Bal Deeksha ETT. Institute vs State Of J&K And Others

Rajesh Bindal, J

The petitioner approached this Court praying for the following relief :-

"It is, therefore, prayed that this Hon'ble Court by issuance of writ of mandamus may command/direct the respondents particularly respondent no. 1 and 2 to grant NOC to run two years ETT Diploma Course for ensuing session in favour of the petitioner institute and respondent no. 5 by issuance of writ of mandamus may be directed to allot the requisite number of candidates in the petitioner institute for the ensuing session and by issuance of writ of certiorari, the impugned communication dated 15.04.2011 (annexure E) directing re-inspection of the petitioner institute may be declared illegal and nonest and be quashed and set aside."

Notice in the petition was issued on 03.08.2011, however, no interim relief was granted.

Thereafter, the matter was never listed in Court as it was not pursued by the petitioner. Apparently, the petitioner has lost interest to pursue the matter.

There are matters pending in this court in which issue of admission to various professional courses and other classes is involved. In some by interim order either admission was granted or seats were directed to be kept vacant but the cases are still lying in court for decades. There are matters where issues regarding construction of roads, culverts, schools, colleges, community centres and other projects of development are pending consideration before this court. In some cases interim stay has also been granted. In these cases even the government departments and counsels are not taking any interest to furnish the requisite information to the court and get those cases disposed of. In fact, as a result of pendency of these types of cases lot of development projects have been put on hold. These are few examples being noticed. There are many more.

Regularly, the cause list is being issued, which is being uploaded on the website of the High Court. The same is accessible to the Advocates as well as to the litigants. In the cause list issued for this Court, a specific note is being printed to the following effect:

"All Advocates whose cases are listed in cause list are requested to contact the concerned Bench Secretary-Mr. Hilal Yousuf on Mobile No. 9419150533 / Reader-Mr. Reagan Thakur on Mobile No. 9419140621."

In the present case as well none of the parties contacted the Bench Secretary or Reader of this Court.

Detailed reasons have been noticed in order dated June 30, 2020 passed in SWP No. 2374/2002 titled as Santosh Kumari Vs. State of J&K and others."

Considering the aforesaid facts, nothing survives in the present petition, at this stage, as the prayer made therein has been rendered infructuous. The same is accordingly, dismissed.