SRINIVASA INDUSTRIAL TRAINING INSTITUTE Vs. DIRECTOR GENERAL OF TRAINING [DGT], MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed for a Mandamus, directing the respondents to issue National Trade Certificates to 161 students of the petitioner Institute and who were issued with the Provisional National Trade Certificates.

(2.) According to the petitioner, they made an application seeking permission to start new trades in Refrigeration and A/C Mechanic, Fitter Mechanic [Diesel], Wireman, Data preparation and Computer Software from the Academic Year 1994, which was granted by the second respondent, subject to the inspection to be conducted by the Standing Committee. 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 1996. In the mean while, the students admitted in the above mentioned trades were permitted to write their examinations and the results were published and the provisional certificate was also issued to the successful candidates. As per the instructions of the third respondent, the petitioner filled up 52 blank National Trade Certificates and the same was forwarded to the respondents 2 and 3. Inspite of the repeated representations made by the petitioner 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 W.P.No.23339 of 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.