Rajesh Bindal, J
1. The petitioner approached this Court praying for the following reliefs :-
“(i) Writ of Mandamus so as to command and direct the respondents to declare the petitioner as qualified in science subject of his matriculation
examination in view of his performance in the science subject after re-evaluation and rechecking of his answer sheet of science subject by an expert
team to be constituted by the respondent no. 2 in the interest of justice.
(ii) Further writ of mandamus so as to command and direct the respondent no. 3 to allow the petitioner to complete his academic session of llth class
for the year 2013-14 in the interest of justice.â€
2. Notice in the petition was issued on 24.09.2013. The matter was last listed in the Court 28.10.2013 and thereafter, was never pursued by the
petitioner. Apparently, petitioner has lost interest to pursue the matter and also to get the same listed.
3. 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.
4. 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.â€
5. In the present case as well none of the parties contacted the Bench Secretary or Reader of this Court.
6. Considering the aforesaid facts, the prayer made in the present petition has been rendered infructuous as issue pertains to admission n class 11 in
the year 2013, the same is accordingly dismissed.
