G.S.SANDHAWALIA,J. - (1.) The present judgment shall dispose of five writ petitions i.e. CWP Nos. 939 of 2012; 231 of 2014; 21595, 27116 and 27126 of 2015 since common questions of facts and law are involved in all the writ petitions. Facts are being taken from CWP No. 939 of 2012, Dr. Jitender Kumar Jakhar and others v. State of Haryana and others.
(2.) The petitioners challenge the action of the respondents whereby, the request for relieving the petitioners for joining as Assistant Professors in the respective departments in PGIMS, Rohtak has been declined vide order dated 11.01.2012 (Annexure P-10). The reasoning given is that the officers would be released only after depositing the bond amount in the Government treasury.
(3.) The case of the petitioners is that they had been appointed as HCMS Doctors between periods ranging from the year 1997 to 2000. They were admitted against Post Graduate Courses against the HCMS quota (40% State quota) in the Forensic Medicine Department, PGIMS, Rohtak and completed the said courses from periods ranging from 2006 to 2010. It is not disputed that they have executed a bond in favour of the State dated 05.03.2007 (Annexure P-1) whereby, a sum of L 7,00,000/- was agreed to be paid in case the service to the State in the HCMS cadre for a period of 7 years was not completed after return to duty. The said bond was executed at the time the post graduate course was to start. The policy in pursuance of which the bond was undergone and executed is dated 24.02.2006 (Annexure P-16). It is pertinent to notice that neither the terms of the bond nor the policy is subject matter of challenge in the writ petition.;