RAKESH VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The issues involved in the captioned writ petitions are similar in nature; therefore, they are being decided by this common order. For the sake of convenience, the facts of Writ Petition No. 10532/2018 are being taken to resolve the controversy involved herein.

(2.) The petitioner was appointed in the District Court, Jabalpur, on 27. 01.1986. In the year 1990, computerization in the functioning of Madhya Pradesh was initiated by the National Informatics Centre (NIC). Thereafter, the e-Courts Committee of the Supreme Court of India directed all High Courts to constitute an e-committee for computerisation in District Courts and High Courts. The Registrar General of the High Court issued directions to organise the program to impart training to its employees working in the High Court as well as in District Courts in Word Processing, basic computer operations, Internet usage, and data entry and management, with the assistance of the National Informatics Centre cell established in the High Court. Accordingly, the petitioner, along with other employees, was also provided computer training in Word Processing, basic computer operations, Internet usage, and data entry and management. After completion of the training, the petitioner started performing his day-to-day official duties using computers.

(3.) The General Administration Department, Government of Madhya Pradesh (GAD), issued a circular dtd. 6/2/2006 to all the Chief Secretaries and Secretaries of all the Departments of the State of Madhya Pradesh to impart basic training to all officers and employees through the agencies notified by the Information Technology Department. Such training was liable to be certified by a Government Engineering College, Polytechnic College, or ITI where computers were available, for which software would be prepared by the Information Technology Department. Class-III employees and equivalent cadres need to undergo such training.