I. HASSAIN BEIG AND ORS. Vs. THE DIRECTOR GENERAL OF EMPLOYMENT AND TRAINING MINISTRY OF LABOUR AND ORS.

JUDGEMENT

(1.) HEARD Mr. N. Suresh, learned counsel for the petitioners; Mr. N. Ramesh, learned Central Government Standing counsel appearing for the 1st respondent and Mr. R. Vijayakumar, learned Additional Government Pleader appearing for the 2nd respondent and perused the materials placed on record.

(2.) THE petitioners seek for issuance of a writ of mandamus for a direction to the respondents to issue National Trade Certificates to the petitioners in the Electrician course. Similar prayers as sought for in this writ petition were considered by this Court in WP. No. 7645 and 7663/2010, wherein the prayer was to direct the respondents therein to issue the National Trade Certificates to the students of the said Institutions, which were private Industrial Training Institutions. This Court, after hearing the parties, passed an order on 22.04.2010, following the order passed by the Division Bench of this Court in WA. No. 801/2006 dated 07.08.2009 and the writ petitions were allowed as prayed for and a direction was issued to issue the National Trade Certificates to the students. The operative portion of the said order reads as follows: - -

(3.) THE respondents preferred a writ appeal as against the said order in WA. No. 2150/2011 and the Division Bench of this Court by the Judgment dated 23.11.2011 dismissed the writ appeal. The operative portion of the said Judgment reads thus: - -