Patna High Court - Orders
Ranjeet Singh vs The Union Of India & Ors on 19 January, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17962 of 2017
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Ranjeet Singh, Son of Late Shitla Singh, resident of Digha Ghat, P.S. Digha,
Patna- 800001.
... ... Petitioner/s
Versus
1. The Union of India through Secretary, Ministry of Skill Development and
Enterpreneurship, Shram Shakti Bhawan, Rafi Marg, New Delhi.
2. Director General, Ministry of Skill Development and Enterpreneurship, Govt.
of India, Shram Shakti Bhawan, Rafi Marg, New Delhi.
3. Dy. Director (Training) Diretorate General Training, Skill Development and
Enterpreneurship, Govt. of India, Shram Shakti Bhawan, Rafi Marg, New
Delhi.
4. The State of Bihar through the Principal Secretary, Department of Labour,
Employment and Training, New Secretariat, Patna.
5. Director, Employment & Training Niyojan Bhawan, Bailey Road, Patna.
6. Assistant Director, Employment and Training Niyojan Bhawan, Bailey Road,
Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar
For the Respondent/s : Mr. SARVESH KUMAR -GP24
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
5 19-01-2018Regard may be had to this Court's order, dated 14.12.2017, which runs as under:-
"The institute is engaged in imparting training for skill development. Initially, affiliation was granted for four units of electrician and four units of fitter. The institute was assigned code, bearing No. PR10000360.
It is the case of the petitioner that subsequently the institute was granted extension of two units on 09.08.2016. After grant of extension of two units, it is the case of the petitioner that mistakenly the Director General Training, Ministry of Skill Development and Entrepreneurship, Government of India, has allotted another Patna High Court CWJC No.17962 of 2017(5) dt.19-01-2018 2/3 code with number PU 10001001.
It is the case of the petitioner that since the code was already assigned to the institute, there was no requirement of assigning new code after grant of extension of units in the year 2016. It is accordingly the case of the petitioner that because of the mistake committed in this regard, the students admitted in the extended unit are facing difficulties in taking the forthcoming examination inasmuch as their names have not been uploaded on the NCVT MIS portal."
2. Learned Senior Panel Counsel representing the Union of India has submitted that in compliance of the said order, names of the trainees admitted in the extended Unit have already been uploaded on MIS portal. If the said has been done as has been informed by the learned Senior Panel Counsel, the grievance of the petitioner stands redressed.
3. Learned counsel appearing on behalf of the petitioner, however, raises apprehension that in view of the two codes assigned one PR10000360 and the other PU10001001, similar complications may arise in future.
4. In view of the fact that the petitioner's grievance has been redressed, this application is disposed of with an observation and direction to the Director General, Ministry of Skill Development and Entrepreneurship, Directorate General Training, Government of India to ensure that the above Patna High Court CWJC No.17962 of 2017(5) dt.19-01-2018 3/3 discrepancy is reconciled and no complications as had arisen in the present case may not arise in future.
5. This disposes of the application.
(Chakradhari Sharan Singh, J) arun/-
U