Delhi High Court
Ashish Private Iti vs Directorate General Of ... on 20 October, 2015
Author: Rajiv Shakdher
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM No.24589/2015 in W.P.(C) 9183/2015
ASHISH PRIVATE ITI ..... Petitioner
Through: Mr. Sanjay Sharawat and Mr. Ratish
Kumar, Advs.
versus
DIRECTORATE GENERAL OF EMPLOYMENT
& TRAINING & ORS. ..... Respondents
Through: Mr. Ajay Digpaul, CGSC for UOI.
Mr. Vikash Chopra, Adv. for R2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 20.10.2015
1. This is an application, whereby the petitioner seeks extension of time
for admission from 20.10.2015 till 30.10.2015, pursuant to order dated
28.9.2015, passed by this Court.
2. The petitioner has averred that the respondents were required to grant
affiliation to it latest by 10.10.2015. It is further averred that, accordingly,
on the say so of the respondents, the last date for admission was extended till
20.10.2015. The petitioner, based on the order of this Court dated 28.9.2015,
has averred that neither has the affiliation been granted by the respondents
nor has the date for admission been extended.
3. As a matter of fact, it is also averred that respondent No.1 was required
to issue a public notice by 29.9.2015 in terms of the very same order of this
court. It is in this context that the petitioner has made a consequent prayer
that it may be allowed to admit the students against the twenty four (24)
units in the "Electrician Trade" for academic session 2015-16.
W.P.(C) 9183/2015 page 1 of 3
4. I am further informed that the matter was carried in appeal in which
the order dated 28.9.2015 was assailed by the respondents. I am also
informed that the Division Bench did not issue notice in the appeal though
has reserved the judgment in the appeals filed by the respondents. These
appeals, I am told, are numbered as LPA Nos.704-713/2015. Judgments in
these appeals were reserved on 16.10.2015 by the Division Bench.
5. This application was taken up by me for hearing in the forenoon
session today. Respondents were represented by the counsels as they were
given advance notice of the application.
6. I had asked the counsel for the respondents to take instructions in the
matter as, admittedly, there was no interim stay operating on the order
passed by this Court on 28.9.2015. Counsels for the respondents have come
back with instructions. They have received instructions from Mr. Deepankar
Mallick, Deputy Director General and Mr. S.C. Sharma, Joint Director of
respondent No.1 (DGT) assisted by Mr. P.S. Verma and Mr. A.K. Tyagi,
Assistant Directors.
7. Accordingly, counsel for respondent No.1, on instructions of the
aforementioned officers, says that affiliation will be granted to the petitioner
by tomorrow, i.e. 21.10.2015, and that time for admission will be extended
till 3.11.2015, subject to the outcome of the appeals.
7.1 To be noted, the date for admission, which has been recorded above,
has been given at the say so of the counsel for the respondents based on
instructions received by them, even though, in the application for extension
of time, extension is sought only till 30.10.2015.
W.P.(C) 9183/2015 page 2 of 3
8. The learned counsel for respondents further submits that they will
comply with the other directions of this court as well, subject, of course, to
the decision of the Division Bench.
9. The application is disposed of accordingly.
10. Dasti under the signature of the Court Master.
RAJIV SHAKDHER, J
OCTOBER 20, 2015
s.pal
W.P.(C) 9183/2015 page 3 of 3
