Shiv Kumar Kataria vs Union Of India And Others

Rajesh Bindal, J

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

"(i) Issue writ of mandamus commanding the respondents to review and rectify the anomalies in the question paper for the examination of JTO (Junior Telecom Officer) and declare petitioner as pass and recommend the petitioner for being promoted/ appointed against the post of Junior Telecom Officer by giving benefit of grace marks of 2.78 marks."

No notice has been issued in the petition till date. However, on 15.11.2014 an order was passed in CMA No. 2204/14which is reproduced as under :-

"Innocuous relief as prayer for in the application is that the respondents authorities may be directed to take final decision on the recommendation as has been made on 07.06.2014 which provides for granting benefit of grace marks of 2.78 marks.

CMA is disposed of with a direction to the respondents that they shall take final decision on the basis of recommendation dated 07.06.2014 coupled with the representation as is stated to have been filed by the petitioner within a period of two weeks. The result of the decision as shall be taken be conveyed to the petitioner.

Copy of this order, as prayed for, shall be provided to Mr. Ravinder Sharma under the seal and signatures of Bench Secretary."

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.

Considering the aforesaid facts, the prayer made in the present petition has been rendered infructuous as the petitioner has not shown any interest in the present petition for the last 06 years. The same is accordingly, dismissed.