Delhi High Court
Maa Saraswati Pvt Iti Anr & Anr. vs Directorate General Of Training ... on 30 April, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5689/2024
MAA SARASWATI PVT ITI ANR & ANR ...... Petitioners
Through: Mr. Amitesh Kumar, Ms. Priti
Kumari and Mr. Mrinal Kishor, Advs.
versus
DIRECTORATE GENERAL OF TRAINING MINISTRY OF
SKILL DEVELOPMENT AND ENTERPRENEURSHIP
KAUSHAL BHAWAN & ANR. ..... Respondents
Through: Ms. Avshreya Pratap Singh
Rudy and Ms. Usha Jamnal, Advocates. For
R-1
Mr. Samir Ali Khan and Mr. Shivam
Prashar, Advs. for R-2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
JUDGMENT (ORAL)
% 30.04.2024
W.P.(C) 5689/2024
1. On 30 January, 2020 the petitioners submitted an application to
the Directorate General of Training (DGT), seeking permission for
establishing a Multi Skill Training Institute (MSTI) in Sonbhadra-
Bansi-Surajpur Block, Bihar treating it as an unserved block1. The
petitioners sought affiliation for four units in the Electrician trade
from the academic session 2020-21.
1 A Block in which there is no other Industrial Training Institute (ITI)
WP (C)5689/2024 Page 1 of 3 Digitally Signed
By:CHANDRASHEKHARAN
KUMAR HARI SHANKAR
Signing Date:01.05.2024 Signing Date:01.05.2024
18:00:13 17:59:20
2. The DGT (SCAA) has, in its decision taken in 10th meeting
held on 16 June 2023 to 23 June 2023 decided 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. Avshreya Pratap Singh Rudy,
who appears for the DGT, submits on instructions that once a report
from the Directorate of Employment and Training is received, the
DGT would proceed to 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. In these circumstances, this writ petition is disposed of in the
following terms:
(i) Respondent 2 is directed to positively convey its response
to the decision taken by DGT (SCAA) in its decision taken 10th
meeting held on 16 to 23 June 2023, as to whether it has no
objection to the grant of affiliation to the petitioners, for four
units in the Electrician 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
WP (C)5689/2024 Page 2 of 3 Digitally Signed
By:CHANDRASHEKHARAN
KUMAR HARI SHANKAR
Signing Date:01.05.2024 Signing Date:01.05.2024
18:00:13 17:59:20
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 30, 2024
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WP (C)5689/2024 Page 3 of 3 Digitally Signed
By:CHANDRASHEKHARAN
KUMAR HARI SHANKAR
Signing Date:01.05.2024 Signing Date:01.05.2024
18:00:13 17:59:20
