GUJARAT MARITIME BOARD Vs. BIMALBHAI DINESHCHANDRA PATNI

JUDGEMENT

(1.) Heard learned advocate Ms. Dharmishta Raval for the appellant and learned advocate Mr. Dipak Dave for the respondents.

(2.) The present Letters Patent Appeal filed under Clause 15 of the Letters Patent is directed against the judgment and order dtd. 2/5/2017 of learned Single Judge, whereby the learned Single Judge allowed the Special Civil Application filed by respondents herein, the two petitioners.

(3.) The petitioner No.1 initially came to be appointed as apprentice in the trade of Wireman for three years with effect from 25/9/1989. Similarly, petitioner No.2 was appointed as apprentice Wireman by order of the respondent Board from 30/3/1990 to 29/3/1993. Both the petitioners completed apprenticeship training for three years and they also thereafter underwent apprenticeship test successfully to earn the certificate. The petitioners passed the examination of Wireman and certification was granted to them about passing such examination.