JAI NARAYAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) . This writ petition can be disposed of in view of the judgment of the Supreme Court in U.P. State of Road Transport Corporation & Anr. Vs. U.P. Parivahan Nigam Shishukhs Berozgar Sangh & Ors., JT 1995 (2) SC 26.

(3.) . It is the case of the petitioner that having been found eligible he was sponsored by the Board of Apprenticeship Training, Kanpur to get training with respondent no.3, i.e. the Flood Control wing of NCT of Delhi. Respondent no.3 called the petitioner for interview and the petitioner was selected as an apprentice in 1989. From April, 1989 till March, 1990, the petitioner received training. The petitioner was posted at a division of respondent no.3. It seems that in 1996 the petitioner served respondent no.3 a legal notice dated 1.8.1996, inter alia, seeking a suitable employment. Respondent took the stand that in view of apprenticeship rules, no right accrued in favour of the petitioner and no obligation accrued on the part of the employer to offer any employment to the apprentice on completion of a period of apprentice. It is the case of the petitioner that the posts are lying vacant in the department of respondent no.3 and, therefore, the respondents be directed to give preferential treatment to the petitioner in view of apprenticeship training undergone by the petitioner.