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Judgment
K.M. Joseph, J
The petitioner approached this Court seeking following reliefs:
 “(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent to provide appointment to the petitioner
as Senior Residents in any of the Government Medical Colleges of the State on contractual basis for a period of one year and afterwards she may be
allowed to serve in Government Hospitals of the State as Medical Officer (specialist) as per specialization of the petitioner. (ii) Issue a writ, order
or direction in the nature of mandamus commanding and directing the respondent to direct the respondents to issue an experience certificate to the
effect she has worked in the State.
(iii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to take into consideration the period of
remaining idle for no fault of the petitioner while calculating the period of bond.
(iv) Issue any other or further writ, order or direction of the nature, which this Hon’ble Court may deem fit and proper in the circumstances of the
case.â€
Briefly put the case of the petitioner is as follows:-
The petitioner completed M.D. in Anatomy after getting allocated to the Government Medical College, Haldwani, under the All India Quota. This
post-graduation course, which she has completed in bond in the Government of Uttarakhand, under which, the petitioner is to serve for two years after
successfully completing post-graduation course. The complaint of the petitioner is that after completing the M.D. successfully, she is not being given
her dues. In other words, according to her, she should be given appointment as Senior Resident in any of the Government Medical College on
contractual basis for a period of one year, and afterwards, she may be allowed to serve in the Government Hospital as Medical Officer (Specialist) as
per the specialization.Â
We heard Mr. C.K. Sharma, learned counsel for the petitioner; Mr. Pradeep Joshi, learned Standing Counsel for the State and Mr. Parikshit Saini,
learned counsel for respondent no.4.
Mr. Pradeep Joshi, learned Standing Counsel, on instructions, submits as follows:-
 On 19.06.2017, the petitioner was appointed in the Community Health Centre, Tharali, in terms of the bond as a Medical Officer. He would
submit that there is no post of Senior Resident in Anatomy against which the petitioner can be accommodated. He also emphasized that under the
terms of the bond, the persons like the petitioner will be accommodated as Medical Officer / (Specialist) in Government Hospitals / Health Centres
situated in hill region.
In the circumstances of this case, we would think that the case of the petitioner cannot be accepted. The terms of the bond are apparently drawn
in the public interest, so that doctors, after completing post-graduation course in terms of the bond, serve where they are most needed. There is
specific case that there is no post of Senior Resident in the subject specialization which petitioner is, namely, Anatomy. The complaint of the petitioner
cannot be accepted.
Accordingly, the writ petition will stand dismissed. Â
No order as to costs.