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Judgment
W.P.(C) 5689/2024
On 30 January, 2020 the petitioners submitted an application to the Directorate General of Training (DGT), seeking permission for establishing a Multi Skill Training Institute (MSTI) in Sonbhadra-Bansi-Surajpur Block, Bihar treating it as an unserved block1. The petitioners sought affiliation for four units in the Electrician trade from the academic session 2020-21.
The DGT (SCAA) has, in its decision taken in 10th meeting held on 16 June 2023 to 23 June 2023 decided that the processing of the petitioners’ application could be taken up only after NOC was obtained from the Directorate of Employment and Training, Bihar, impleaded as Respondent 2 herein. Ms. Avshreya Pratap Singh Rudy, who appears for the DGT, submits on instructions that once a report from the Directorate of Employment and Training is received, the DGT would proceed to process the petitioners' application with all due expedition.
Despite issuance of notice and despite this matter being listed on several occasions, there is no response from Respondent 2.
In these circumstances, this writ petition is disposed of in the following terms:
Respondent 2 is directed to positively convey its response to the decision taken by DGT (SCAA) in its decision taken 10th meeting held on 16 to 23 June 2023, as to whether it has no objection to the grant of affiliation to the petitioners, for four units in the Electrician trade from the academic session 2024-2025.
This decision will positively be taken within two weeks and communicated forthwith to the petitioners as well as to the DGT.
Immediately on receipt of the said communication, the DGT would proceed to process the petitioners' application and take a decision thereon within two weeks thereof. The said decision would also be communicated to the petitioners as soon as it is taken.
Should any grievance continue to survive, the petitioners would be at liberty to seek remedies as are available in law.
In case any further information or documents are required from the petitioners either by Respondent 1 or Respondent 2, they would immediately call upon the petitioners to provide the said information, which the petitioners would also provide as soon as it is sought.
Footnotes
- 1.A Block in which there is no other Industrial Training Institute (ITI)