Punjab-Haryana High Court
Holy Faith Education Society Satrod ... vs Govt Of India And Ors on 20 November, 2017
Bench: Surya Kant, Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No.25817 of 2017.
Date of Decision: November 20, 2017
Holy Faith Education Society ......Petitioner
versus
Government of India and others .....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SUDHIR MITTAL.
***
Present: Mr.P.K.Chugh, Advocate, for the petitioner.
-.-
Surya Kant, J. (Oral)
The petitioner-Society is running a self-financed Institute of Industrial Training in the name of 'Holy Faith Pvt. I.T.I., VPO Mayar, District Hisar'. It has got affiliation with the National Council of Vocational Training (NCVT) and is also affiliated to Director Industrial Training Department, Haryana. Every Institute was required to make admissions before the cut-off date and the details of such admissions were to be uploaded on the portal of NCVT between 15.08.2017 to 31.08.2017. The last date for admissions was extended, however, by the Hon'ble Supreme Court upto 13.09.2017 and date of uploading the admissions on the portal of NCVT was extended upto 17.10.2017. The petitioner-Institute is said to have made admissions before the said cut-off date but it could not upload the details of admissions on the portal of NCVT due to an inadvertent mistake. Instead of entering the name of one trainee in Shift-1 Unit-2, the name was wrongly entered in Shift-2 Unit-2. Due to this inadvertent mistake, the petitioner-Institute was unable to admit the name of the students on the portal for Shift-2 Unit-2. It is averred that various other 1 of 2 ::: Downloaded on - 22-11-2017 02:28:34 ::: CWP No.25817 of 2017 [2] Industrial Training Institutes have also committed similar type of mistakes but none of them has been permitted to rectify the same by the Director General, Industrial Training Department, Government of India.
We find from the record that a request to this effect has been made to the Director General of Training, New Delhi-respondent No.2 by the Director, Industrial Training Department, Haryana-respondent No.4 vide D.O. letter dated 06.10.2017, a copy of which is appended as Annexure P-5. The said D.O. letter highlights the nature of mistakes committed by different Institutes while uploading the information on the portal of NCVT.
In this view of the matter, we dispose of this writ petition at this stage with a direction to respondent No.2-Director General of Training, New Delhi, to take an appropriate decision on the above-mentioned request received from the Government of Haryana, before 25.11.2017, namely, the last date for uploading the details of admissions on the portal. The decision be conveyed to the State Government and the Institutes concerned.
Dasti.
[SURYA KANT]
JUDGE
November 20, 2017 [SUDHIR MITTAL]
mohinder JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
2 of 2
::: Downloaded on - 22-11-2017 02:28:34 :::