S.MURALI Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) The petitioners seek for a direction to the first respondent to issue National Trade Certificates to them.

(2.) Heard Mr.N.Murali, learned counsel appearing for the petitioners and Mr.G.Baskaran and Mr.B.Rabu Manohar, learned Central Government Standing Counsels appearing for the first and fourth respondents and Mrs.P.Kavitha, learned Government Advocate appearing for the second and third respondents and perused the materials on record.

(3.) The case of the petitioners is that they had joined the fourth respondent institution, after schooling and underwent Draughtsman (Civil) Course during the academic year 1988-1990. They were issued with the provisional certificates also, which are deemed to be only temporary arrangement and they should possess the National Trade Certificates to seek employment. Since the issuance of National Trade Certificates is delayed, the petitioners are before this Court.