Union Of India vs Vivekanand Private Iti & Ors
2016 Latest Caselaw 557 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Reserved on: 16.10.2015
%                                    Pronounced on: .25.1.2016
+     LPA 704/2015 & C.M.No.23583/2015 (stay)
      UNION OF INDIA                               ..... Appellant
                Versus
      VIVEKANAND PRIVATE ITI & ORS            ..... Respondents
+     LPA 709/2015 & C.M.No.23608/2015 (stay)
      UNION OF INDIA                                  ..... Appellant
                Versus
      ANMOL PRIVATE ITI & ORS                         .... Respondents
+     LPA 711/2015 & C.M.No.23616/2015 (stay)
      UNION OF INDIA                                ..... Appellant
                Versus
      HRD PRIVATE ITI & ORS                 ..... Respondents
+     LPA 712/2015 & C.M.No.23620/2015 (stay)
      UNION OF INDIA                                ..... Appellant
                Versus
      ASHISH PRIVATE ITI & ORS              ..... Respondents
+     LPA 713/2015& C.M.No.23624/2015 (stay)
      UNION OF INDIA                                ..... Appellant
                Versus
      L J PRIVATE ITI & ORS                 ..... Respondents
         Present:- Mr.Nawal Kishore Jha, Adv. for the Appellants/UOI
         along with Mr.Sushil Kumar, Dy.Director; Mr.P.S.Verma, Asstt.
         Director, Mr.A.K.Tyagi, Asstt. Director.
         Mr.Sanjay Sharawat, Adv. with Mr.Ratish Kumar, Adv. for R-1.
         Mr.Umang Mittal, Adv. with Mr.Vikas Chopra, Adv. for
         R-2(NBET).

      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAYANT NATH


LPAs 704, 709, 711, 712 & 713/2015                          Page 1 of 2
 JAYANT NATH, J.

The impugned order dated 28.09.2015 of the learned Single Judge in these cases was passed relying upon an earlier order passed on 24.09.2015 in Mata Santoshi Devi Private ITI vs. Director General of Employment and Training and Others being W.P.(C) 8849/2015 and other connected Writ Petitions.

This Court has today pronounced judgment in appeal against the said order dated 24.09.2015 passed in W.P(C) No.8849/2015 being LPA No.705/2015 titled as 'Union of India vs. New Gyan Jyoti Private ITI & Ors.' and other connected appeals filed by the Union of India.

In view of the said judgment the present appeals are also dismissed.

(JAYANT NATH) JUDGE

(CHIEF JUSTICE) JANUARY 25 2016 n