SUJIT NARAYAN PRASAD - (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the direction has been sought upon the respondents to hold a fresh inspection and allow the students to take their training who have enrolled for the Session 2018-2020.
(2.) The grievance of the petitioner is that the Director of Training cum Member Secretary (NCVT) has conducted inspection of this institute-the petitioner and has submitted a report. The inspection is conducted which is behind the back of the petitioner and has found that there is lack of infrastructure and therefore the institute has been de-affiliated.
(3.) According to the petitioner, the petitioner has not been provided adequate opportunity to satisfy that there is no lack of infrastructure and without any rhyme and reason the students who have enrolled for training for the Academic Session-2018-20 are suffering.;