DR. ABHINAV SINGLA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The question that arises for consideration in this Writ Petition is whether the petitioners herein can be compelled to undertake compulsory Government service for a period of one year basing upon a Bond executed by the petitioners at the time of their admission into Post Graduate Course in the year 2019 undertaking to serve the Government of Telangana for a period of one year after successful completion of their respective Post Graduate Courses and in case of failure to serve as such, to pay an amount of Rs.20,00,000.00 (Rupees twenty lakh only) to the Government.

(2.) The facts of the case are that all the petitioners herein got admitted into Government Post Graduation Colleges for medical education and at the time of their admission into such Post Graduation Courses, at the instance of the respondents, they have executed a Bond undertaking to serve the State of Telangana for a period of one year after their successful completion of Post Graduation Course. They have also undertaken to pay an amount of Rs.20,00,000.00 in the event of their failure to render such service to the State of Telangana. These Bonds are executed in the year 2019 at the time of their admission into Post Graduation Courses. All the petitioners herein have completed their Post Graduation Course in the year 2022. The second respondent herein issued a notification, dtd. 18/8/2022 for conducting counselling for 2019 batch Post Graduates, who have completed their courses in the year 2022, for availing their compulsory Government service. Aggrieved by such notification, the petitioners approached this Court by filing the present Writ Petition.

(3.) Heard Mr. Tarun G. Reddy, learned counsel for the petitioners and Mr. A. Santosh Kumar, learned Special Government Pleader for the respondents representing the learned Advocate General.