UNION OF INDIA vs. VIVEKANAND PRIVATE ITI & ORS

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 16.10.2015
% Pronounced on: .25.1.2016
+ LPA 704/2015 & C.M.No.23583/2015 (stay)
UNION OF INDIA ..... Appellant
Versus
VIVEKANAND PRIVATE ITI & ORS ..... Respondents
+ LPA 709/2015 & C.M.No.23608/2015 (stay)
UNION OF INDIA ..... Appellant
Versus
ANMOL PRIVATE ITI & ORS .... Respondents
+ LPA 711/2015 & C.M.No.23616/2015 (stay)
UNION OF INDIA ..... Appellant
Versus
HRD PRIVATE ITI & ORS ..... Respondents
+ LPA 712/2015 & C.M.No.23620/2015 (stay)
UNION OF INDIA ..... Appellant
Versus
ASHISH PRIVATE ITI & ORS ..... Respondents
+ LPA 713/2015& C.M.No.23624/2015 (stay)
UNION OF INDIA ..... Appellant
Versus
L J PRIVATE ITI & ORS ..... Respondents
Present :- Mr.Nawal Kishore Jha, Adv. for the Appellants/UOI
along with Mr.Sushil Kumar, Dy.Director; Mr.P.S.Verma, Asstt.
Director, Mr.A.K.Tyagi, Asstt. Director.
Mr.Sanjay Sharawat, Adv. with Mr.Ratish Kumar, Adv. for R-1.
Mr.Umang Mittal, Adv. with Mr.Vikas Chopra, Adv. for
R-2(NBET).

CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JAYANT NATH
LPAs 704, 709, 711, 712 & 713/2015 Page 1 of 2


JAYANT NATH, J.
The impugned order dated 28.09.2015 of the learned Single Judge
in these cases was passed relying upon an earlier order passed on
24.09.2015 in Mata Santoshi Devi Private ITI vs. Director General of
Employment and Training and Others being W.P.(C) 8849/2015 and
other connected Writ Petitions.
This Court has today pronounced judgment in appeal against the
said order dated 24.09.2015 passed in W.P(C) No.8849/2015 being LPA
No.705/2015 titled as ‘Union of India vs. New Gyan Jyoti Private ITI &
Ors.’ and other connected appeals filed by the Union of India.
In view of the said judgment the present appeals are also
dismissed.


(JAYANT NATH)
JUDGE


(CHIEF JUSTICE)
JANUARY 25 2016
n
LPAs 704, 709, 711, 712 & 713/2015 Page 2 of 2