SIVASAMY ADILAKSHMI EDUCATIONAL TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above writ petition is filed seeking a Writ of Certiorarified mandamus to call for the records relating to order bearing No. DGET/6/32 /1/2002 dt. 31. 12. 2002 culminating in the order bearing No. DGEandt. ,6/3 2/1-2002-TC, Government of India, Ministry of Labour and Employment ( DGEandt) dt. 15. 03. 2005, on the file of the second respondent and to quash the same and consequently, to direct the respondents to grant permanent affiliation to the petitioner's institute with effect from the academic year 2002-2003 onwards.

(2.) THE petitioner-trust established an Industrial Training Centre under the name and style of Sri Vivekanandha Industrial Training Centre at vinobha Street, Nellithope, Pondicherry for imparting vocational industrial training course to the students, who have completed X standard and applied for the permanent affiliation before the second respondent, Directorate General of employment and Training, for the said course from the academic year 2002-2003. But, the second respondent refused to grant affiliation by proceedings dated 31. 12. 2002, which is being impugned in the above writ petition on the only ground that the power supply in the petitioner-institution was inadequate.

(3.) MR. G. MASILAMANI, learned senior counsel appearing for the petitioner, invited my attention to the proceedings of the third respondent dated 1st July, 2002, which reads as follows:-