MP HC Extends Conditional Release Of MBBS Documents To PG Aspirants, Against Rural-Service Affidavits And Category-Based Security

The petitioners challenged the Directorate of Medical Education’s communication dated 22 October 2026 concerning the release of their original documents, which they needed to participate in NEET-PG counselling.

They sought release of the documents and permission to pursue postgraduate courses without an immediate bank guarantee, offering instead to complete their remaining rural-service obligation after their PG course.

They relied on the High Court’s order dated 28 October 2026 in Manish Patel and Others v. State of Madhya Pradesh and Others, W.P. No. 45127 of 2026, which prescribed conditions for release of original documents for similarly situated students.

The Court acted under Article 226 of the Constitution of India.

It applied the directions in Manish Patel and Others v. State of Madhya Pradesh and Others, W.P. No. 45127 of 2026 (order dated 28 October 2026), which provided for release of original documents after counselling and production of an allotment letter, subject to prescribed affidavits and, depending on the student’s category, an undated cheque or bank guarantee. The order also required students to deposit the documents with the college where they took admission, with release after completion of the rural-posting obligation.

The Court found that the controversy was squarely covered by its recent decision in Manish Patel.

It therefore did not separately reconsider the petitioners’ requested forms of security or the underlying service-bond policy; instead, it applied the prior order’s document-release conditions and directions to their case mutatis mutandis.

The Court directed that its order dated 28 October 2026 in Manish Patel apply mutatis mutandis to the petitioners.