Surjeet Kumar And Others vs Dr. M. K. Bhandari
2021 Latest Caselaw 1726 j&K

                                                                   Sr. No. 41
             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                               CPSW No. 221/2017


Surjeet Kumar and others                            .....Appellant(s)/Petitioner(s)

                        Through: None

                   Vs

Dr. M. K. Bhandari, Secy. Med. Education                       ..... Respondent(s)
and another

                        Through: Mr. Ravinder Gupta, AAG.

Coram:      HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                     ORDER

22.12.2021

According to Mr. Ravinder Gupta, AAG, learned counsel for the

respondents, a committee has been constituted with a view to comply the

judgment and order dated 27.04.2016, which is likely to take a decision

within a period of four weeks.

Instead of four weeks, six weeks time is allowed to the respondents

for filing a compliance report with regard to the judgment and order in

question.

It is, however, made clear that it shall be the sole responsibility of

the Commissioner/Secretary Health and Medical Education Department to

ensure that an appropriate decision is taken and be placed before the Court

on or before the next date of hearing.

List again on 22.03.2022.

(Dhiraj Singh Thakur) Judge Jammu 22.12.2021 Vishal