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Judgment
Rajesh Bindal, J
The petitioners approached this Court praying for the following reliefs :-
"(i) Writ of mandamus directing the respondents to treat the qualification acquired by the petitioners equivalent to requisite qualification for recruitment to the defence services as laid down in Office Memorandum No. 14021/1/90 Estt. (D) dated 21st November, 1990 issued by the Ministry of Personnel. P.G & Pensions (Department of Personnel and Training), New Delhi."
Notice in the petition was issued on 13.03.2009. Thereafter, neither the matter was listed in Court nor the petitioners made any effort to get the same listed. Apparently, the petitioners have lost interest to pursue the present petition and 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.
A perusal of the prayer made by the petitioners shows that the same is academic in nature. There is nothing on record to show that the petitioners were not held to be qualified for any selection process. Nothing survives in the present petition, at this stage, The same is accordingly dismissed.