DR ABDUL GAFFOOR, I T I Vs. GOVERNMENT OF INDIA, DIRECTORATE GENERAL OF EMPLOYMENT AND TRAINING, MINISTRY OF LABOUR AND THE COMMISSIONER, EMPLOYMENT AND TRAINING DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed for a direction to the respondents to issue the National Trade Certificate for the 1995 and 1996 batch of students, who undertook their examinations in July 1997 and July 1998, respectively, in terms of the annexure enclosed in this writ petition for the Trade of Fitter, as per the representation dated 08.11.2004.

(2.) The facts of the case, in brief are, as under:

(3.) In the counter affidavit, the respondents have stated that as per norms, if only one unit of a trade of 2 years duration is affiliated to NCVT, then the admission of trainees to the trades/unit of two years duration would be made in alternate year and not in successive year and therefore, the institute can either admit 2 batches of trainees in alternate year and not in successive year or, alternatively it is also possible for the Institute to admit one batch each in the first year and second year, so that at any point of time during the training course, number of trainees should not exceed the maximum permissible strength of 38 trainees @ 19 trainees per unit.