Jbdm Private Iti vs Directorate General Of Training on 13 July, 2021

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Delhi High Court - Orders

Jbdm Private Iti vs Directorate General Of Training on 13 July, 2021

Bench: Prateek Jalan

                    $~32 (2021 Cause List)
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +            W.P.(C) 6427/2021 with CM APPL. 20190/2021
                                 JBDM PRIVATE ITI                                  ..... Petitioner
                                               Through:        Mr. Sanjay Sharawat, Advocate
                                                          versus
                        DIRECTORATE GENERAL OF TRAINING          ..... Respondent
                                      Through: Mr. Sandeep Tyagi, Senior Panel
                                               Counsel
                    CORAM:
                    HON'BLE MR. JUSTICE PRATEEK JALAN

                                             ORDER

% 13.07.2021 The proceedings in the matter have been conducted through video conferencing.

1. The petitioner challenges a decision of the Recommendation Committee of the Directorate General of Training ["DGT"] dated 19.01.2021, wherein the DGT has taken a decision to de-affiliate the petitioner, and a consequential communication dated 12.03.2021 issued by the DGT to the concerned department of the State of Haryana.

2. Mr. Sanjay Sharawat, learned counsel for the petitioner, submits that the impugned decision of the Recommendation Committee is substantially similar to the decisions taken at the same meeting in respect of other ITIs, which have been set aside by this Court vide order dated 22.03.2021 in W.P.(C) 3422/2021 [Sanska Fire and Safety Private ITI vs. Directorate General of Training] and order dated 23.03.2021 in W.P.(C) 3671/2021 [CPS Private ITI vs. Directorate General of Training].

Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:14.07.2021 12:57:25 W.P.(C) 6427/2021 Page 1 of 2

3. Mr. Sandeep Tyagi, learned counsel who appears on behalf of the DGT on advance notice, submits that the present case is distinguishable, inasmuch as the show cause notice dated 08.09.2020 was issued to the petitioner. However, Mr. Sharawat submits that the basis of the impugned decision, including the findings of an inspection carried out on 27.11.2020 and 01.12.2020, were not part of the aforesaid show cause notice, which was prior in time. Mr. Tyagi will take instructions and assist the Court on the next date of hearing.

4. List on 29.07.2021.

PRATEEK JALAN, J JULY 13, 2021 'j' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:14.07.2021 12:57:25 W.P.(C) 6427/2021 Page 2 of 2

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Delhi High Court - Orders