Deep Singh vs State Of J&K

Rajesh Bindal, J

The petitioner approached this Court praying for the following reliefs :

"(i) Quash Govt. order no. 639 - Edu of 2009 Dt. 28-08-09 & govt. order No. 152-Edu of 2009 and further restrict the State from unduly interfering into the routine affairs and working of J & K B.O.S.E.

(ii) Quash the decisions taken in the meeting dated 11-11-2009 to the extent these amount to usurping the power of the court.

(iii) Quashing government order no. 813-Edu of 2009 dated 9-12-2009and order no. 180-Edu of 2010 dated 22-2-2010 being wholly illegal and without jurisdiction.

(iv) Direct the respondents to chalk out a clear cut policy stipulating the maximum number of Institutions, the level of academic standards and, eligibility for granting permissions and all the allied matters."

Notice in the petition was issued on 16.09.2009. The petition was last listed in Court on 08.10.2010 and thereafter, was never pursued by the petitioner.

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.

In view of the development which has taken place subsequent to the filing of the present petition, number of institutions imparting E.T.T courses have been closed and the matter is being investigated nothing survives in the present petition, at this stage. The same is accordingly, dismissed.