Kashmir Eves Organization vs State Of J&K And Others

Rajesh Bindal, J

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

"(i) Writ of mandamus directing the respondents to issue No Objection Certificate in favour of the petitioner to run the Elementary Teachers Training Course in Kashmir Eves Organisation Bhatindi, Jammu in the session 2009-10 and further a direction may also kindly be issued to the respondents to notify the petitioner's institute valid for the purpose of imparting Education of Elementary Teachers Training Course and also a direction may kindly be given to the respondents to allot the necessary students to the petitioner's institute as per sanctioned strength."

A perusal of the paper book shows that the notice in the petition was issued on 02.02.2009 and thereafter, the matter was never listed in Court as it was never 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. Matter pertaining to educational institutions seeking affiliation or permission to start are also pending for more than a decade. 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 and also that the issue raised in the present petition is for issuance of No Objection Certificate in favour of the petitioner to run the Elementary Teachers Training Course for the session 2009-10. Nothing survives in the present petition, at this stage. The same is accordingly, dismissed.