VARUNA VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners of both the cases were earlier admitted in Medical diploma courses in R. M. C. H. Ranchi. The course was of two years. After about one year and nine months of completion of such diploma course, they took chance for their admission in the Post Graduate Medical Course in pursuance of P. G. M. A. T. 2001. they were declared successful and were to take admission in P. M. C. H., Patna and D. M. C. H., Darbhanga. However, the R. M. C. H. authority, Ranchi refused to hand over the original certificates as were earlier deposited by the petitioners on the ground that they cannot be refunded prior to completion of the Course. The Respondents further took plea that the State incurred huge expenses for diploma studies by paying stipend in favour of the students, including the petitioners and in the fag end of the diploma course, if they are allowed to join other course, the total expenditure incurred by the State towards petitioners by way of stipend would be of no avail.

(2.) The petitioner, Dr. Varuna Verma (W. P. (C) 2888/01) a\gave undertaking at para 15 of the writ petition to refund the stipend and to forego to receive stipend in future for such period, the petitioner earlier received stipend from the State such undertaking was also given by her husband, Dr. Alok Kumar before the Court which was taken into consideration by this Court in the order dated 6/07/2001.

(3.) Similar undertaking was given by petitioners of W.P. (C) No. 3039 of 2001 i.e. petitioner No.1, Dr. Arvind Kumar, son of Shri Shyam Narayan prasad and petitioner No.2, Dr. Arvind Kuma, son of Shri Bishwanth Singh, who were present before the Court on 16/07/2001 and their undertakings were recorded.