Sanjay Kumar Bhasin vs Atal Dulloo Financial
2021 Latest Caselaw 1671 j&K

                                                         Sr. No. 31
                                                         After Notice Matters

     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU
                              CCP (S) No. 594/2019
                              CM No. 4459/2021
                              CM No. 4460/2021


Sanjay Kumar Bhasin                                      .... Petitioner(s)


                               Through:- Mr. F.S.Butt, Adv.

                         V/s

Atal Dulloo Financial                                  .....Respondent(s)
Comm. Health and Medical
Education Deptt. And others

                               Through:- Mr. H.A.Siddiqui, Sr.AAG for
                                         R-1.

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

Respondent No.2 has filed the statement of facts stating that they

have forwarded the case of the petitioner vide communication dated

17.06.2021 in the shape of Agenda Note of Dr. Sanjay Kumar Bhasin and

Dr. Ratnakar Sharma I/C Professors in the Department of Surgery,

Government Medical College, Jammu for placing before the Departmental

Promotion Committee.

Learned counsel for the petitioner submits that in the statement of

facts filed by the PSC, it is specifically stated that the Agenda Note

forwarded by the Department on 17.06.2021, the respondents have sought

regularization of both the petitioners to the level of Assistant Professor

and not Associate Professor in terms of the judgment and order dated

03.05.2019.

Vide order dated 03.05.2019 the respondents were directed to place

the case of the petitioner for confirmation for Associate Professor w.e.f

26.12.2014, therefore, the impugned communication is not in compliance

to the judgment of this Court dated 03.05.2019.

In view of the statement of facts filed by the PSC, Mr. Siddiqui,

learned Sr.AAG seeks and is granted one last opportunity to file

compliance report by the next date.

List on 09.02.2022.

(Sindhu Sharma) Judge

JAMMU 13.12.2021 Eva