Dr. Pooja Agarwal vs State Of Uttarakhand And Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

By means of this writ petition, petitioner has sought the following reliefs:

“a) Issue a writ order or direction in the nature of mandamus directing the respondents to grant No Objection Certificate in favour of the petitioner

in order to enable the petitioner to participate in the counselling for admission in Post Graduation Medication Qualification Course MD/MS/Post Grade

Diploma Course NEET PG-2018 Examination for Session 2018.â€​

A Coordinate Bench of this Court vide order dated 22.03.2018, passed the following order:

“3. In view thereof, an as interim measure, it is directed that respondent authorities shall issue a ‘No Objection Certificate’ to the petitioner

forthwith so that the petitioner can get admission in the Post Graduation course at the earliest, provided the petitioner shall furnish undertaking before

the authority concerned that she will complete her five years of service after completing her post Graduation course.â€​

While passing the interim order, this Court had imposed a condition that petitioner will serve in the hill districts of Uttarakhand for a period of five

years as per the condition of bond. Therefore, petitioner shall be liable to render service as per the terms of the bond for remaining period, after

completing P.G. Course.

A counter affidavit has been filed on behalf of respondent no. 2. In para no.8 thereof it has been stated that pursuant to the order of this Court, No

Objection Certificate was issued to the petitioner on 26.03.2018.

Thus, the relief, as claimed in the writ petition does not survive.

Accordingly, the writ petition is dismissed. No order as to costs.