- (1.) Heard the matter on the stay application.
(2.) Learned counsel appearing for the petitioner submits that the Procedure for evaluation of ITIs, ITCs and Trades/Units which are already affiliated to NCVT (Government and Private) for de- affiliation purposes have been laid down which are binding. As per the said procedure after the Director issued a show cause notice to the concerned ITIs on the basis of inspection conducted and reply is received, the matters shall be referred to the Standing Committee for evaluation. The Standing Committee as per Clause 4 of the Training Manual is required to be constituted by the concerned State Director as laid down therein which provides as under:- "4. The Standing Committee for evaluation shall be constituted by the concerned State Director/UT Administrator on the same lines as is done for considering affiliation. The constitution of the Standing Committee for evaluation will be as under: I. State Director/UT Administrator, In-charge of Chairman Craftsmen Trg. Scheme or his representative II. Representative of Secretary NCVT Member III. Two representatives-one from Deptt. Of Member Industries and the other from deptt. Of labour IV. Expert in the relevant field (to be nominated by Member the State Director/UT Administrator) NOTE: At least three members (one representative of the Secretary NCVT, one representative of the State Directorate and anyone other) will form quorum."
(3.) It is the submissions of the learned counsel that no Standing Committee as required to be formed above, was constituted and without evaluation from the Standing Committee the institutes have been de-affiliated.;