Sanjeev Prakash Sharma,J. - (1.) The petitioner-institute has filed this writ petition with the following prayer: "(i) by appropriate writ order or direction to the respondents to allow the upload of the data of the admitted students of the petitioner institute on the NCVT MIS website of the respondent No.3; (ii) Any other relief which this Hon'ble Court deems just and proper in the facts and circumstances of the case may also be given in favour of the petitioner."
(2.) The brief facts which require to be noticed are that the petitioner is an Industrial Training Institute providing Vocational Training. It has been recognized to provide Trades of Electrician and 18 units were allotted to it by the Director of Technical Education through the Ministry of Skill Development and Entrepreneurship, Government of India by the National Council for Vocational Training ("NCVT") vide its letter dated 30.07.2013. As per the Regulations, the institute is allowed to admit students and furnish their details on the MIS Portal of Director, Technical Education (Training), Jodhpur. However, as the institute was not admitting the students since 2015 after two years of zero session, the name of the institute was de-activated from the MIS Portal. However, the name of the institute continued on the seat matrix as published each year by the Director of Technical Education (hereinafter referred to as "DTE" ).
(3.) On 06.09.2019, a show cause notice was issued by the DTE to the petitioner-institute that after inspection, no reply has been furnished and there was no staff available. The petitioner-institute sent a list of 360 students to DTE on their MIS Portal but they were not uploaded as the Portal had been de-activated.;