MOJJAM RAHMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to the respondent No. 3 for issuing National Trade Certificate to the petitioner for the Trade of Electrician.

(2.) The facts, in brief, as projected by the petitioners are that the petitioner, after passing Higher Secondary Examination, was admitted to Industrial Training Institute (for short 'the ITI') at Belganga Nagar, Tahsil Chalisgaon, District Jalgaon, Maharashtra. The training was conducted as per the Training Manual for ITIs and Centres, prepared by the Directorate General of Employment and Training, Ministry of Labour, Government of India i.e. the respondent No. 2. As per the Training Manual, on the basis of various recommendations from time to time, the National Council for Vocational Training (for short 'the NCVT') was constituted which is the prime body for controlling and regulating the training programme. The petitioner successfully completed the training programme held between August, 2001 and July, 2003, and thereafter passed the Trade Test conducted by the NCVT. A provisional certificate to this effect was issued in the year 2003. However, till date, the petitoiner has not been issued the National Trade Certificate as prescribed under para 33 (b) read with para 33 (c) of the Manual of the NCVT.

(3.) Shri Shrivastava, learned counsel appearing for the petitioner has not been issued National Trade Certificate due to which, the petitioner could not secure job in Delhi Metro, though the petitioner has successfully passed the competitive examination for the post of Assistant Loco Pilot, held in the month of February, 2011. The petitioner made an application on 08.08.2011 to the respondent No. 2 (Annexure P/2) requesting to issue the National Trade Certificate, however, the petitioner has not received any response in this regard from the respondent No. 2. Thus, the respondent authorities may be directed to issue the certificate, as aforestated, as expeditiously as possible, as in absence of the certificate, the candidature of the petitioner for the post of Assistant Loco Pilot would not be considered.