Madhya Pradesh High Court
Yuva Private Industrial Training ... vs The Quality Council Of India Thr on 16 January, 2017
1
W.P. No.8738/2016
16.01.2017
Shri Dharmendra Nayak, learned counsel for the
petitioner.
Shri Vivek Khedkar, learned Assistant Solicitor
General for respondent No.1.
Learned counsel for the petitioner seeks time when posed with the question as to whether the process of accreditation is granted annually or for a longer period.
Answer to this question is relevant, since in case the concept of accreditation is annual in periodicity, then the session of 2016-2017 is coming to an end and giving any direction herein would result in issuance of futile vague.
However, if accreditation is for a longer period, than one year, then this Court may consider the prayer of the petitioner.
List the case day after tomorrow(18.01.2017).
(Sheel Nagu) (S.A.Dharmadhikari)
Judge Judge
Sha