CORRESPONDENT M/S KAMATCHI INDUSTRIAL TRAINING INSTITUTE Vs. DIRECTOR GENERAL, EMPLOYMENT & TRAINING

JUDGEMENT

(1.) By this common order, all these writ petitions are being disposed of.

(2.) These writ petitions have been filed by the petitioner association and some of the individuals who are part of the association of Tamilnadu Private Industrial Training Institutes Association. They have challenged the identical impugned orders passed by the 3 rd respondent wherein it has been stated that the petitioner association and the Industrial Training Institutes had admitted the students beyond the cut off date and that there was large scale irregularity in admitting the students, by these institutions. They have been refrained from declaring the results of the students who appeared in the examinations conducted by the 2 nd respondent from their Industrial Training Institutes.

(3.) The impugned orders have been passed based on the representation of the petitioner association. Earlier, a common order was passed in W.P.Nos.1702, 1724 & 973 of 2015 on dated 27.02.2015. By the aforesaid order, these writ petitions were disposed with the following observations:-