A. V. Gupta vs Dr. M. K. Bhandari And Anr
2021 Latest Caselaw 1508 j&K

                                                                 Sr. No. 10
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                              CPPIL No. 3/2017
                                              IA No. 1/2018

A. V. Gupta                                       .....Appellant(s)/Petitioner(s)
                         Through: Mr. Ajay Sharma, Advocate.
                                  Mr. Aditya Gupta, Advocate.
                    Vs

Dr. M. K. Bhandari and Anr.                             ..... Respondent(s)
                     Through: Mr. H.A Siddiqui, Sr. AAG for R-1.
                              Mr. F.A. Natnoo, AAG for R-2.
Coram:
  HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
  HON'BLE MR. JUSTICE MOHD AKRAM CHOWDHARY, JUDGE

                                      ORDER

22.11.2021

Mr. H.A. Siddiqui, learned Sr. AAG, appearing on behalf of

respondent No. 1 submits that he shall file an updated status report with regard

to implementation of the judgment and order dated 17.02.2016. The status

report proposed to be filed by Mr. H.A. Siddiqui, learned Sr. AAG shall reflect

the steps taken with regard to filling up of the faculty position of Oncology

Department, as also the steps taken for installing the PET Scan Machines along

with necessary infrastructure. The status report shall also reflect what steps

have been taken in regard to those faculty positions, which remained unfilled in

the previous selection process.

List again on 07.12.2021.

                   (Mohd Akram Chowdhary)             (Dhiraj Singh Thakur)
                            Judge                              Judge
Jammu
22.11.2021
Ram Krishan