Delhi High Court - Orders
Pandit Brahmdev Private Iti vs Directorate General Of Training & Anr on 25 November, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~2 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12961/2021
PANDIT BRAHMDEV PRIVATE ITI ..... Petitioner
Through: Mr. Sanjay Sharawat, Advocate.
versus
DIRECTORATE GENERAL OF
TRAINING & ANR. ..... Respondents
Through: Mr. Avnish Singh, Advocate for
R-1/DGT.
Ms. Pritishtha Vij, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.11.2021 The proceedings in the matter have been conducted through hybrid mode [virtual and physical hearing].
1. Issue notice. Mr. Avinash Singh, learned counsel accepts notice on behalf of respondent No. 1. Ms. Pritishtha Vij, learned counsel accepts notice on behalf of respondent No. 2.
2. The petitioner seeks a direction upon the respondents to upload the data of the 88 trainees admitted by the petitioner for the academic session 2020-21 on the NCVT-MIS portal to enable the petitioner's trainees to take the examinations scheduled from 13.12.2021.
3. Ms. Vij, who appears on advance notice, draws my attention to a communication dated 23.07.2021, addressed to the State of Bihar by the Signature Not Verified Digitally signed W.P.(C) 12961/2021 Page 1 of 2 By:SHITU NAGPAL Signing Date:26.11.2021 12:40:14 Directorate General of Training, wherein the following procedure was laid down for the purpose of uploading the data on the NCVT-MIS portal:-
"1. Only 878 private ITIs of state of Bihar have provided their enrollment data 11.59 pm on 10.04.2021. Remaining Private ITIs are still sending their enrollment data. Those ITIs who had sent data before 10.04.2021 are still sending their updated enrollment data.
2. Maximum enrollment data provided by provided by private ITIs are not in correct for. Some ITIs have not clearly mentioned whether the enrollment data is of 2020 Session 2019 Session.
3. Shift and unit mentioned in maximum templates of Enrollment data are incorrect.
4. Some private ITIs have provided enrollment data more than their required enrollment strength."
4. Mr. Sanjay Sharawat, learned counsel for the petitioner, states that the data of the trainees in question have been uploaded by the petitioner on the NIMI portal but the verification is to be undertaken by the State Directorate after which the data will be migrated to the NCVT-MIS portal. Ms. Vij is directed to take instructions on this aspect.
5. List on 30.11.2021.
PRATEEK JALAN, J NOVEMBER 25, 2021 'bp'/ Signature Not Verified Digitally signed W.P.(C) 12961/2021 Page 2 of 2 By:SHITU NAGPAL Signing Date:26.11.2021 12:40:14