HARSHAL PAMECHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The learned counsel for the petitioner submits that in several writ petitions including Writ Petition No. 14574/2019, this Court has granted interim orders directing the respondent authorities to return the original documents of the petitioners subject to certain conditions that have been mentioned in the interim orders.

(2.) The learned counsel for the petitioner submits that the petitioner has appeared in the entrance examination for various super-speciality courses in the month of June, 2019.

(3.) It is submitted that apart from the conditions mentioned by this Court in the interim orders passed in other cases, the petitioner undertakes that he shall seek release of the original documents only in case he receives a call for counselling pursuant to his selection in the entrance examination for super-speciality/DNB/MCH/MD/MS and other recognized courses. He further states that the petitioner has no intention of violating the conditions of bond and in case he is permitted to receive the original documents for appearing in the super-speciality courses, he undertakes that he would render services in rural areas of the State of Madhya Pradesh after completing studies in the super-speciality course. He also submits and undertakes that the documents, if released to the petitioner, shall not be utilized by him for any other purpose except for obtaining admission in super-speciality course. He clarifies and undertakes that the documents shall not be utilized by the petitioner for obtaining any employment or for obtaining appointment in some private colleges or hospitals, either in the State of Madhya Pradesh or elsewhere.