Patna High Court - Orders
The Union Of India & Ors vs Amit Kumar Singh & Ors on 3 February, 2012
Author: T. Meena Kumari
Bench: T. Meena Kumari, Gopal Prasad
Patna High Court LPA No.1230 of 2010 (6) dt.03-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1230 of 2010
In
Civil Writ Jurisdiction Case No. 8622 of 2010
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1. The Union Of India through the Secretary, Ministry of Labour and
Employment, Government of India, Shram Shakti Bhawan, Rafi Marg,
New Delhi.
2. The Secretary, National Council for Vocational Training, New Delhi.
3. Director General of Employment and Training, Government of India,
Shram Shakti Bhawan, Rafi Marg, New Delhi.
.... ....Respondents/Appellants.
Versus
1. Amit Kumar Singh, son of Sri Dwarika Prasad Singh, Resident of
Village- Udaypur, Via+P.S. Ekangarsarai, District- Nalanda.
.... ....Petitioner/ Respondent.
2. The State of Bihar through the Director, Employment and Training,
Bikash Bhawan, New Secretariat Building, Patna.
3. The Principal, Industrial Training Institute, Dehi-on-sone, Rohtas.
... ....Respondents/Respondents.
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Appearance :
For the Appellants : Mr. Dr.Pankaj(CGC)
For the Respondent No. 1. : Mr. Narendra Kumar Jha, Advocate.
For the State : Mr. Shashi Bhushan Kumar, S.C.7.
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CORAM: HONOURABLE JUSTICE SMT. T. MEENA KUMARI
and
HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. T. MEENA KUMARI)
6 03-02-2012Heard learned counsel for the appellants and learned counsel for the State.
The main ground in the present L.P.A. is with reference to issuance of certificate to the writ petitioner respondent herein who was selected over and above strength in the particular Branch by the I.T.I. It goes without saying that the unofficial respondent was allowed to read in I.T.I and he had passed the ITI examination Patna High Court LPA No.1230 of 2010 (6) dt.03-02-2012 held in between August, 1997 to July, 1999.
In such a situation there is no material available on record or placed by the appellant that he was neither admitted in the institution nor has been issued any notice with regard to the fact that he has been given admission over and above sanctioned strength in which appellant can not find fault in studying his course right from beginning upto in his examination.
It has also stated that provisional certificate has been issued by the State Government and there is direction by the learned Single Judge to issue original certificate within a period of one month of an application made by unofficial respondent.
In the above circumstances we do not find any illegality or irregularity in the order of the learned Single Judge.
Accordingly, the appeal stands dismissed.
(T. Meena Kumari, J) (Gopal Prasad, J) S.A./m.p.