VAIBHAV YAWALKAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) As all these petitions involve adjudication of similar and identical issues, they are heard and decided concomitantly by this common order.

(2.) This bunch of petitions have been filed by the doctors, who are pursuing Post Graduate Courses, being aggrieved by the imposition of conditions by the State Government for executing a bond to render compulsory services in rural areas notified by the State from time to time with a stipulation that in default thereof, the bond of Rs.10 lakhs for the P.G Course and Rs.8 Lakhs for the Diploma Course would be forfeited.

(3.) The petitioners have challenged the aforesaid conditions on the ground that those petitioners who have been admitted in the P.G course under the All India Quota seats cannot be made to render compulsory rural service in the State as the conditions imposed by the State are not applicable to All India Quota students.