Madras High Court
Dr.Hemakumari vs The State Of Tamil Nadu Rep on 26 November, 2025
Author: P.T.Asha
Bench: P.T.Asha
W.P(MD)No.33876 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.11.2025
CORAM
THE HONOURABLE MS.JUSTICE P.T.ASHA
Writ Petition(MD)No.33876 of 2025
Dr.Hemakumari ..Petitioner
Vs
1 The State of Tamil Nadu Rep. ]
by its Principal Secretary, Health
and Family Department, Secretariat,
Chennai - 600 009.
2 The Directorate of Medical Education,
Represented by its Director,
Kilpauk, Chennai - 600 010.
3 The Director of Public Health
and Preventive Medicine, Chennai - 600 006.
4 The Vice Chancellor,
Tamil Nadu Dr. Mgr Medical University,
Chennai.
5 The Joint Director of Health
Services, Nagercoil, Kanyakumari District -
629 002.
1/5
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W.P(MD)No.33876 of 2025
6 The Medical Superintendent
Government Headquarters Hospital,
Padmanabhapuram, Kanyakumari District.
7 The Dean
Stanley Medical College, Chennai.
..Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus directing the 6th
respondent to relieve the petitioner from the bond period in the post of Non
Service Post Graduates by treating the Maternity Leave Period as service of
bond period and to return the original Under Graduation and Post
Graduation Educational Certificates based on the petitioner's representation
dated 13.09.2025 and 23.10.2025.
For Petitioner : Mr.T.Arul
For Respondents : Mr.P.T.Thiraviyam
Govt. Advocate (for RR1 to 3 & 5 to 7)
Mr.A.S.Vaigunth (for R4)
ORDER
By consent of both sides, the writ petition is taken up for final disposal at the admission stage.
2. The petitioner has filed the present writ petition seeking issuance of a Writ of Mandamus directing the 6th respondent to (i) relieve the petitioner from the bond period for the post of Non-Service Post Graduate, by treating 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:47:33 pm ) W.P(MD)No.33876 of 2025 the petitioner’s Maternity Leave Period as service towards the bond period, and (ii) return the petitioner’s original Under-Graduation and Post-
Graduation educational certificates, based on the petitioner’s representations dated 13.09.2025 and 23.10.2025.
3. It is brought to the notice of this Court that the very same issue has already been decided by a Division Bench of this Court in W.A.(MD) No.860 of 2023, dated 19.06.2025, wherein the Division Bench, following the judgment of the Hon’ble Supreme Court in Kavitha Yadav vs. State (NCT of Delhi), (2024) 1 SCC 421, directed the respondents therein to return the petitioner’s original certificates within a period of four weeks.
4. In view of the above authoritative pronouncements, and by following the same, this writ petition stands allowed. The 6th respondent is directed to relieve the petitioner from the bond period by treating the Maternity Leave Period as service rendered for the purpose of bond obligation and return the petitioner’s original Under-Graduation and Post-
Graduation educational certificates, after considering the petitioner’s representations dated 13.09.2025 and 23.10.2025. No costs.
26.11.2025 NCC : Yes/No Index : Yes/No 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:47:33 pm ) W.P(MD)No.33876 of 2025 Internet:Yes skn To 1 The Principal Secretary, Health and Family Department, Secretariat, Chennai - 600 009.
2 The Directorate of Medical Education, Represented by its Director, Kilpauk, Chennai - 600 010.
3 The Director of Public Health and Preventive Medicine, Chennai - 600 006.
4 The Vice Chancellor, Tamil Nadu Dr. Mgr Medical University, Chennai.
5 The Joint Director of Health Services, Nagercoil, Kanyakumari District - 629 002.
6 The Medical Superintendent Government Headquarters Hospital, Padmanabhapuram, Kanyakumari District.
7 The Dean Stanley Medical College, Chennai.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:47:33 pm ) W.P(MD)No.33876 of 2025 P.T.ASHA, J.
skn Writ Petition(MD)No.33876 of 2025 26.11.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:47:33 pm )