Jammu & Kashmir High Court
Balwinder Singh vs State Of J&K & Others on 18 February, 2021
Bench: Chief Justice, Javed Iqbal Wani
Sr. No. 208
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CJ Court
Case: PIL No. 16 of 2018
Balwinder Singh. ...Petitioner(s)/Appellant(s)
Through: Sh. S.S. Ahmed, Advocate
v/s
State of J&K & others .... Respondent(s)
Through: Sh. D.C. Raina, AG with
Sh. Ravinder Gupta, AAG
Sh. H.A. Siddiqui, Sr. AAG
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
01. This Public Interest Litigation has been filed seeking directions upon the respondents to provide duly sanctioned staff in all the Health Institutions in Jammu Province as it is alleged more than 184 Health Institutions are lacking the staff. In addition to the above contentions, certain other directions have also been sought such as to fast track the recruitments of Medical Officers/Dental Surgeons/Specialists/Consultants and para-medical staff so that the vacancies are filled up in all the Health Institutions.
02. Respondent nos. 1 to 3 have filed response. Status reports have been filed from time to time by respondent no. 2 on 22.02.2019 and 24.04.2019 stating the position of the vacancies and the steps which are being taken up to fill up the vacant posts. An affidavit has also been filed by respondent no.3 on 2 PIL No. 16 of 2018 30.04.2019 explaining the position of the staff in Health Institutions of the Jammu Province.
03. A final status report has been filed on 15.10.2020 by the Health and Medical Education Department, Union Territory of Jammu and Kashmir.
04. A perusal of the said report reveals that as per the tabulation chart submitted therein, recruitment process was undertaken in the year 2019 as well as in 2020. In pursuance of the said process of selection, large number of doctors and other staff have already joined in the various departments of the Jammu province.
05. Sh. S. S. Ahmed, learned counsel for the petitioner submits that he has not been supplied with the copy of the said report and as such he is not in a position to file reply on it.
06. In view of the above, he is permitted to have a copy of the said report and if necessary to file objections against it within one month.
07. List on 24th March 2021.
(JAVED IQBAL WANI) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
Jammu
18.02.2021
SUNIL-I