Rohit Sharma vs State Of J&K

Rajesh Bindal, J

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

"(i) Writ of mandamus commanding on respondent No. 3 to issue the photostat copy of the answer script of Paper-B of Business Mathematics of 12thclass examination of the petitioner or in the alternative direct the respondent No. 3 to show the paper script of the Paper-B of Business Mathematics to the petitioner.

(ii) Writ of mandamus commanding on respondents to compensate the petitioner for the loss of one precious year of studies of the petitioner and for the mental harassment suffered by the petitioner at the hands of respondent No. 3."

Notice in the petition was issued on 05.10.2009. 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 present petition and get the same listed.

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.

Considering the aforesaid facts, nothing survives in the present petition, at this stage. The same is accordingly, dismissed.