prays for his exemption from complying with the conditions stipulated in the bond in question.

(3.) Accordingly, contending that the action of the respondents in insisting upon serving in the State of M.P. is illegal, he prays for interference into the matter.