S.Suresh vs The Regional Joint Director (Training) on 26 October, 2016

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Madras High Court

S.Suresh vs The Regional Joint Director (Training) on 26 October, 2016

Bench: M.S.Ramesh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED 26.10.2016

CORAM:
  THE HON'BLE MR.JUSTICE M.S.RAMESH

 				   W.P.No.9 of 2013


S.Suresh					                           ..  Petitioner

					     Vs

1.The Regional Joint Director (Training)
   Department of Employment  and Training,
   Regional Joint Director Officer Training,
   Guindy, Chennai 600 032.
2.The Joint Director (Employment and Training),
   Department of Employment and Training,
   Thiru.Vi.Ka.Industrial Estate,
   Guindy, Chennai 600 032.
3.The Principal,
   Indian Red Cross Society,
   Tamil nadu Branch, Chennai.
4.Director General of Employment & 
   Training (DGE & T),
   Shram Sharks Bhawan,
   2 & 4, Rafi Marg,
   New Delhi 110 001.
5.Directorate of Employment and Training,
   Office of the Employment and Training,
   Chepauk, Chennai 600 005.
(R4 & R5 are impleaded as per Order dated 
20.10.2016 made in M.P.No.1 of 2013 
in W.P.No.9 of 2013)		          		       .. Respondents


Prayer: Writ petition filed under Article 226 of the Constitution of India praying to issue a writ of Mandamus directing the 1st  respondent to consider the petitioner's representation dated 25.09.2012 by issuing National Certificate for Vocational Training (NCVT Certificate) to the petitioner.

		       For Petitioner             : Mr.B.Thirumalai
		       For R3                       : No Appearance
		       For R1,R2, R4 and R5  : Mr.K.Balamurugan  


				            O R D E R

The petitioner claims, to have completed ITI Turner, in July 1997 and the third respondent has also issued a Provisional National Trade Certificate to that effect. However, the National Counsel Vocational Training (NCVT) has not issued the National Trade Certificate, till date. Though the petitioner has given a representation dated 14,06,2011 to the third respondent in this regard, the respondents have not shown any interest to issue NCVT Certificate. Hence, the petitioner has filed the present writ petition seeking for a direction to consider his representation for issuance of the NCVT Certificate.

2. Mr.K.Balamurugan, learned Government Advocate appearing for the respondents 1, 2, 4 and 5 would submit that the fourth respondent, is the competent authority to issue NCVT Certificate, but the petitioner has not given any representation to the 4th respondent.

3. Under such circumstances, there shall be a direction to the petitioner to make a fresh representation to the 4th respondent for issuance of NCVT Certificate and on receipt of such representation, the 4th respondent shall consider the same on its own merits and issue the NCVT Certificate to the petitioner, if he is entitled to, and the entire exercise shall be completed within a period of three weeks from the date of receipt of a copy of this order.

4. With the above directions, this writ petition is disposed of. No costs.


			                                     26.10.2016
Index       : Yes/No
Internet    : Yes/No
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M.S.RAMESH,J
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To					     
1.The Regional Joint Director (Training)
   Department of Employment  and Training,
   Regional Joint Director Officer Training,
   Guindy, Chennai 600 032.
2.The Joint Director (Employment and Training),
   Department of Employment and Training,
   Thiru.Vi.Ka.Industrial Estate,
   Guindy, Chennai 600 032.
3.The Principal,
   Indian Red Cross Society,
   Tamil nadu Branch, Chennai.
4.Director General of Employment & 
   Training (DGE & T),
   Shram Sharks Bhawan,
   2 & 4, Rafi Marg, New Delhi 110 001.
5.Directorate of Employment and Training,
   Office of the Employment and Training,
   Chepauk, Chennai 600 005.
W.P.No.9 of 2013





26.10.2016



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