PARENTS COORDINATION COMMITTEE Vs. STATE OF JK

JUDGEMENT

(1.) In the instant Public Interest Litigation, which has been filed on 28/3/2011, following prayer has been made;

(2.) The Court issued notice in PIL No. 201/2011 on 11/3/2011 and the returns filed the respondents reveal that the Crime Brach registered case bearing FIR No. 36/2013 dtd. 7/11/2013, in respect of the allegations of omission and commission in running the ETT institutes in Jammu province. Similarly, case bearing FIR No. 27/2013, has been registered at Police Station, Crime Branch, Srinagar.

(3.) As per the status report, final report in case FIR No. 36/2013 dtd. 7/11/2013 is to be filed before the competent court of law in respect of the allegations of running the ETT institutes in Jammu province. The investigation in case FIR No. 27/2013 is complete and final report stands filed before competent court of law.