Siddharth Mridul, J. - (1.) The present petition under Article 226 of the Constitution of India, instituted on behalf of the petitioner, belatedly assails a decision taken by the Directorate General of Training (DGT), Ministry of Skill Development and Entrepreneurship, Government of India, and essentially seeks a mandatory injunction, directing the latter to grant affiliation to the former for the academic session 2018-19.
(2.) The substratum of the present relief is predicated on an order passed by a Division Bench of this Court on 14.11.2017 in LPA No.515/2017 and other connected matters, whereby the official respondent herein was directed to review 663 eligible pending applications, rejected by them, in accordance with law, before the commencement of the academic session i.e. latest by 30.06.2018.
(3.) It is an admitted position that the impugned decision was rendered by the Quality Commission of India on 19.07.2017, prior to the directions issued by the Division Bench of this Court on 14.11.2017, which is extracted hereinbelow:- "7.09.2017 ITI Application Alert for Application No.A16001092 Dear Applicant, This is in connection with your application submitted on QCI online portal for opening of new ITI/addition of trades and or Units in existing ITI/re-affiliation during the session 2015-16 & 2016-17. You are aware that for grant of NABET-QCI accreditation, you were mandatorily required to fulfil the norms/guidelines as stipulated by NCVT/DGT/NABET. After submission of 'acceptance' for site visit on the portal, the site assessment was undertaken to your ITI on the scheduled date. During the site assessment the QCI assessor observed certain NCs. As per the stipulated procedure already communicated to you vide QCI's earlier mails in the matter, you were required to reply to the site visit NCs within 3 days, for closure by assessor, failing which, your ITI application shall not be considered for further processing and the same shall stand rejected. However, it has been observed that the response submitted by you in respect of your NCs in the portal within the stipulated time, is not in conformance to NCVT/DGT norms. Accordingly, the assessor has not closed your site assessment NCs. In view of above, your application stands rejected and no further action shall be taken by QCI on the said application. In case of any queries, please email us at itihelpdesk@qcin.orgor call at our Toll Free Number 1800- 3000-5348. Best Regards, QCI.";