RAJESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner Shri Rajesh Kumar Singh was selected for apprenticeship in the 29th batch in Field Gun Factory, Kanpur in the trade of Fitter in 1988. He completed the three years training course and also passed the All India Trade Test (56th batch) of the National Council for Vocational Training conducted by the Regional Directorate of Apprenticeship Training (Northern Region), Kanpur. In this trade test, he obtained 419 out of 700 marks.

(2.) THE applicant was asked to report to the Field Gun Factory, Kanpur on 15.03.2004 and he was informed that since considerable time has elapsed since the completion of his training, the applicant will have to undergo practical training of one week duration, in his field of work, to enable him to brush -up his skills. On completion of this training, the applicant would be subjected to Practical Training and a Test. He was given to understand that on being successful he would be issued with an absorption/appointment letter as per seniority. However, the respondents went on to select individuals of junior batches for appointment, in violation of their own Rules thereby depriving the applicant of his rightful appointment.

(3.) IN this context the applicant seeks the following relief(s): -