Sameer Maniyar And Others vs State Of J&K And Others

Rajesh Bindal, J

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

"(i) Commanding the respondents to re-conduct the State Level National Search Examination from Udhampur Centre And Further seeking direction from this Hon'ble Court for cancellation of the examination dated 17th of Nov.2013 and Further any direction which this Hon'ble Court deems fit in the interest of justice."

Notice in the petition was issued on 06.03.2014 and the following interim order was passed:-

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

List immediately after service.

CMA No.422/2014

Notice and appearance as above.

Meanwhile, respondents are directed to withhold declaration of result so far it relates to petitioners and also produce the report submitted by the committee as contended in the order impugned till next date of hearing before the Bench.

Copy of this order be supplied to Mr. Piyush Gupta, learned counsel for the petitioners under the seal and signature of Bench Secretary."

Thereafter, the matter was never listed in Court as it was not pursued by the petitioners. Apparently, the petitioners have lost interest to pursue the present petition and get the same listed even though their result was not to be declared.

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 same is accordingly, dismissed.