TUSHAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being had to the similarity of the controversy involved in the aforesaid writ petitions, they have been heard analogously and disposed of by this common order. For the sake of convenience, facts are being taken from Writ Petition No.608 of 2024.

(2.) The petitioners were granted admission in the Post Graduate course in various departments in the Government Medical Colleges in the State of Madhya Pradesh in the year 2020. They have completed a Post Graduate course in the year 2023. At the time of admission, they had filled the bond with the State Government for serving in the rural areas for a period of one year after completing their Post Graduate course. They were granted admission in the postgraduate course under Madhya Pradesh Government Autonomous Medical and Dental Post Graduate Courses (Degree/Diploma) Admission Rules, 2017.

(3.) Rule 12 deals with the execution of the bond in favour of the respondents for undertaking Rural posting after completion of the UG/PG course. According to this, all Deans of Government Autonomous Medical/Dental Colleges will provide the list of successful post-graduate students within 15 days to the Commissioner, Health Services, Public Health and Family Welfare Department of the State Government, and thereafter, the appointment orders will be issued to them within 3 months after declaration of the result. According to the petitioners, since no appointment orders were issued within 3 months, so therefore, the petitioners are relieved from the bond condition, and their original documents are liable to be returned.