Kritika Dogra vs Union Of India And Others

Rajesh Bindal, J

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

"1) To issue a writ of mandamus commanding the respondents to grant admission to the petitioner in Class 2nd in Army Public School Chatha Jammu being category-I candidate and the daughter Army personnel and fully eligible for admission in the said School, in the interest of justice and fair play."

While issuing notice in the petition on 01.04.2016 this Court passed the following order :-

"Notice.

Mrs. Sindhu Sharma, learned ASGI accepted notice on behalf of respondents.

Reply within two weeks.

List in the week commencing 18.04.2016.

MP No. 01/2016

Appearance as above.

Objections within two weeks.

Meanwhile, respondents shall consider the case of petitioner for admission, while doing so, shall also keep in view the communication as has been addressed to the Principal, Army Public School Chatha, Jammu (respondent No.3) by the Lieutenant Colonel-Deepak Kohli dated 08.05.2015. Result of the consideration shall be made known to the petitioner within two weeks."

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.

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