ANJU PADDA Vs. STATE OF CHHATTISGARH, THROUGH SECRETARY

JUDGEMENT

(1.) Since common question of law and fact is involved in the above batch of writ petitions, they are being disposed of by this common order.

(2.) This batch of writ petitions is directed against the order Annexure P-1 passed by the Directorate of Technical Education, Employment and Training, Chhattisgarh, as well as the show cause notices issued by the Commissioner-cum-Director, Technical Education, by which show cause notices have been issued to the petitioners for cancellation of their appointment.

(3.) Learned counsel for the petitioners submits that the petitioners were granted provisional National Trade Certificate by the State Council for Vocational Training, Chhattisgarh, in July, 2009 and thereafter, they have been granted National Trade Certificate by the National Council for Vocational Training, New Delhi. By order dated 27-11-2015 (Annexure P-1), the Director, Technical Education, cancelled the provisional National Trade Certificate and based upon that, issued show cause notice to the petitioners to cancel their appointment on the post of Training Officer (Probation) on different trades pursuant to the direction given by the State Government. He further submits that such an order of cancellation of their provisional NTC without even affording opportunity of hearing and that too at the dictation of the State Government is unsustainable and bad in law and after cancellation of their provisional National Trade Certificate, the petitioners have been issued notice for cancellation of their appointment based upon that cancellation which is per se illegal and bad in law.