MANISH HARI NANDAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by the petitioners for direction on the respondents to publish their results of final I.T.I, examination.

(2.) ACCORDING to the petitioners, they were admitted in I.T.I., Gorhwa. The 1st and 4th petitioners, namely, Manish Hari Nandan and Sanjay Kumar were admitted for the session 2001 -03 in the Motor Mechanic Vehicle faculty on 6th May, 2002 where as the 2nd and 3rd petitioners, namely, Rajnish Ranjan and Chintesh Kumar were admitted for the session 2001 -03 for the faculty 'Fitter ' on 6th May, 2002.

(3.) THE 3rd respondent, Director, labour Employment and Training Department, Government of Jharkhand, Ranchi has appeared and taken plea that the petitioners ' admissions are illegal; They were illegally admitted by the Incharge Principal of I.T.I., Garhwa. This has come to the notice of the authorities and enquiry committee submitted report on 6th July, 2003 showing the illegal admission of petitioners. The Controller of Examination and others were also asked not to register the petitioners and others who have been illegally admitted which was communicated vide letter No. 451, dated 5h July, 2005. But in spite of the same the Incharge Principal, I.T.I., Garhwa who had no jurisdiction but allowed the petitioners to appear in the examination provisionally.