Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

MP HC: Students to Satisfy Bond to Serve at Government Hospital Executed at Time of Admission - (26 May 2020)

EDUCATION

MP HC has held that since there is no fundamental right to pursue post-graduation medical education, it is obligatory for the students to execute bond to render services at govt. hospitals for stipulated period at the time of their admission.

Tags : MADHYA PRADESH HIGH COURT   STUDENTS TO SATISFY BOND TO SERVE AT GOVERNMENT HOSPITAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved