DIRECTORATE GENERAL, EMPLOYMENT & TRAINING Vs. SRI ADHISANKARAR INDUSTRIAL TRAINING CENTRE, REPRESENTED BY ITS CORRESPONDENT

JUDGEMENT

(1.) The official respondents in W.P.(MD)Nos.10802 and 10803 of 2015 are the appellants and they made a challenge to the order of the third appellant, dated 29.05.2015 in and by which, 17 students studied in the Petitioner in W.P.(MD)No.10802 of 2015 and 29 students studied in the petitioner in W.P.(MD)No.10803 of 2015 were held to be not undergone the actual training and as a consequence, they withheld the results, despite they cleared the theory as well as practical exams. The writ petitions, after contest, came to be allowed, vide common order, dated 20.04.2016. The official respondents in both writ petitions, challenging the legality of the said common order, had filed these writ appeals.

(2.) The facts leading to the present litigations and the relevant facts for disposal of these writ appeals are as follows:

(3.) Mr.A.Muthukaruppan, learned Additional Government Pleader appearing for the appellants 2 and 3 would submit that in compliance of the common order dated 27.02.2015 made in W.P.No.1702 of 2015 and batch cases, a fair and reasonable opportunity had been offered to the first respondent/writ petitioners and on going through the records, the committee held that there are some infirmities in the admission of the students, especially with regard to the period of training undergone by them and therefore, rightly rejected their request to declare the results and would further add that if the education institutions are permitted to do so, the quality of the education especially the technical education would bound to suffer and hence, prays for setting aside the impugned order and consequently dismissal of the writ petitions.