A S MOULANA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) 1. The petitioner, an Apprentice on the establishment of the 2nd respondent M/s. Bharath Gold Mines Ltd., presented this petition seeking for the issue of a direction to the respondents to permit him to appear for the 48th All India Trade Test of Apprentices in Engineering Trades.

(2.) The facts of the case in brief are as follows : The petitioner secured Trade Certificate in the trade of Turner from the Industrial Training Institute K.G.F. after an Institutional Training for a period of two years in the evening Course as a private candidate. The certificate indicating that the course was for two years is found at Annexure - B which reads thus :

(3.) The only question that arises for consideration is, whether the petitioner was eligible to appear for the test and therefore entitled for the announcement of results.