Rajasthan High Court - Jodhpur
Shri Ram Pvt. Iti Limited vs State Of Rajasthan on 26 October, 2018
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ No. 16672/2018
Shri Ram Pvt. ITI Limited,
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Mahaveer Bishnoi.
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 26/10/2018 Learned counsel Shri Bishnoi refers to Apendix XX of the statutory Training Manual for Industrial Training Institutes and Centres issued by the Government Ministry of Labour, Government of India and urges that the statutory procedure for deaffiliating the ITIs, etc. was not followed by the competent authority and the de-affiliation order dated 13.09.2016 has been passed in an absolutely casual and per-functory fashion. He thus urges that the impugned order is liable to be quashed and set aside.
Issue notice of the writ petition as well as stay application to the respondents returnable in three weeks.
In the meantime, the petitioner shall be provisionally permitted to upload datas of the students admitted by it on the Portal of NCVT MIS Portal.
(SANDEEP MEHTA),J Tikam/174 Powered by TCPDF (www.tcpdf.org)