KALINGA INDUSTRIAL TRAINING CENTRE Vs. STATE OF ORISSA

JUDGEMENT

(1.) KALINGA Industrial Training Centre has filed this Writ application inter alia praying to accept the inspection report dated 11.3.2000 and to quash the order bearing No. 12363 dated 28.7.2000 passed by the Director of Technical Education & Training, Orissa, Cuttack, vide Annexure -8, de -affiliating the petitioner Institute form the National Council of Vocational Training, New Delhi in consonance with the de -affiliation order dated 14.7.2000, Annexure -8, issued by the Director General of Employment & Training, opposite party No.5.

(2.) ON receiving rule, a counter -affidavit has been filed on behalf of the opposite parties taking the stand that with the objective of maintaining quality of training at the National level it is desirable to ensure that all ITIs/ITCs which enjoy National status in respect of affiliated trades/units continue to maintain the prescribed norms and standard. The trades/units are as per the prescribed procedure of NCVT and if the facilities are found deficient or inadequate to keep the unit operative , affiliation already granted is to be withdrawn. It is admitted that considering the availability of infrastructure facility, tools, equipments, instructors, three phase power supply, etc. the petitioner Institute was granted affiliation of the following trades/units in phased manner : -