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Judgment
Rajesh Bindal, J
The petitioner approached this Court praying for the following reliefs :-
"(i) Mandamus commanding the respondents to conduct the inspection of the site of the educational agency of the petitioner for facilitating the grant of sanction for opening of B.Ed college under the name and style as "Krishna College of Education," Village Barolla, Udhampur.
(ii) Mandamus commanding the respondents No. 1 & 2 to grant sanction to the petitioner Trust to establish B.Ed College under the name & style as "Krishna College of Education, Udhampur".
(iii) Mandamus commanding the respondents No. 3 & 4 to grant affiliation to the B.Ed. College of the petitioner so as to enable it to impart B.Ed. Courses in their College."
Notice in the petition was issued on 25.03.2011 and the following interim order was passed :-
"Notice returnable within two weeks.
Notice in CMP as well.
In the meantime, respondents 1 and 2 to inspect site of the education agency of petitioner's society in accordance with rules.
Copy of this order shall be provided to learned counsel for petitioner under the seal and signatures of Bench Secretary of this Court to facilitate service upon respondents."
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.
In any case, the present petition pertains to the year 2011, any inspection of the infrastructure carried out at that time will not be of any relevance at this stage, after nine years thereof. The petitioner shall be entitled to apply afresh, in case, he still wishes to impart education of B.Ed courses. Any application so filed shall be considered by the competent authority in accordance with law as per the policy framed for the purpose keeping in view the requirement of the colleges in the State and the location thereof.
Keeping in view 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.