NISHANT CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition was filed in public interest by the students of law in different Universities and law colleges. When the petition was filed, they were studying in different semesters. As per pleadings in the petition, they had joined Human Rights Legal Network Office at Prayagraj for their Winter internship under the guidance of Mr. Prabal Pratap and Mr. Charlie Prakash, Advocates. May be as a part of their project, they had visited certain places to examine the ICDS scheme, prepared report and filed the present petition on the basis thereof.

(2.) Though the petition was filed in this Court, but subsequent thereto, the petitioners had never followed it up. It seems that they were interested only to secure certain marks for preparation of reports during their internship. The Court cannot be made a dumping ground for pushing all these reports and filing a petition on the basis thereof, when the petitioners, who filed this petition in person, are not available to assist this Court properly to take issues to the logical end. Universities -law colleges, who assigned these kind of projects to the law students, are equally responsible.

(3.) In the case in hand, on account of non-appearance of the petitioners, this Court, vide order dated February 22, 2021, directed notice to be issued to the petitioner no. 1 for the next date of hearing. As per the Office report, he was informed on his mobile number, but still no one ever appeared, either in person or through counsel, to represent in the present petition.