JUDGEMENT
Ravindra Maithani,J. -
(1.)Common questions of law and facts are involved in all these writ petitions, therefore, they are being decided by this common judgment.
(2.)The Court proceeds to discuss the facts of Writ Petition (S/S) No.1694 of 2019 and thereafter reveal the facts of other cases. Writ Petition (S/S) No.1694 of 2019
(3.)It is the case of the petitioner that Government of India (GOI) launched a Scheme for up-gradation of 500 Government ITIs, out of 18096 Government ITIs in the country, which started from the year 2005-2006. Thereafter, GOI announced the up-gradation of remaining 1396 ITIs into centers of excellence through public-private partnership (PPP) (for short "the Scheme"), for which financial approval of Rs.750.04 crore was accorded in the year 2007-08 and thereafter grants were also released. As per this Scheme, for each selected ITIs, an Institute Management Committee (IMC) was to be registered under the relevant provisions of the Societies Registration Act, 1860 (for short "the Societies Act") by the concerned State Government. It was the responsibility of IMCs to manage the affairs of the concerned ITI. In order to run the Scheme, a Memorandum of Agreement (MOA) was signed between the Central Government, State Government and the Industry partner. The financial responsibility of running the Scheme was also elaborated and an interest free loan upto Rupees 2.5 crore was to be given by the Central Government directly to the IMCs for up-gradation of ITIs. This interest free loan was to be kept by IMCs in a separate bank account. The Scheme also provided as to how to utilize this amount. The implementation of the Scheme at the Central level was to be monitored by the National Steering Committee and at the State level by the State Steering Committee. Various ITIs in the State of Uttarakhand were also selected under this Scheme. The Scheme was subsequently amended also.
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