(1.) HEARD learned counsel for the petitioner and learned counsel for the respondents.
(2.) IN this writ application petitioner has prayed for a direction for publication of his result and issue of certificate for Apprentice Examination held in May, 2006. The case of the petitioner is that petitioner appeared in the Apprentice Training Examination conducted under the Labour, Employment and Training Department and cleared the same and thereafter he was allowed to take apprentice training as Boiler and allotted M.P., Udyog Limited at Manjhwalia in the district of West Champaran for two years and six months, which he attended from 17.10.2003 to 16.4.2006. He successfully completed the apprentice training and thereafter he was allowed by the respondents to appear in the examination held in May, 2006. Whereas the result of other candidates was published by the respondents but the result of the petitioner was not published and, therefore, he has approached this Court.
(3.) A counter affidavit has been filed by the respondents, wherein it has been stated that the petitioner was a student of I.T.I., Mirganj and he appeared in the examination in July, 1997 organised by the State Council Vocational Training, Bihar and cleared the same in the Fitter trade, whereafter he was registered in Boiler Attendant trade by Assistant Director, Muzaffarpur in 2004 and went for apprentice training and appeared in the examination. It is submitted that though the petitioner had cleared the examination in July, 1997 for Fitter trade but he got himself registered as Boiler Attendant trade, which was not permissible in law. In support of his contention learned counsel for the respondents has annexed a notification of the State Government to show that a candidate would get himself registered only in the trade in which he has cleared the examination and as the petitioner had cleared the examination in the Fitter trade, he could not be registered as Boiler Attendant trade and could not undergo training for apprentice and appear in the examination.