VINAYAK PRIVATE ITI Vs. DIRECTORATE GENERAL OF TRAINING

JUDGEMENT

(1.) Vide the present petition, the Petitioner/Institute has impugned the Respondent's order dated 14.05.2018, whereby it has been deaffiliated from the affiliation granted to it by the National Council for Vocational Training (hereinafter referred to as the "NCVT") on 15.12.2016.

(2.) The facts as emerge from the record are that the Petitioner /Institute had submitted an application with the Respondent/Directorate General of Training (hereinafter referred to as the "DGT") in April, 2016 for seeking affiliation of 3 units in "Electrician Trade", 3 units in "Fitter Trade" and 3 units in "COPA Trade". The DGT, after duly considering the Petitioner's application through it's NCVT sub-committee, granted affiliation to the Petitioner on 15.12016 for the aforesaid trades for the academic session commencing on August, 2017.

(3.) It is the Petitioner's case that after a few months of getting the affiliation, few family members of the trust sponsoring the Petitioner had expired in quick succession and the management of the trust consciously decided not to start the affiliated courses in the Academic Session commencing on August, 2017. Subsequently, the DGT, vide an email dated 11.08.2017, informed the Petitioner that an inspection will be carried out of all the Industrial Training Institutes (hereinafter referred to as the "ITI"), which were granted recognition on 15.12.2016 and in situations wherein the ITIs do not get the safety inspections conducted, they shall not be allowed to admit trainees for the 2017-18 Academic Session.