Imran Choudhary vs State Of J&K And Others

Rajesh Bindal, J

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

"(i) Writ of certiorari so as to set aside and quash the clause20 of J&K Board of School Education Regulation 1992to the extent it prescribes the limitation on the right of improvement that improvement can made "at one of the two Immediate subsequent Sessions and in no case thereafter" by declaring the same as void ab-initio and ultra-virus of Article 14 & 21 of the constitution.

(ii) Writ of mandamus so as to direct and command the respondents to entertain the examination from of the petitioner and allow him to participate in the examination and further to declare the result of the petitioner."

Notice in the petition was issued on 13.09.2013. The matter was last listed in the Court on 25.10.2013 and thereafter, was never pursued by the petitioner. Apparently, he 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.

Considering the aforesaid facts, nothing survives in the present petition, at this stage, as the prayer made therein has been rendered infructuous. The same is accordingly, dismissed.