HSS Memorial Elementary Teachers Training vs State Of J&K And Others

Rajesh Bindal, J

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

"(i) to quash the Govt. order no. 386 Edu/2008 dated 24-7-2008 by virtue of which grant of No Objection Certificate (NOC) in favour of fresh institution has been put on hold and with a further writ of mandamus commanding the respondents to issue No Objection Certificate to the petitioner's institute and further directing the respondents to allot the students for the session 2008-10.

Notice in the petition was issued on 02.04.2009. However, no interim stay was granted.

Thereafter, the matter was listed twice on 17.04.2009 and 04.05.2009, however, none appeared for the parties. Apparently, the petitioners have 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.

Keeping in view the aforesaid facts, nothing survives in the present petition, at this stage. The same is accordingly, dismissed, however, with liberty to the petitioner to get the same revived within a period of three months from the date of this order.