A G AHANGER Vs. G R MIR

JUDGEMENT

(1.) By order dated 1st of March, 2018, passed in this contempt petition, this Court directed as under:

(2.) In furtherance of the above directions, the respondents have filed the compliance report, the relevant excerpts of which are reproduced hereinbelow, verbatim:

(3.) The compliance report bears testimony to the fact that, as far as the Government order bearing No. 84-GAD of 2018 dated 11th of January, 2018, is concerned, the respondent/ contemnor prepared the draft Government order in pursuance of the directions of the Commissioner/ Secretary to the Government, General Administration Department (Mr Khurshid Ahmad Shah). The compliance report also brings it to the fore that the record pertaining to the conduct of the meeting of the Governing body of SKIMS held on 12th of January, 2018, is in the possession of the authorities of the SKIMS and a notice for convening the meeting dated January 12th, 2018, to be held at Jammu at 2 p.m., was also issued by the authorities of the SKIMS. The minutes of the said meeting, it is stated, were issued under the signatures of Professor Omar Javed Shah, HOD Surgical Gastroenterology & Dean, Medical Faculty, presently holding the charge of the post of Director, SKIMS.