Court On Its Own Motion vs Commissioner/Secretary To Health And
2026 Latest Caselaw 957 J&K

Jammu & Kashmir High Court

Court On Its Own Motion vs Commissioner/Secretary To Health And on 19 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                       Serial No. 43

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

CJ Court
                                Case No. WP(C) PIL No. 15/2025


Court on Its Own Motion                           .....Appellant(s)/Petitioner(s)


                      Through: Ms. Supriya Chauhan, Advocate.

                 vs
Commissioner/Secretary to Health and                        ..... Respondent(s)
Medical Education Department Civil
Secretariat, Jammu and others
                      Through: Ms. Sagira Jaffer, Advocate vice
                               Ms. Monika Kohli, Sr. AAG
                               Mr. Ravinder Singh, SHO, Police Station,
                               Bakshi Nagar (Present in person).
Coram: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                  ORDER

19.02.2026

1. The matter at hand is being tried in public interest and pursuant to our

order dated 09.12.2025, the Principal and Dean, Government Medical

College, Jammu has filed an affidavit dated 17.12.2025. Per the

averments set out in Para (10) thereof, upon examining the CCTV

footage, certain individuals were found removing items from the

Amrit Pharmacy without obtaining permission from the Controlling

Authority. And on the basis of the preliminary evidence, criminal

proceedings were initiated for the alleged theft and unlawful removal

of medical devices. So much so, a formal complaint dated 09.12.2025

was made to the SHO, Police Station, Bakshi Nagar, Jammu to initiate

appropriate proceedings against the culprits. Whereupon, vide

communication dated 12.12.2025, the Police Authorities had informed

that a preliminary enquiry has since been initiated.

2. However, nothing is indicated, if any formal FIR was registered or as

regards any outcome of the alleged enquiry.

3. Faced with this, learned counsel for the respondents prays for and is

granted a week's time to furnish a specific affidavit by the SSP,

Jammu in this regard.

4. Adjourned to 25.02.2026.

                                             (RAJNESH OSWAL)                  (ARUN PALLI)
                                                      JUDGE                   CHIEF JUSTICE

           Jammu
           19.02.2026
           Sahil Padha