Jammu & Kashmir High Court - Srinagar Bench
Institute Of Para Medical Technology vs President Jk State Para Medical And ... on 23 June, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 29
Supplementary
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 1326/2022
CM No. 3165/2022
Institute of Para Medical Technology. ...Petitioner(s)
Through: Mr. M.S. Latief, Sr. Advocate.
With Mr. Zahid Khan, Advocate.
Vs.
President JK State Para Medical and Nursing Council ...Respondent(s)
and Ors.
Through: None
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
23.06.2022 The short relief in the present petition is to the extent that the respondents be directed to grant registration to the candidates who have qualified their paramedical courses from the petitioner institute till date as was being done in the past and thereafter issue requisite registration certificates in favour of the candidates.
Learned counsel for the petitioner submits that the petitioner institute has applied for registration the candidates who have qualified from the petitioner-institute, but the same is pending before respondents. While applying for jobs in or outside the governmental organizations the candidates need to be registered. In the past the candidates who had qualified their courses from the petitioner institute were granted registration by the council. The claim of the petitioner institute is that the sanction was accorded to the grant of recognition in favour of the institute of Paramedical Technology Pehari Chatterpur, New Delhi, but despite the fact that the petitioner institute has already applied for grant of registration, the respondents have not taken any action for grant of registration to the candidates who have qualified their paramedical courses from the petitioner institute.
Be that as it may, the respondents are directed to consider the application of the petitioner institute for grant of registration to the candidates who have qualified their paramedical courses from the petitioner institute till date as was being done in the past, and subsequently to consider the claim of the petitioner-institute for issuance of requisite registration certificates in favour of the candidates within a period of 4 weeks from the date copy of this order is served upon the respondents by the petitioner. However, the petitioner shall be at liberty to approach this court if the grievance of the petitioner is not redressed.
The writ petition is disposed of along with connected CM.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 23.06.2022 Junaid