DHARMENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ petition, the petitioners have prayed for a direction on the respondents to quash Clause -4 of Notification no.32 dated 20.04.2012, issued by the Department of Health, Medical Education and Family Welfare, Government of Jharkhand.

(2.) THE grievance of the petitioners is that though the said notification is dated 20.04.2012, it has been made effective retrospectively from the Sessions 2011 -12. The said Clause relates to the payment of amount by Post Graduate students (PG for short) in case they decide to quit the course in the midst of the Sessions.

(3.) ACCORDING to the petitioners, when they had taken admission, undertaking was taken by RIMS on the basis of the earlier provision under which the candidates were liable to pay Rs.50,000/ -in case they quit the course before completion of one year. However, the respondents are forcing the petitioners to pay the full amount received by them as stipend plus 20% of the amount as fine.