Delhi High Court - Orders
Diamond Private Iti vs Directorate General Of Training & Anr on 15 May, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16328/2022
DIAMOND PRIVATE ITI .... Petitioner
Through: Mr.Sanjay Sharawat, Mr.Ashok
Kumar and Mr.Nadeem Khan, Advocates.
Versus
DIRECTORATE GENERAL OF TRAINING & ANR.
..... Respondents
Through: Mr.Shekhar Vyas, Sr.Panel Counsel and
Ms.Neha Warrier, Advocates for R-1/UOI.
Mr.Abhinav Mukerji and Ms.Pratishtha Vij,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 15.05.2023
1. The prayer in the instant petition reads as under:-
"It is therefore respectfully prayed that this Hon'ble Court may be pleased to:-
[a] Issue a writ of mandamus and direct the Respondent No.1 and 2 to upload the marks of the 71 trainees [31 admitted by the Petitioner for academic session Aug 2018; 27 admitted for academic session Aug 2019 and 13 admitted/or academic session Aug 2020] on the NCVT MIS portal obtained by them in the supplementary examination held in March 2022 in respect of "Engineering Drawing" paper; and [b] Pass any other and further order(s) as may be deemed fit."
2. Learned counsel appearing on behalf of respondent no.1 has handed over a copy of the counter-affidavit during the course of hearing and the same is taken on record. Paragraph no.5 of the counter-affidavit specifically states that the result obtained by 71 trainees/candidates in the supplementary Signature Not Verified Signed By:PRATIMA Signing Date:16.05.2023 18:48:26 -2- examination held in March, 2022 in respect of 'Engineering Drawing' paper has been made live on the NCVT MIS Portal.
3. Paragraph no.5 of the counter-affidavit reads as under:-
"5. That the answering Respondent submits that the results obtained by 71 trainees in the supplementary examination held in March 2022 in respect of the Engineering Drawing Paper has been made live on the NCVT MIS Portal and thus, prays to this Hon'ble Court, in the interest of justice, to kindly dispose off the said Writ Petition in the light of the aforesaid facts and circumstances."
4. Learned counsel appearing on behalf of the petitioner states that out of 71 trainees/candidates, result has been uploaded only with respect to 63 trainees/candidates. Let the respondent(s) to abide by the averments made in paragraph no.5 of the counter-affidavit.
5. The appropriate steps, if not already taken, be done within 7 days from the date of receipt of copy of this order.
6. With the aforesaid observation, nothing survives in the instant petition and the same is accordingly, disposed of.
PURUSHAINDRA KUMAR KAURAV, J MAY 15, 2023/MJ Signature Not Verified Signed By:PRATIMA Signing Date:16.05.2023 18:48:26