LINGARAJU K.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No.20010/2010 (S-RES) dated 1st October 2010, has presented this writ appeal. In the said writ petition, the appellant herein had sought for quashing Annexure F therein, the recovery order dated 14th May 2010, passed by the third respondent, insofar as it relates to the appellant, etc. The order passed in the said writ petition by the learned Single Judge is under challenge by the appellant, in this appeal.

(2.) Brief facts of the case in hand are that, the appellant herein was appointed as Junior Training Officer (JTO) (MMV) during the year 1991 in Sri Renukamba Rural ITI, a private Craftsman Training Unit (for short 'CTU") under a scheme known as "Craftsman Training Scheme" jointly sponsored by the Central and State Government; IPP Administrations and National Council for Vocational Training (for short "NCVT") and the said scheme laid down standards of training and trade testing in order to maintain quality of the CTUs in the light of the global economy, demand for high quality and proliferation of large number of CTUs vis a vis the demand of user industry and employment opportunities, dependant on rigorous affiliation procedures.

(3.) The joint Secretary of the Central Employment & Training, issued a letter dated 28th July 1998, vide Annexure E to the writ petition, specifically pointing out, (i) that unless the standing committee's inspection reports, for short SCIRs, reflect the fully acceptable position of training infrastructure, students should not be admitted for the courses; (ii) the State Director-incharge of Craftsman Training, should personally scrutinize the SCIRs before authorizing admission of students; (iii) experience disclosed problems arose when the Standing Committee inspections were delayed because of administrative or any other reasons and in the meantime admissions of the trainees when made, later on pressure was brought to permit trainees to take up the "NCVT" examination. In the backdrop of such circumstances, the Joint Secretary of Central Employment and Training directed that the effective date of affiliation of a trade be reckoned from the date of inspection by the Standing Committee.