SHRI ADHISANKARAR INDUSTRIAL TRAINING CENTRE AND ORS. Vs. THE DIRECTORATE GENERAL, EMPLOYMENT & TRAINING, MINISTRY OF LABOUR AND EMPLOYMENT TRAINING AND ORS.

JUDGEMENT

(1.) The writ petitions are filed challenging the order of the third respondent dated 29.05.2015 declining to publish the examination results of the students of the petitioner's institute. The reason for such refusal is that certain delinquencies are on the part of the petitioner.

(2.) The petitioner in both the writ petitions is the Sri Adhisankarar Industrial Training Centre, Trichy and Thanjavur. The petitioner Institute has been established for imparting technical courses, which are more in the nature of Certificate Courses, after the student undergoes craftsmen training for a period of two years.

(3.) The circumstance leading to the present situation is that there was a surprise inspection in the petitioner's institute on the ground that the students admitted in 2012 -2014 session have not undergone full training period. During the above said inspection, the records of the institutes were seized and taken away by the officials. Earlier, when the results were withheld, the petitioners along with other Industrial Training Institutes had filed W.P. No.1702 of 2015 etc. batch, in which, at paragraph No. 8, the Principal Bench of this court has held as follows: