Delhi High Court - Orders
Pandit Brahmdev Private Iti vs Directorate General Of Training & Anr on 30 November, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~1 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12961/2021 & CM APPL. 42653/2021
PANDIT BRAHMDEV PRIVATE ITI ..... Petitioner
Through: Mr. Sanjay Sharawat, Advocate
versus
DIRECTORATE GENERAL OF
TRAINING & ANR. ..... Respondents
Through: Mr. Avnish Singh, Adv.for R-1.
Ms. Bihu Sharma, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 30.11.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. Further to the order dated 25.11.2021 in W.P.(C) 12961/2021, Mr. Avnish Singh, learned counsel for respondent No.1- Directorate General of Training ["DGT"] and Ms. Bihu Sharma, learned counsel for the State Directorate, both submit that there is no substantive impediment to the petitioner's trainees appearing in the examinations scheduled to commence from 13.12.2021. However, the petitioner is unable to download the hall tickets due to what appears to be certain administrative issues between the two governmental agencies as to the responsibility for uploading data on the NCVT-MIS portal.
2. Mr. Sanjay Sharawat, learned counsel for the petitioner, states that the petitioner has already uploaded the data of its trainees on the NIMI portal but the data has to be migrated to the NCVT-MIS portal in order for the hall tickets to be downloaded after verification by the State Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:30.11.2021 22:38:29 W.P.(C) 12961/2021 Page 1 of 2 Directorate. Ms. Sharma points out that even upon verification, the portal is not within the control of the State Directorate and the State Directorate is unable to make any changes to the data.
3. The petitioner's trainees cannot be permitted to suffer on account of the administrative issues between the DGT and the State Directorate. In order to resolve the matter, the DGT and the State Directorate are both directed to nominate a senior officer from each side to act as a nodal officer and to ensure between them that the data uploaded by the petitioner is migrated to the NCVT-MIS portal within seven days from today. In the event any information or clarification is required from the petitioner, the same may be communicated by the petitioner through its Secretary and a copy thereof be also sent to Mr. Sanjay Sharawat, learned counsel for the petitioner.
4. After this process is completed by 07.12.2021, the petitioner will download the hall tickets of its trainees and the trainees will be permitted to participate in the examination to be held from 13.12.2021.
5. In the event the data has not been migrated to the NCVT-MIS portal within seven days, a competent officer of the DGT and the State Directorate will remain present in Court with required records on the next date of hearing.
6. List on 08.12.2021.
PRATEEK JALAN, J NOVEMBER 30, 2021 'hkaur'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:30.11.2021 22:38:29 W.P.(C) 12961/2021 Page 2 of 2