Naseem Akhter vs State Of J&K And Others

Rajesh Bindal, J

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

"(i) To issue directions to respondent No. 2 & 3 for allowing the petitioner to take papers of examination of female multipurpose health worker (FMPHW) the examination of which is likely to beheld in the first week of March, 2009."

Notice in the petition was issued on 25.02.2009 and the following interim order was passed :-

"Notice returnable within four weeks. Steps within one week.

CMP No.255/2009:

Respondents No. 2 and 3 are directed to allow the petitioner to sit in the examination of 'Female Multipurpose Health Worker' at her own risk and responsibility. It is made clear that, this direction shall not confer any right or title upon the petitioner. CMP disposed of."

A perusal of the soft copy of record shows that neither the matter was listed after 25.02.2009 when the interim order was passed in the petition nor the petitioner made any effort to get the same listed. Apparently, the petitioner has lost interest to pursue the present petition and get the same listed or may be with the interim directions issued by this court, the petitioner has already been granted relief by the authority concerned.

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 and the prayer made therein has been rendered infructuous. The same is accordingly, dismissed..