Ashwini Kumar Singh vs The Union Of India on 9 April, 2026

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Patna High Court - Orders

Ashwini Kumar Singh vs The Union Of India on 9 April, 2026

Bench: Alok Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.2036 of 2026
                 ======================================================
                 Ashwini Kumar Singh minor through the guardian representative namely
                 Sanjay Singh @ Sanjay Kumar Singh (Father), aged about- 56 Years, son of
                 Late Babu Narayan Singh, Resident of Village-Bheja, P.S.-Jhanjharpur,
                 District-Madhubani.

                                                                              ... ... Petitioner/s
                                                 Versus
           1.    The Union of India through Director General of Training, the Ministry of
                 Skill Development and Entrepreneurship, Government of India, New Delhi.
           2.    The Director Training, Directorate of Training, Ministry of Skill
                 Development and Entrepreneurship, Government of India, New Delhi.
           3.    The State of Bihar through the Director, Employment and Training,
                 Directorate, Employment and Training (Training Side), Labour Resources
                 Department, Government of Bihar, Patna.
           4.    The Regional Director, Skill Development and Employment (RDSDE),
                 Youth Employment and Skill Development Department, Bihar, Patna.
           5.    The Principal, Government Industrial Training Institute (ITI), Jhanjharpur,
                 Madhubani.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr.Shankar Kumar Choudhary
                 For the State            :    Mr.Standing Counsel (21)
                 For the Union of India        Mr. Mithilesh Kr. Gupta, Addl. Solicitor General
                                               Mr. Ramesh Gupta
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
                                       ORAL ORDER

2   09-04-2026

Heard the learned counsel for the petitioner, the learned counsel for the respondent-State, and the learned counsel appearing for the Director Training, Directorate of Training, Ministry of Skill Development and Entrepreneurship, Govt. of India, New Delhi (respondent no.2).

2. With the consent of the parties, this writ Patna High Court CWJC No.2036 of 2026(2) dt.09-04-2026 2/6 application is being disposed of at this stage itself.

3. In the present writ application, the petitioner has prayed for grant of following relief-

(i) For direction to the respondents concerned to conduct the 1st year examination of the petitioner who is pursuing ITI course from Government ITI, Jhanjharpur, Madhubani in Fitter NCVT Trade having Roll No. 3301131 and merit Serial No. 23 UR-552 for the session 2024-25.

(ii) For direction to the Respondents concerned to conduct the examination of the petitioner simultaneously both for the 1st year as well 2nd year who is pursuing ITI course from Government ITI, Jhanjharpur, Madhubani in Fitter NCVT Trade having Roll No. 3301131 and merit Serial No. 23 UR-552 for the session 2024-25 and 2025-26.

                                  (iii)    For        further   direction    to    the
                                  Respondent             concerned      to        take

appropriate step for changing the Trade of the Petitioner ITI course from Electronic Mechanic to Fitter NCVT which has been inadvertently entered as Electronic Mechanic instead of Fitter NCVT having Roll No. 3301131 and merit Serial No. 23 UR-552 for the session 2024-25 and 2025-26.

Patna High Court CWJC No.2036 of 2026(2) dt.09-04-2026 3/6

(iv) For direction to the Respondent Authorities in particular Respondent No. 2 take all correctional steps in light letter bearing Memo No. 2957 dated 28.11.2025 issued by The Director, Employment and Training, Directorate, Employment and Training (Training Side), Labour Resources Department, Government of Bihar, Patna to The Director Training, Directorate of Training, Ministry of Skill Development and Entrepreneurship, Government of India, New Delhi so that the Trade of the Petitioner's ITI course is modified and corrected as Fitter NCVT instead of Electronic Mechanic and the petitioner is allowed to take examination simultaneously for 1st year and 2nd year for the ITI course under Fitter NCVT trade.

(v) For direction to the respondents concerned to consider and dispose of the representation filed by the petitioner before the Respondent No. 3 dated 04.08.2025.

(vi) For any other relief/reliefs which the petitioner is entitled into facts and circumstances of the present case."

4. While advancing argument, the learned counsel for the petitioner confines his prayer only to the relief claimed in Patna High Court CWJC No.2036 of 2026(2) dt.09-04-2026 4/6 para 1 (iii) (iv) & (v). He does not press for the relief, as claimed in para-1(i) and (ii).

5. The learned counsel for the petitioner further submits that for correction in the Trade of the petitioner, appropriate steps have already been initiated. In this regard, he attracts the attention of this Court to paragraph nos. 7 and 8 of the counter affidavit filed by the respondent-State. Paragraph nos. 7 and 8 of the counter affidavit filed by the respondent State are quoted hereinbelow for needful:-

"7. That pursuant to aforesaid request the respondent no. 2 vide Email dated 21.01.2026 called for required data in attached Excel sheet templates for correction in the trade of petitioner, and in compliance thereof the Principal ITI Jhanjharpur Madhubani sent the excel sheet template of petitioner vide letter no. 53 dated 04.02.2026.

8. That thereafter the answering respondents vide letter по. 285 dated 04.02.2026 has sent the excel sheet templates to the respondent No. 2 for correction in the Trade of petitioner.

6. The learned counsel for the petitioner further submits that from the above statement made by the Patna High Court CWJC No.2036 of 2026(2) dt.09-04-2026 5/6 respondent-State, it is clear that the matter is now pending before the respondent no.2 i.e. Director Training, Directorate of Training, Ministry of Skill Development and Entrepreneurship, Govt. of India, New Delhi to take a final decision with regard to correction in the Trade of the petitioner, a request which the petitioner had made through his representation dated 04.08.2025 (Annexure-P/3).

7. The learned counsel appearing for the respondent-parties have no objection, if an appropriate direction is issued to respondent no.2 i.e. Director Training, Directorate of Training, Ministry of Skill Development and Entrepreneurship, Govt. of India, New Delhi for taking a final decision on the request made by the petitioner with regard to correction in the Trade of the petitioner.

8. Based on the aforementioned submissions made by the parties, this writ application is disposed of, directing the respondent no.2 i.e. Director Training, Directorate of Training, Ministry of Skill Development and Entrepreneurship, Govt. of India, New Delhi to take a final decision in the matter with regard to correction in the Trade of the petitioner within four weeks from the date of Patna High Court CWJC No.2036 of 2026(2) dt.09-04-2026 6/6 receipt/production of a copy of this order.

9. With the aforesaid observation/direction, the present writ application stands disposed of.

10. All pending interlocutory application(s), if any, shall also be deemed to have been disposed of.

(Alok Kumar Sinha, J) HR/-

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Patna High Court - Orders