AMAR SINGH Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Petitioner has undergone the training in the trade of Electrician at Industrial Training Institute with effect from August, 1979 to July, 1981. He was issued National Trade Certificate vide Annexure P-2. Thereafter Petitioner was sent for apprenticeship training with Respondent No. 3 with effect from December 27, 1982 to December 26, 1984. He was granted the provisional National Apprenticeship Certificate vide Annexure P-3.

(2.) Mr. Lalit K. Sharma has strenuously argued that since the Petitioner has completed apprenticeship with effect from December 27, 1982 to December 26, 1984, Respondents were required to offer appointment to the Petitioner.

(3.) Ms. Anjula Khajuria has vehemently argued that as per the agreement entered between the Petitioner and the Board on November 11,1982, it was not obligatory on the part of the employer to offer any employment to the Petitioner though he had successfully completed the apprenticeship.