RAFKAT ALI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This Court vide order dtd. 24/4/2024, directed the Principal, Government Medical College, Jammu to constitute a Medical Board for assessing the age of petitioner No. 2. Pursuant thereto, the matter was again listed on 6/5/2024, on which date the envelope sent by the Principal Government Medical College, Jammu was opened in the open Court, which revealed the age of the petitioner No.2 as 18 to 19 years and accordingly, time was granted to the respondents Nos. 3 and 4 to file response by the next date of hearing, positively, which till date has not been filed.

(2.) Today, Ms. Sagira Jaffer, learned counsel appearing vice Ms. Monika Kohli, learned Sr. AAG submits that she has filed status report before the Registry on 18/5/2024, however, the same is not on record. Registry is directed to trace the same and after scanning attach with the instant file. Ms. Jaffer has also produced a copy of the status report, which is taken on record.

(3.) Since the issue involved in this writ petition is with regard to providing adequate security to the life of the petitioners and also as per the communication dtd. 2/5/2024 issued by the Member Secretary, Standing Medical Board, the petitioner No. 2 has been examined by the Special Medical Board, GMC, Jammu with regard to her assessment of age and the Medical Board members have furnished its report through the Department of Forensic Medicine and Toxicology, GMC, Jammu vide No. F. Med/2024/212 dtd. 1/5/2024, a perusal whereof reveals that the age of the petitioner No. 2 is 18 to 19 years, therefore, this Court deems it proper to dispose of this writ petition at this stage.