ANIL KUMAR Vs. STATE OF J & K

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking issuance of appropriate directions to the respondents, particularly respondent No. 4 to incorporate name of the village of the petitioner as Village Kohag, Tehsil Billawar, District Kathua in the marks certificate issued by the Jammu and Kashmir State Medical Faculty for the year 2009 and also to incorporate the village of the petitioner as Village Kohag, Tehsil Billawar District Kathua in Diploma to be issued by the respondent No. 4.

(2.) Response stands filed in which it is stated that there is no column of the village in the marks card as such, the claim of the petitioner for inclusion of his village name in the marks card is misconceived. It is further submitted that the State Medical Faculty has ceased to exist after coming into the existence of Jammu and Kashmir Para Medical Council constituted in terms of Section 4 of J&K Paramedical Ordinance of 2013 vide Government order dated 12.09.2013 and it is further submitted that in case the petitioner has any grievance, he can approach the J&K Paramedical Council that is a statutory body.

(3.) Heard and considered.