K KRISHNAMACHARYULU Vs. VENKATSWARA HINDU COLLAGE OF ENGINEERING

JUDGEMENT

(1.) PETITIONERS in this Original Petition are Association of Industrial Training Centres of Kerala and Indu Jairaj, Proprietrix of Hi -Tech Industrial Training Centre, Mulanthuruthy. First petitioner is an association of the owners/managements of Industrial Training Centres in Kerala. The Association is formed and is functioning for the redressal of the grievances and for the better functioning of the private Industrial Training Centres in Kerala.

(2.) THE Industrial Training Centres are private sector Industrial Training Institutes which are imparting training to candidates appearing for All India Trade Tests of the Government of India under the Craftsmen Training Scheme. According to the petitioners, similar institutions run by the Government are called Industrial Training Institutes (I.T.Ts.) while those institutions in the private sector are called Industrial Training Centres (I.T.Cs.). Industrial Training Institutes are affiliated to the National Council for Vocational Training (NCVT). The standard laid down by the Council, syllabus, etc. have to be followed by the Training Institute.

(3.) OF the counter affidavit, it is stated as follows :