V Vs. STATE OF MP & OTHERS

JUDGEMENT

(1.) Heard. By this writ petition, under Article 226 of the Constitution of India, the petitioner is praying for quashment of order dated 11.08.2017 passed by the Joint Director, National Council for Vocational Training (NCVT), Jabalpur by which petitioner's institution has been de-affiliated.

(2.) According to the petitioner, the Principal of Government of ITI, who has re-inspected the petitioner institute on 19.07.2017 was competent to inspect the premises in the light of minutes and guidelines issued by the respondent No.4.

(3.) The powers of inspection has been vested with the Committee constituted by the Director but the inspection has been carried out by the Principal, which is in violation of the minutes and guidelines.