Dr. Soni Singh vs State Of Uttarakhand & 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:-

“i) Issue a writ order or direction in the nature of mandamus directing the respondent no. 2 to forthwith grant No-Objection certificate to the

petitioner forthwith so as to enable her to get a Post Graduate seat allotted to her in Physiology from the King George’s Medical University,

Chowk, Lucknow, on the undertaking of the petitioner that she will complete the remaining period (in terms of the Surety Bond signed at time of

admission in MBBS Course).

ii) Issue a writ order or direction in the nature of mandamus directing the respondent no. 3 to forthwith return her Original Certificates submitted by

the petitioner at the time of her admission in V.C.S.G.G.M.S. & R.I. Srinagar, Pauri Garhwal.â€​

A Coordinate Bench of this Court passed an interim order on 09.04.2018, which is reproduced below:-

“3. In view thereof, as an interim measure, it is directed that respondent No.2 shall issue a provisional “No Objection Certificate†to the

petitioner forthwith so that the petitioner can take admission in Post Graduation Course in Physiology in the King George’s Medical University,

Lucknow, provided the petitioner furnishes an undertaking before the authority concerned that she will complete five years of service after completing

her Post Graduation course.

As far as original certificates of the petitioner are concerned, the respondent No.3 â€" Principal, Veer Chandra Singh Garhwali Government

Institute of Medical Science and Research, Srinagar, Pauri Garhwal shall give the original certificates to the petitioner on an undertaking given by the

petitioner that she shall return the original certificates with the Principal, Veer Chandra Singh Garhwali Government Institute of Medical Science and

Research, Srinagar, Pauri Garhwal within a period of two months thereafter.â€​

Since petitioner had applied for admission in P.G. Medical Course during academic session 2018-19, therefore, the reliefs as claimed in the writ

petition, cannot be granted after three years in the year 2021.

Even otherwise also, in terms of the interim order, the desired documents would have been supplied to the petitioner and she must have completed

her P.G. Medical Course by now.

In such view of the matter, writ petition is disposed of.