- (1.) CM No.3425 of 2012 This is an application for condonation of 215 days in refiling the appeal.
(2.) For the reasons mentioned in the application, the same is allowed and the delay of 215 days in refiling the appeal is condoned. LPA No.1284 of 2012
(3.) The issue that was crystalized before the learned Single Judge was as to whether the respondent-National Council for Vocational Training (NCVT) was required to grant permanent affiliation to the writ petitioner appellant (for short "the appellant") from September 2009 or from February 2011. The fate of students admitted during provisional affiliation hangs on the answer.;