Madhya Pradesh High Court
Yuva Private Industrial Training ... vs The Quality Council Of India Thr on 18 January, 2017
1 WP 8738/16
Yuva Private Industrial Training Instt. Vs. The Quality Council of India
18/1/17
Shri Nitin Agrawal, Advocate for the petitioner.
Shri Vivek Khedkar, Assistant Solicitor General for the
respondents-Union of India.
The present petition invoking writ jurisdiction of this court under Article 226 of the Constitution of India prays for the following reliefs:-
(i) That, the respondents may kindly be directed to grant permission to start new ITI and accord approval for the session 2016-17 to the petitioner institute.
(ii) That, the other relief doing justice including cost be awarded.
Though prayer has been made in the relief clause (i) for direction to the respondents to grant permission to start new ITI (Industrial Training Institute) for the academic sessions 2016-17, but learned counsel for the petitioner restricts his prayer for direction to the respondents No. 1 and 2 to process and consider his application P/4, dated 18/8/2016, which prays for grant of accreditation in terms of the provisions of Clause 4.2 of the Accreditation Criteria for Government and Private Industrial Training Institutes seeking NCVT affiliation issued by the NCVT Ministry of Skill Development and Entrepreneurship Government of India.
Learned counsel for the petitioner further submits that all the deficiencies pointed out by the respondent No.1 have been rectified and cured as per the application P/4, dated 18/8/16 yet the request for grant of accreditation has not been processed and finalized.
It is seen from the above Accreditation Criteria especially Clause 5.7 that the concept of Accreditation if granted is valid for 2 WP 8738/16 Yuva Private Industrial Training Instt. Vs. The Quality Council of India a period of 5 years and therefore the apprehension expressed by this court due to the academic session 2016-17 having come to an end, may not come in way of the petitioner.
In view of the above position which is not opposed by the counsel for the other side, the present petition stands disposed of with following terms:-
The petitioner on furnishing copy of this order passed today alongwith additional copy of the application dated 18/8/16 P/4 before respondents No. 1 and 2, the said respondents shall process and consider the said request of the petitioner for opening a new ITI and grant of accreditation strictly in terms of the guidelines contained in Accreditation Criteria as early as possible and not beyond the time framed prescribed in the said Criteria provided the petitioner fulfills all the requisites in the said Criteria.
It is made clear the respondents No. 1 and 2 while taking decision shall not be prejudiced by the fact of the petitioner having come to this court.
No cost.
(Sheel Nagu) (S.A.Dharmadhikari)
Judge Judge
(Bu)