DOGRA PRIVATE ITI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of present petition, the petitioner-Institute prays for the following reliefs: Whether the reporters of the local papers may be allowed to see the Judgment?

(2.) ON 6.5.2013, this Court passed the following order:

(3.) ACCORDING to Shri Sandeep Sharma, learned Assistant Advocate General, vide letter dated 6th August, 2012 (Annexure P-4) read with clarification dated 22nd August, 2012 (Annexure R-7) before granting affiliation by the NCVT, the matter is required to be processed through QCI.