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Shri Ratan Singh Private Iti vs State Of Rajasthan
2022 Latest Caselaw 7691 Raj

Citation : 2022 Latest Caselaw 7691 Raj
Judgement Date : 23 May, 2022

Rajasthan High Court - Jodhpur
Shri Ratan Singh Private Iti vs State Of Rajasthan on 23 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3808/2022 Shri Ratan Singh Private Iti, Kumher, Ratan Singh Shikshak Prashikshak Sansthan, Kumher Bharatpur Through Secretary Hariom S/o Amar Singh, Aged 45 Years, R/o Sonkh Road, Kumher Bharatpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Technical Education, State Of Rajasthan, Jaipur

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

3. Director, Rcvet 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, 1St Floor, Cirtus Building, Iari Campus, Poosa, New Delhi-110012.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Mahaveer Bishnoi
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 has been grantd by

the Ministry of Labour and Training, Government of India in the

year 2016. 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petitioner-institution has never been cancelled or withdrawn.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

(2 of 2) [CW-3808/2022]

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

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

wrong information is supplied that the "institute is not affiliated

with the selected trade".

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 petitioner-institution to upload their details on the

RCVET Web Portal and NCVT-MIS Portal.

(VIJAY BISHNOI),J 20-mohit/-

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