Rakesh Kumar vs State Of J&K And Others

Rajesh Bindal, J

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

"(i) Issue the writ of mandamus directing and commanding the respondent no. 2 to consider the qualification of petitioner as PG in MSc Agriculture and award the proportional weightage as per criteria laid down in the notification viz-a-viz marks of viva voice and declaring him to have attained the qualification of post graduation in MSc Agriculture before the cut of date i.e. 21.12.2010 for selection to post of Accounts Assistant District Cadre, Jammu and

(ii) Issue writ of prohibition restraining respondents from filling one post of Accounts Assistant (District Cadre Jammu) without determining the merit of the petitioner for the post of Accounts Assistant pending disposal of instant writ petition."

Notice in the petition was issued on 21.04.2011 and the following interim order was passed :-

"OWP No. 518/2011:

Notice. Requisites for service within one week.

CMP No. 733/2011:

Notice.

In the meanwhile, the Jammu and Kashmir Services Selection Board is directed to consider the petitioner's representation seeking additional weightage for having acquired the qualification of M.Sc. Agriculture while evaluating his merit for selection to the post of Accounts Assistant notified vide Advertisement Notice No. 07 of 2010 dated 12.11.2010, for passing appropriate orders thereon, as warranted under Rules.

List after four weeks."

A perusal of the aforesaid order shows that direction was issued to consider the claim of the petitioner for grant of additional weightage as per the rules.

Thereafter, the matter was listed only once on 02.09.2011. The petitioner did not raise any grievance in the present petition thereafter, though, the prayer is for selection to the post of Accounts Assistant District Cadre Jammu. In any case, if this selection process has been completed none of the selected candidate has been impleaded as party respondent in the writ petition.

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.