JAGSIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by petitioners, inter alia, with the prayer to direct the respondents to declare the result of the petitioners as they all appeared in their 109th all India Trade Test Examination held in May, 2019.

(2.) Learned counsel for the petitioners submits that the pleaded case of the petitioners is that the petitioners had passed their Trade Test of ITI as Electrician and completed their training as well. It is contended that as per the guidelines of Directorate General Training, the student who have passed their respective ITI's have to undergo apprenticeship for two years in Industrial establishment. Learned counsel for the petitioners further submits that during this period, petitioners have to pass examination in theory test and practical examination. The theory examination is stated to be conducted by office of Directorate General Training through online portal and this exam consists of 100 marks. Every student has to score minimum 40 marks to pass the theory examination. It is also contended that the practical examination is conducted by the Institute wherein minimum passing marks are 180 marks out of 300.

(3.) It is the case of the petitioners that the result of the practical test is to be forwarded by the Institute of the Technical Education Board and thereafter Technical Education Board is to upload the result online.