KENNEDY INDUSTRIAL TRAINING CENTRE Vs. DIRECTOR GENERAL OF EMPLOYMENT AND TRAINING MINISTRY OF LABOUR

JUDGEMENT

(1.) HEARD both sides.

(2.) THE prayer in these writ petitions are for a mandamus, directing the respondents to issue National Trade -Certificates to the 15 candidates and 70 students respectively of the petitioners- institute and who were issued with Provisional Certificates by the 2nd respondent.

(3.) MECH (R&A/C)- (1+1) Total 2 units- -1. Electrician 2 units (1+1) w.e.f. August 1996 2. MECHanic (Refrigeration & Air Conditioning) 2 units (1+1) w.e.f. August 1996- 5. According to the petitioners, the dispute is regarding the issuance of National Trade Certificates in respect of 15 students and 70 students respectively in these writ petitions and based on the inspection the respective courses were granted affiliation by the first respondent. The issue as to whether the students admitted prior to the grant of affiliation pending inspection and process can be given National Trade Certificates was considered by me in W.P.Nos. 44489, 43551 and 43552 of 2006 and W.P.No.7894 of 2007 dated 21.11.2008, wherein in paragraph 5 to 7, it is ordered as follows: -5. The contention of the first respondent is that the students admitted for the respective trades were not granted affiliation by the National Council for Vocational Training (N.C.V.T.). Hence, they are entitled to get the certificate issued by the State Council for Vocational Training only and are not entitled to get certificate from the first respondent. The learned counsel for the respondents also submitted that the issue in these writ petitions are covered by the above referred judgment.