Rajasthan High Court - Jaipur
Kuldeep Private I T I And Anr vs Union Of India And Ors on 3 July, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 13428/2018
1. Kuldeep Private ITI , Adarsh Balvidhya Mandir Samiti ,
Chareda, Tehsil Nangal Rajawatan, Distt. Dausa, Through
Administrator Avinash Sharma
2. Bohra Private ITI, Dausa , Bohra Triveni Utkarsh Shiksha
Sansthan, Dausa, Through Mantri Subhash Chand
Sharma
----Petitioners
Versus
1. Union Of India Through Its Secretary Ministry Of Skill
Developent And Entrepreneurship , New Delhi-110001
2. Director Generalof Employment And Training, Shram
Shakti Bhawan, Rafi Marg, New Delhi-1100001
3. Regional Directorate Of Apprenticeshiip Training,
Faridabad, Through Regional Director , 3Rd Floor, New
Cgo Complex, Nh-4, Faridabad, Haryana-121001
4. The National Council For Vocational Training (NCVT)
Department Of Industrial Training , Government Of India,
New Delhi
5. Quality Council Of India , Institute Of Engineers Building,
2Nd Floor, Bahadur Shah Jafar Marg, New Delhi-110002
6. State Of Rajasthan Through Secretary Department
Technical Education , Govt. Of Rajasthan , Secretariat,
Jaipur
----Respondents
For Petitioner(s) : Ms. Aradhana Swami For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 03/07/2018 Counsel for the petitioners submits that by efflux of time, the present writ petition has become infructuous.
(2 of 2) [CW-13428/2018] In that view of he matter, this writ petition is dismissed as having become infructuous.
(INDERJEET SINGH),J Jatin/80 Powered by TCPDF (www.tcpdf.org)