BHARATHIYAR INDUSTRIAL TRAINING CENTRE Vs. DIRECTOR GENERAL OF EMPLOYMENT AND TRAINING MINISTRY OF LABOUR NEW DELHI

JUDGEMENT

(1.) THE relief of Certiorari to quash the order dated 24.6.2009 is not pressed for the present. However, the learned Counsel for the petitioner now seeks a direction to the respondents herein to consider the representation dated 28.10.2010 and reinspect the petitioner institute staring that it has already complied with the requirements for grant of affiliation. THE defects pointed out by the inspection committee has been rectified now.

(2.) IN view of the submission of the learned Counsel for the petitioner, the 1st respondent is directed to consider the representation of the petitioner institute dated 28.10.2010 and suitably instruct the 2nd respondent to inspect the petitioner institute and send a report so as to enable it to grant affiliation subject to the petitioner institute complying with the requirements as per law. Eight weeks time from date of receipt of the Order is granted for compliance of the above directions.