Surbhi Charitable Trust Hospital vs Sh. Atal Dulloo
2021 Latest Caselaw 1600 j&K

                                            Sr. No. 16
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                      CCP(S) No. 676/2019

Surbhi Charitable Trust Hospital                  .... Petitioner/Appellant(s)
Road Udhampur

                         Through:-   Mr. Nitin Bhasin, Advocate.
                  V/s

Sh. Atal Dulloo                                           .....Respondent(s)

                         Through:-   Mr. H.A. Siddiqui, Sr. AAG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

01. Proceedings in this contempt petition have been initiated by the

petitioner for non-compliance of judgment and order dated 25.09.2019

passed in OWP No. 1187 of 2012 titled 'Surbhi Charitable Trust, Hospital

Road Udhampur J&K Vs State and ors.' which was disposed of with the

following directions:-

"....Hence, the writ petition is disposed of with a direction to the respondent No. 1 to consider the case of the petitioner No. 2 for grant of NOC for establishing the Para Medical Institute under the name 'Aman Para Medical Institute" in terms of recommendations made by President, J&K State Paramedical Council vide its No. SPMC/GMC/SGR/2961-65 dated: 27-12- 2018, of course under rules. Let the consideration order be passed within a period of ten days from the date a certified copy of this order is made available to the respondent No. 1..."

02. The respondent in his statement of facts submits that after the

receipt of the order dated 25.09.2019, the case of the petitioner was

processed and after examination of the same in accordance with the

norms/criteria for issuance of NOC for establishment of Paramedical

Institutes laid down in terms of Government Order no. 86-HME of 2008

dated 25.01.2008 certain deficiencies were noted. Accordingly, the

respondent vide communication No. ME/NG/62/2019 dated 17.01.2020

invited the attention of the Principal, Government Medical College,

Jammu to the above observations and requested for submission of a

detailed report in the instant case on urgent basis.

03. In view of the aforesaid, order of this Court stands complied

with and nothing survives for further consideration in this petition.

Proceedings in this contempt petition are, accordingly, closed.

04. However, the petitioner is at liberty to take appropriate steps to

remove the deficiencies and assail the aforesaid order, if cause survives.

(Sindhu Sharma) Judge JAMMU 03.12.2021 MICHAL