SUNIL KIRAN NOOTHI Vs. THE UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) Rule, returnable forthwith. With the consent of the learned counsel for the petitioner and learned Additional Solicitor General of India (A.S.G.I.), heard finally.

(2.) The petitioner has assailed the communications dated 04.03.2016, 06.04.2016 and 23.05.2016, whereby his claim for grant of "No Obligation to Return to India" ("NORI", for short) certificate came to be rejected by the respondents.

(3.) The petitioner obtained the degree of M.B.B.S. from Rajeev Gandhi University of Health Sciences, Bangloor, Karnataka in July, 2002. He was selected for Ph.D. programme at Tata Institute of Fundamental Research, Mumbai through a Nationwide Entrance Test. He worked as Postdoctoral Fellow at Orchid Chemicals and Pharmaceutical Ltd., Chennai from September, 2008 to September, 2009 and simultaneously worked on research publication and thesis. He worked as Analyst for Competitive Intelligence Reporting in Pharmaceutical Industry at Chennai and Gangavath from September, 2009 to January, 2011. He was conferred with the Doctorate of Philosophy (Ph.D.) for the research work leading to the thesis on "Non-sequence Specific Protein DNA Interaction : a Mechanistic Study" by the Tata Institute of Fundamental Research, Mumbai, a National Centre of the Government of India for Nuclear Science and Mathematics, on 30.07.2010. He then applied to the Department of Physiology and Biophysics, Case Western Reserve University, Cleveland, Ohio, USA for further research training as Postdoctoral Fellow from January, 2011 to December, 2011 and on being selected, travelled to U.S.A. on J1 (Research Scholar) Visa. He wanted to do cancer research and therefore, moved to the Department of Cancer and Cell Biology, University of Cincinnati, Ohio from December, 2011 to August, 2013.