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Madhya Pradesh High Court

Yuva Private Industrial Training ... vs The Union Of India Thr. on 10 October, 2023

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

                                             1
               IN    THE     HIGH COURT OF MADHYA PRADESH
                                   AT GWALIOR
                                       BEFORE
                     HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                               ON THE 10 th OF OCTOBER, 2023
                              WRIT PETITION No. 24770 of 2019

              BETWEEN:-
              YUVA PRIVATE INDUSTRIAL TRAINING INSTITUTE,
              ASHOKNAGAR RUN BY SOCIETY NAMELY YUVA
              VYAVSAYIK SHIKSHAN SANSTHA ASHOKNAGAR THR.
              ITS PRESIDENT RAJESH PARASHAR S/O SHRI
              ASHARAM PARASHAR R/O PARASHAR MOHALLA
              ASHOK NAGAR (MADHYA PRADESH)

                                                                         .....PETITIONER
              (NONE FOR THE PETITIONER )

              AND
              1.    THE UNION OF INDIA THR. SECRETARY GOVT. OF
                    INDIA, MINISTRY OF SKILL DEVELOPMENT &
                    ENTREPRENEURSHIP, DIRECTORATE GENERAL
                    TRAINING NEW DELHI (DELHI)

              2.    THE JOINT DIRECTOR GOVT. OF INDIA AND
                    DIRECTORATE GENERAL OF TRAINING, ROOM
                    NO. 105 NEAR PUSA ITI PUSA CAMPUS (DELHI)

              3.    THE CHAIRMAN APPELLATE COMMITTEE
                    DIRECTOR GENERAL NSDA, 3RD FLOOR
                    KAUSHAL BHAWAN PUSA ROAD PILLAR NO.95
                    NEAR KAROL BAGH METRO STATION, NEW
                    DELHI (DELHI)

              4.    STATE OF M.P. THROUGH ITS PRINCIPAL
                    S EC R ETA R Y DEPARTMENT OF TECHNICAL
                    EDUCATION,      SKILL  DEVELOPMENT AND
                    EMPLOYMENT AND GOVERNMENT OF MP
                    VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

              5.         D I R E C T O R , DIRECTORATE     OF    SKILL
Signature Not VerifiedDEVELOPM ENT AHEAD OF RAMPUR SQUARE,
Signed by: MADHU         NARMADA        ROAD      JABALPUR    (MADHYA
SOODAN PRASAD
Signing time: 11-10-2023 PRADESH)
11:01:26 AM
                                                 2
               6.          JOINT DIRECTOR, SKILL DEVELOPMENT (ITI)
                           PARISAR BIRLA NAGAR GWALIOR (MADHYA
                           PRADESH)

               7.          JOINT DIRECTOR, MADHYA PRADESH KOSAL
                           VIKAS AND ROJGAAR NIRMAAN BOARD
                           BHOPAL,  GAS    RAHAT   ITI   BUILDING
                           GOVINDPURA BHOPAL (MADHYA PRADESH)

               8.          REGIONAL        DIRECTORATE OF    SKILL
                           DEVELOPMENT, 4TH FLOOR, GAS RELIEF AND
                           REHABILITATION ITI CAMPOO GOVINDPURA
                           BHOPAL (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
               (BY SHRI PRAVEEN NEWASKAR- DEPUTY SOLICITOR GENERAL FOR
               RESPONDENT/UNION OF INDIA
               SHRI P.S.RAGHUWANSHI- GOVT. ADVOCATE FOR RESPONDENT/STATE)

                           This petition coming on for admission this day, th e court passed the
               following:
                                                         ORDER

No one has appeared for the petitioner even in the second round. This petition is with regard to non-grant of accreditation/ affiliation to the petitioner/institute to run ITI (Industrial Training Institute).

From the averments made in the petition, it is reflected that the petitioner is seeking accreditation/ affiliation for running ITI Institute in Ashoknagar for the Session 2016-17. Admittedly, as per the accreditation criteria for Government and Private Industrial Training Institute seeking NCVT affiliation issued by the NCVT Ministry of Skill Development and Entrepreneurship, Government of India, the accreditation/ affiliation if granted would be valid for five years and since the accreditation/ affiliation was rejected, against which the appeal was also preferred which was closed vide Annexure P/1 and as the period of five years starting from the academic session 2016-17 is already over, Signature Not Verified Signed by: MADHU SOODAN PRASAD therefore, as per Shri Praveen Newaskar, learned Deputy Solicitor General and Signing time: 11-10-2023 11:01:26 AM 3 Shri P.S.Raghuwanshi, learned Govt. Advocate, nothing survives for adjudicating upon in the present petition. It was therefore submitted that if the petitioner wants to get accreditation/ affiliation for the next academic session, it has to apply afresh as per the prevailing norms.

After going through the record available before this Court, the contentions as raised by the learned counsel for the respondents, expiry of 5 years period from the initial application/period i.e. 2016-17 and also that no one has appeared on behalf of the petitioners to controvert the said contention, this Court deems it fit to dispose of the petition with direction to the petitioner that in case it wants to get fresh accreditation/ affiliation to run ITI (Industrial Training Institute), it may apply afresh in accordance with prevailing norms. This Court does not find any reason to interfere in the matter. Accordingly, the petition is disposed of as aforesaid.

(MILIND RAMESH PHADKE) JUDGE ms/-