MUNNA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard learned counsel for the petitioners, respondent No. 1, State of Bihar and the National Council for Vocational Training. Petitioners are aggrieved by a press communiqu dated 24.8.2013 appended with all the writ petitions, however, as Annexure-5 in the C.W.J.C. No. 17739 of 2013, by which the examination of various trades conducted in the State of Bihar in the Month of July, 2013 has been cancelled and fresh programme for re-examination of All India Trade Test of Craftsmen under Craftsmen Training Scheme for Engineering and Non-Engineering Trades for the State of Bihar has been notified.

(2.) Previous stand taken by the petitioners was that the examination has been cancelled without any rhyme and reason and the petitioners are being compelled unnecessarily to appear in the re-examination. However, in view of the fact that the basis of cancellation is evident from the public notice, as contained in Annexure 5, which appears to be a letter dated 14.8.2013 issued by the D.G.E. & T. authority, the petitioners have submitted that even if irregularities have been found at few centres, that would not be sufficient reason for cancelling the entire examination.

(3.) The respondent Nos. 2 to 4 in C.W.J.C. No. 17739 of 2013, respondent Nos. 3 to 6 in C.W.J.C. No. 18177 of 2013, respondent No. 4 in C.W.J.C. No. 18149 of 2013 and respondent Nos. 5 to 9 in C.W.J.C. No. 18255 of 2013 have filed the counter affidavit and the aforesaid letter as well as the letter of the Principal Secretary, Labour Resources Department, Bihar which had formed the basis for issuance of the letter by the Director General, Employment and Training, Ministry of Labour and Employment, Government of India as mentioned in the public notice, has also been appended. Though counter affidavits have been served today upon the petitioners, but in view of the submission made on behalf of the petitioners that there would be no requirement of adjournment for filing a rejoinder to the counter affidavit, these matters have been finally heard with the consent of the parties at this stage and are being disposed of by a common order.