High CourtsDivision Bench(2010) 12 SHI CK 0443

Santoshi Education Society vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · Decided on 3 December 2010

HON’BLE JUDGES
V.K. Sharma, J · Kurian Joseph, J
CASE NUMBER
CWP No. 5460 of 2010

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Judgment

6 paragraphs · 250 words

Kurian Joseph, C.J.—The petition has been filed with the following prayer:

That the letter dated 24.8.2010 at Annexure P-7 pointing out the discrepancies for grant of affiliation in favour of the Petitioner instituted in the trades of Electrician, Mechanic Motor Vehicle and Welder may very kindly be quashed and set aside and the Respondents may further be directed to grant affiliation in favour of the Petitioner institute "Maa Santoshi Industrial Training Centre", District Bilaspur, H.P in the trades of Electrician, Mechanic Motor Vehicle and Welder w.e.f the session 2010-2011 under the NCVT and the Petitioner be permitted to admit students in the said trades for the academic sessions 2010-11.

2.

it is submitted that during the pendency of the writ petition, NCVT has granted recognition for the trades of Electrician and Mechanic Motor Vehicle after verification of space available in the institution. The Petitioner submits that the discrepancies pointed out qua trade of Welder have also been removed and the NCVT may be directed to conduct inspection of the institution.

3.

In view of the above, the writ petition is disposed of with the following directions:

As far as the trades recognized by the NCVT, the Petitioner shall be permitted to admit students subject to the satisfaction of other conditions. As far as trade of Welder is concerned, NCVT will conduct fresh inspection of the institution along with other institutions and take further appropriate action.

4.

The writ petition is disposed of, so also the pending application (s), if any.