Sarvodhya College Of ETT vs State Of J&K And Others

Rajesh Bindal, J

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

"i). Writ of mandamus directing the respondents to grant NOC to the institute of the petitioner and further directing the respondents to allot students to the institute of the petitioner through counseling for the session 2010-12."

Notice in the petition was issued on 07.05.2010 and the following interim order was passed :-

"Issue notice to the respondents in the main matter as also in the CMP, returnable within a period of two weeks. Meanwhile, the respondents are directed to conduct inspection of the petitioner's college and pass appropriate orders in accordance with rules.

List after two weeks."

The matter was last listed in Court on 06.12.2010 and thereafter, was never listed in Court as it was not pursued by the petitioner. Apparently, the petitioner has lost interest to pursue the matter and also to 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.

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. The same is accordingly, dismissed.