R.R. Pvt. Iti vs State Of Rajasthan
2022 Latest Caselaw 7690 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4516/2022

R.r. Pvt. Iti, Mahuwa Road, Machedi, Rajgarh, District Alwar Society Mahatama Jyoti Rao Phule Sevasansthan, Alwar Through Secretary Smt. Pushpa Devi W/o Sh. Chiranji Lal Saini, Aged 42 Years, R/o Purana Rajgarh, District Alwar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Technical Education, Government Secretariat, State Of Rajasthan, Jaipur 302005

2. Director, Technical Education Rajasthan, W-6, Residency Road, Jodhpur 342001

3. Director, Rajasthan Council For Vocational Education Training, Near Iti Circle, Saras Dairy Road, Heavy Industrial Area, Jodhpur.

4. Director General Of Employment And Training (Dget), Ministry Of Labour And Employment, Govt. Of India, Room No. 105, Ist Floor, Citrus Building, Iari Campus, Poosa, New Delhi 110012

----Respondents

For Petitioner(s) : Ms. Sara Parveen For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 23/05/2022

Learned counsel for the petitioner-institution has submitted

that the affiliation to the petitioner-institution to conduct several

technical courses has been granted by the Ministry of Labour and

Training, Government of India vide letter dated 29.12.2009. It is

further submitted that the said affiliation of the petitioner-

institution has never been cancelled or withdrawn.

Learned counsel for the petitioner-institution has submitted

that the details of the trainees of the petitioner-institution has

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already been uploaded on the RCVET web Portal, however, when

the said trainees try to upload their details on NCVT-MIS Portal, a

wrong information is supplied to them that the "institute is not

affiliated with the selected trade".

It is further submitted that on account of non- registration of

the trainees of the petitioner-institution on the NCVT-MIS Portal,

the trainees belong to the Scheduled Caste and Scheduled Tribes

Category will be deprived from the benefit of scholarship.

Issue notice. Issue notice of the stay petition also, returnable

on 17.08.2022.

In the meantime, respondents are directed to allow the

trainees of the petitioners-institution to upload their details on the

RCVET web Portal and NCVT-MIS Portal.

(VIJAY BISHNOI),J 19-mohit/-

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