Delhi High Court - Orders
Ram Bachan Sharma Private Iti vs Directorate General Of Training & Anr on 15 May, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16336/2022
RAM BACHAN SHARMA 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 20 trainees [16 admitted by the Petitioner for academic session Aug 2018; 03 admitted for academic session Aug 2019 and OJ 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. This court in W.P.(C) 16328/2022 has taken note of the similar controversy where respondent no.1 filed the counter-affidavit to bring on record the fact that the result of the supplementary examination has been uploaded. However, learned counsel appearing on behalf of respondent no.1 Signature Not Verified Signed By:PRATIMA Signing Date:16.05.2023 18:48:26 -2- states that as per his instructions, the result with respect to 20 trainees/candidates has been uploaded but since there is no counter-affidavit in the instant case, therefore, it cannot be presumed that the respondents have uploaded the result of the supplementary examination.
3. However, under the facts of the present case, this court finds it appropriate to direct respondent no.1 to upload the result of the supplementary examination within a period of 7 days from the date of receipt of copy of this order., if not already done. However, if for any reason, the same cannot possibly be done, let a reasoned order in that respect be passed and be also communicated to the petitioner to enable him to take appropriate recourse in accordance with law.
4. With the aforesaid observation, the instant petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J MAY 15, 2023/MJ Signature Not Verified Signed By:PRATIMA Signing Date:16.05.2023 18:48:26