Delhi High Court
Maa Santoshi Pvt Iti & Anr. vs Directorate General Of Training & Anr. on 16 April, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~165
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3260/2024
MAA SANTOSHI PVT ITI & ANR. ..... Petitioners
Through: Mr. Amitesh Kumar, Ms. Priti
Kumari and Mr. Mrinal Kishor, Advs.
versus
DIRECTORATE GENERAL
OF TRAINING & ANR. ..... Respondents
Through: Ms. Nidhi Banga and Mr.
Nishant Kumar, Advs. for R-1
None for R-2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
JUDGMENT (ORAL)
% 16.04.2024
W.P.(C) 3260/2024
1. On 1 October 2019, the petitioners submitted an application to
the Directorate General of Training (DGT), seeking permission for
establishing a Multi Skill Training Institute (MSTI) in Northern
Block, Bihar treating it as unserved block1. The petitioners sought
affiliation for four units in the Electrician trade and four units in the
Fitter trade from the academic session 2024-2024.
2. The DGT has, in its communication to the petitioners, stated
that the processing of the petitioners' application could be taken up
only after NOC was obtained from the Directorate of Employment and
Training, Bihar, impleaded as Respondent 2 herein. Ms. Banga, who
Digitally Signed Digitally Signed
By:AJIT KUMAR WP (C) 3260/2024 Page 1 of 3 By:CHANDRASHEKHAR
AN HARI SHANKAR
Signing Signing Date:18.04.2024
Date:18.04.2024 15:16 15:15
appears for the DGT, submits on instructions that once a verification
report from the Directorate of Employment and Training is received,
the DGT would proceed to inspect the petitioners' premises and
process the petitioners' application with all due expedition.
3. Despite issuance of notice and despite this matter being listed
on several occasions, there is no response from Respondent 2.
4. The DGT has, on 9 January 2024, reminded the State
Directorate, Bihar (Respondent 2) to intimate as to whether it was
willing to issue an NOC for the petitioners so that a joint inspection of
the petitioners institute could be undertaken thereafter.
5. In these circumstances, this writ petition is disposed of within
the following terms:
(i) Respondent 2 is directed to positively convey a response
to the email dated 9 January 2024 addressed by the DGT
(Respondent 1) as to whether it has no objection to the grant of
affiliation to the petitioners, for four units in the Electrician
trade and four units for the Fitter trade from the academic
session 2024-2025.
(ii) This decision will positively be taken within two weeks
and communicated forthwith to the petitioners as well as to the
DGT.
(iii) Immediately on receipt of the said communication, the
A Block in which there is no other Industrial Training Institute (ITI)
Digitally Signed Digitally Signed
By:AJIT KUMAR WP (C) 3260/2024 Page 2 of 3 By:CHANDRASHEKHAR
AN HARI SHANKAR
Signing Signing Date:18.04.2024
Date:18.04.2024 15:16 15:15
DGT would proceed to process the petitioners' application and
take a decision thereon within two weeks thereof. The said
decision would also be communicated to the petitioners as soon
as it is taken.
(iv) Should any grievance continue to survive, the petitioners
would be at liberty to seek remedies as are available in law.
(v) In case any further information or documents are required
from the petitioners either by Respondent 1 or Respondent 2,
they would immediately call upon the petitioners to provide the
said information, which the petitioners would also provide as
soon as it is sought.
C.HARI SHANKAR, J
APRIL 16, 2024
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Digitally Signed Digitally Signed
By:AJIT KUMAR WP (C) 3260/2024 Page 3 of 3 By:CHANDRASHEKHAR
AN HARI SHANKAR
Signing Signing Date:18.04.2024
Date:18.04.2024 15:16 15:15
