- (1.) The written statement filed on behalf of respondents No. 1 and 2 is taken on record.
(2.) The petitioners-trust is before the court aggrieved by the decision not to grant the petitioners the permission to start two units of the new trade in Diesel Mechanic in the Institute which the petitioners-trust is running. The application for starting the new trade had been submitted on 23.10.2013 (Annexure P/1) and when there was no consideration of the same, a reminder had been subsequently submitted on 23.5.2014 (Annexure P/2). This had been returned by the Director General of the Industrial Training Department, stating that the trade must be affiliated to the National Council of Vocational Training (NCVT) and that the petitioners would require such affiliation to be secured before applying for a new trade. It was evidently a mistake on the part of the respondents in failing to note that the affiliation had been actually secured under the NCVT and the same was communicated to the respondents along with the affidavit on 23.5.2014.
(3.) The necessary formalities of inspection still remained and when on the first inspection some discrepancies were found and reported to the petitioners, a re-inspection had been done and admittedly there exists no discrepancies as per the reply filed by the respondents. However, the impugned order was passed on 12.9.2014 denying the petitioners the benefit of the inspection and compliance of all the formalities. This communication does not give any reason for cancellation, though the earlier communication received on 7.8.2014 revealed that in terms of the new policy dated 16.7.2014 issued by the Government, the time for making request for new trade had already expired in November, 2013.;