[Cites 0, Cited by 0]
Uttarakhand High Court
WPMS/1176/2024 on 12 December, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:11123
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPMS/1122/2024
With
WPMS/868/2024
WPMS/869/2024
WPMS/874/2024
WPMS/1123/2024
WPMS/1124/2024
WPMS/1126/2024
WPMS/1176/2024
Hon'ble Manoj Kumar Tiwari, J.
Mr. Lalit Belwal, Advocate for the
petitioners.
Mr. Ganesh Dutt Kandpal, Deputy
Advocate General for the State.
2. Since common questions of law and fact
are involved in these petitions, therefore they
are heard together and are being decided by a
common judgment. However, for the sake of
brevity, facts of Writ Petition No. 1122 of 2024
(MS) alone are being discussed and considered.
3. Petitioners took admission in MBBS
Course in different Medical Colleges, within the
State of Uttarakhand, during Academic Sessions
2017-18 and 2018-19 and they pursued MBBS
course on subsidised fee by executing a Bond
that they would serve for minimum five years in
remote hill areas of State of Uttarakhand.
4. The grievance raised by petitioners is that
the students who took admission in MBBS
course before Academic Session 2017-18, were
required to execute bond only for three years,
2025:UHC:11123
while the condition of five years service was
introduced from Academic Session 2017-18.
This, according to petitioners is unjust for the
students like petitioners, who took admission
during Academic Session 2017-18 and
thereafter.
5. Learned counsel for the petitioners refers
to Government Order, issued on 26.06.2019 for
contending that henceforth there would be no
vacancies available in Uttarakhand Provincial
Medical Health Service.
6. The reliefs sought in Writ Petition No.
1122 of 2024 (MS) are as follow:
"a. Issue a writ, order or direction in the nature of
mandamus directing the respondents to reduce the term of
service bond from 5 years to 3 years like it was for the
students up to 2016 batch.
b. Issue a writ, order or direction in the nature of
mandamus directing the respondents to take only the
difference of tuition fee from the petitioners, who wish to get
themselves free from the bond.
c. Issue a writ, order or direction in the nature of
mandamus directing the respondents to grant NOC, MBBS
degree and all certificates relating to the MBBS course to
the petitioners respectively.
d. Issue a writ, order or direction in the nature of
mandamus directing the respondents to hand over to the
petitioners all their original marksheets and certificates
taken at the time of admission in MBBS course and withheld
by the respondents."
7. Learned State Counsel submits that
petitioners have accepted the condition imposed
at the time of giving admission to them and
executed the bonds with eyes wide open, then
they cannot resile from their undertaking.
However, learned State Counsel fairly submits
that if petitioners have any grievance, they can
2025:UHC:11123
highlight the issue by making representation.
8. Learned counsel for the petitioners
submits that representation has already been
made by petitioners, which is on record of the
writ petition.
9. The writ petitions are, accordingly,
disposed of by permitting petitioners to make
fresh representation to the Secretary, Medical
Education within a period of three weeks from
today.
10. If petitioners make such representation
within stipulated time, the decision thereupon
shall be taken, as per law, within six months
thereafter. Petitioners, who want to get rid of the
condition of the bond, may do so by paying the
requisite amount to the State Government.
(Manoj Kumar Tiwari, J.)
12.12.2025
Mahinder/
MAHINDER SINGH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,
2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c,
postalCode=263001, st=UTTARAKHAND,
serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA
43D2B8F, cn=MAHINDER SINGH
Date: 2025.12.12 18:34:39 +05'30'
