SD Memorial ETT Institute vs State Of J&K And Others

Rajesh Bindal, J

The petitioner approached this Court way back in the year 2010, praying for the following reliefs :-

"i. Writ of mandamus directing the respondents to conduct the inspection of the ETT Institute of the Petitioner and Grant NOC to the Institute of the Petitioner for the Session 2010-2012.

ii. And for issuance of any other appropriate writ, command, direction or order as this Hon'ble Court may deem just and proper in the facts and circumstances of the case."

Notice in the petition was issued on 16.11.2010 and this Court passed the following order :-

"Notice.

Requisites for service within one week.

CM No. 1796/2010:

Notice.

In the meanwhile, respondent Nos. 1 to 4 are directed to consider the petitioner's case for grant of No Objection Certificate for running ETT Institute, for passing appropriate orders thereon, as warranted under rules, within a period of six weeks.

List after six weeks."

A perusal of the aforesaid order shows that, the final relief itself was granted to the petitioner as order of consideration of his case was passed. The matter was last listed in Court on 13.03.2012.

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 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.

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."

A perusal of the aforesaid facts shows that nothing survives in the present petition, at this stage, and the same is accordingly, dismissed.