Adarsh Kumar Goel, A.C.J. - (1.) THIS appeal has been preferred against the order of learned Single Judge declining to issue direction for grant of admission slips to the Petitioner institution for making admissions to trades of 'Fashion Technology', 'Computer Hardware Mechanic' and 'Electrician' in session 2010.
(2.) THE Appellant was granted affiliation for the vocational training courses on recommendations of the Director, Technical Education, Punjab in the year 2004. the Appellant shifted its premises to another place and deposited fee for requisite inspection but the Director, Technical Education failed to issue admission slips without any valid reason. Since the Appellant was not given the admission slips, direction was sought in the writ petition for issuance of such slips. The stand of the Director, Technical Education, Punjab was that the Appellant failed to offer the premises for inspection except for 'Diesel Mechanic' trade and as such admission slips could not be given.
(3.) LEARNED Single Judge upheld the objection of the respondent and held that in absence of Appellant willing for inspection of new premises for the trades in question, direction sought could not be issued.;