ISLAMIAH INDUSTRIAL TRAINING INSTITUTE, REP BY ITS SECRETARY & CORRESPONDENT Vs. DIRECTOR GENERAL OF TRAINING (DGT)

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus, directing the respondents to issue National Trade Certificates to the nine(9) students of the petitioner institute in Refrigeration and Air Condition(Mechanic) Trade in respect of the All India Trade Examinations held in July 1998.

(2.) According to the petitioner, they made an application seeking permission to start additional trades in Electronic (Mechanic) and Refrigeration and Air Condition (Mechanic) from the Academic Year 1996, which was granted by the second respondent, subject to the inspection to be conducted by the Standing Committee. Accordingly, the petitioner admitted 19 students each in both the trades in August 1996, which was also approved. Subsequently, inspection was done and the recommendations of the Standing Committee were placed before the Sub-Committee dealing with affiliation for the NCVT courses. Thereafter, affiliation was granted with effect from August 1997. In the mean while, the students admitted in both the trades were permitted to write their examination. Though the result for the examination in Electronic (Mechanic) Trade was published and the provisional certificate was also issued to the successful candidates, followed by the regular National Trade Certificates, the result of the 19 students, who appeared in July 1998 in the Refrigeration and Air Condition (Mechanic) Trade was not published. Inspite of the repeated representations made by the petitioner to publish the result and to issue the National Trade Certificate to the successful students, no steps have been taken by the respondents. Hence, this writ petition.

(3.) The learned counsel for the petitioner submitted that in similar circumstances, this Court, by order dated 09.02.2015, allowed the writ petition in WP.No.23339/2014 (G.Elumalaiyandi v. the Director General of Employment and Training, Ministry of Labour, New Delhi and two others), directing the respondents therein to issue the National Trade Certificate to the petitioner therein for the relevant trade within a stipulated time. Therefore, the learned counsel prayed for similar order in this writ petition as well.