DR. HARSHPREET KOUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application No.1/2026 filed by applicant/petitioner No.3 ? Dr. Tarunjyot Kaur, stating that she has been shortlisted for an interview for the post of SR-ship at All India Institute of Medical Sciences (AIIMS), Bathinda, which is an Institute of National Importance (INI) and for appearing in the said interview, she requires her original documents and thus, respondents be directed to release the original documents to the applicant/petitioner No.3 upon an undertaking being furnished by her of serving the bond period with the State of Rajasthan after completion of her tenure at AIIMS, Bathinda.

(2.) As the candidates are required to appear in-person for interview along with their original documents, it is then that the present controversy arose, as the original documents of the applicant/petitioner No.3 were in the custody of the respondents, with whom she has also executed a service bond.

(3.) Mr. Arvind Kumar Singh, learned counsel for the applicant/petitioner No.3 submits that AIIMS, Bathinda which is an Institute of National Importance (INI) issued an Advertisement dtd. 8/12/2025 with respect to recruitment to the post of Senior Residents (non-academic) in various Departments under Government of India Residency Scheme at AIIMS, Bathinda.