SAI. PVT. INDUSTERIAL TRAINING CENTER Vs. TRISHALJIT SETHI

JUDGEMENT

(1.) This intra-Court appeal (WA No.100001/2023) by the State of Karnataka is directed against the impugned common order dtd. 10/8/2021 passed in WP No.111829/2019 and connected matters filed by respondent No.1/writ petitioner, whereby the learned Single Judge allowed the petitions and issued directions to the appellants/State and respondent No.2 herein.

(2.) Heard the learned Government Advocate for the appellants/State; learned counsel for respondent No.1/petitioner and learned counsel for respondent No.2 and perused the material on record.

(3.) The material on record discloses that it was the claim of respondent No.1/writ petitioner that he made an application for affiliation to run ITI course to the appellants/State as well as to the respondent No.2/National Council for Vocational Training(NCVT). It was contended that despite appointing/constituting a Three Member Expert Committee as required under DGET Manual, request for affiliation was not considered by the appellants/State or respondent No.2/NCVT and as such, respondent No.1/writ petitioner approached this Court by way of aforesaid writ petition. It was also contended before the learned Single Judge that appellant No.3/Joint Director had erroneously rejected the claim of respondent No.1/writ petitioner though he was enjoined to forward the application as well as report of Three Member Expert Committee to respondent No.2/NCVT for consideration for grant of approval. The said writ petition having been contested by the appellants/State as well as respondent No.2/NCVT, learned Single Judge proceeded to pass the impugned order holding as under: