Delhi High Court - Orders
Koushalya Private Iti vs Directorate General Of Training on 31 May, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1563/2023 & CM APPL. 5919/2023
KOUSHALYA PRIVATE ITI ..... Petitioner
Through: Mr.Sanjay Sharawat and Mr.Ashok
Kumar,Advocates.
Versus
DIRECTORATE GENERAL OF TRAINING ..... Respondent
Through: Mr.Vikrant N.Goyal with Ayushi Garg
and Ms.Tesu Gupta, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 31.05.2023
1. The petitioner has filed the instant petition seeking the following reliefs:-
"It is therefore respectfully prayed that this Hon'ble Court may be pleased to:-
[ a] Issue a writ of mandamus and direct the Respondent to activate the NCVT-MIS portal to enable the Petitioner to verify and approve the data of36 trainees admitted by it for academic session 2020-22; and [b] Issue a writ of mandamus and direct the Respondent to generate the Hall Tickets of said 36 trainees and permit them to appear in the All India Trade Test [AITT] Supplementary "Engineering Drawing" and "Trade Practical" papers which are scheduled to commence from 06.02.2023; and [c] Issue a writ of mandamus and direct the Respondent to conduct special AITT Exam for the said 36 trainees admitted by the Petitioner in respect of the Theory Papers as expeditiously as possible; and [d] Pass any other and further order( s) as may be deemed fit."
2. In paragraph no.5 and 6 of the short affidavit filed by the respondent- DGT, the following averments have been made:-
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 07:13:56 -2- "5. That the State Directorate verified the data of 36 trainees admitted by the Petitioner for academic session 2020-22 and migrated the said data to the NCVT MIS Portal on April-May, 2022.
6. That the writ petition filed by the petitioner has been duly considered as Vide communication dated 22.02.2023 the DGT has provided an opportunity for verification and approval of data of the left-
over trainees who were admitted for session 20202-22 and for the said purpose it has decided to open the NCVT-MIS portal from 27.02.2023 to 03.03.2023 for "Trainee verification & Approval" which was duly acknowledged by the Petitioner. A true copy of communication dated 22.02.2023 issued by DGT is annexed herewith as Annexure R-1."
3. In view of the aforesaid, the grievance of the petitioner has been substantially mitigated, therefore, no further directions are required to be passed.
4. Accordingly, the instant petition stands disposed of. The respondent- DGT is bound by the statements made in paragraph no. 5 & 6 of its affidavit.
PURUSHAINDRA KUMAR KAURAV, J MAY 31, 2023/MJ This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 07:13:56