Gauhati High Court
Jayanta Gogoi vs The Union Of India And 7 Ors on 4 April, 2022
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/5
GAHC010118442016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5646/2016
JAYANTA GOGOI
S/O- SRI HIREN GOGOI, VILL.- JAMIRAH GOHAIN GAON, P.O.-
BARBARUAH, DIST.- DIBRUGARH- 786007, ASSAM.
VERSUS
THE UNION OF INDIA and 7 ORS
THROUGH THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF RAILWAY,
NEW DELHI.
2:THE REGIONAL DIRECTOR OF APPRENTICESHIP TRAINING
EASTERN REGION
CGO COMPLEX
DF BLOCK
SECTOR- 1E
FIRST FLOOR
SALT LAKE
KOLKATA- 700064.
3:THE GENERAL MANAGER PERSONNEL
N.F. RAILWAY
MALIGAON
GHY- 6
DIST.- KAMRUP M
ASSAM.
4:THE CHIEF WORKSHOP ENGINEER CWE
N.F. RAILWAY
MALIGAON
GHY- 6
DIST.- KAMRUP M
ASSAM.
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5:THE CHIEF WORKSHOP MANAGER
N.F. RAILWAY WORKSHOP
P.O. and DIST.- DIBRUGARH
ASSAM- 786001.
6:THE ASSTT. PERSONNEL OFFICER
N.F. RAILWAY MECHANICAL WORKSHOP
P.O. and DIST.- DIBRUGARH
ASSAM- 786001.
7:THE PRINCIPAL
SUPERVISOR TRAINING CENTRE
NEW BONGAIGAON
N.F. RAILWAY
P.O.- NEW BONGAIGAON
DIST.- BONGAIGAON
ASSAM.
8:THE SUPERINTENDENT
INDUSTRIAL TRAINING INSTITUTE
P.O. and DIST.- DIBRUGARH
ASSAM- 786001
Advocate for the Petitioner : MR. R K JAIN
Advocate for the Respondent : MR. D K DEY
Linked Case : WP(C)/5651/2016
SANJEEB BARLA
S/O. RAMESH BARLA
VILL. TELPANA BLOCK GAON
DIBRUGARH
DIST. DIBRUGARH-786010
ASSAM.
VERSUS
THE UNION OF INDIA and 7 ORS
THROUGH THE SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF RAILWAY
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NEW DELHI.
2:THE REGIONAL DIRECTOR OF APPRENTICESHIP TRAINING
EASTERN REGION
CGO COMPLEX
DF BLOCK
SECTOR-1E
FIRST FLOOR
SALT LAKE
KOLKATA-700064.
3:THE GENERAL MANAGER PERSONNEL
N.F. RAILWAY
MALIGAON
GUWAHATI-781006
DIST. KAMRUPM
ASSAM.
4:THE CHIEF WORKSHOP ENGINEER CWE
N.F. RAILWAY
MALIGAON
GUWAHATI-781006
DIST. KAMRUPM
ASSAM.
5:THE CHIEF WORKSHOP MANAGER
N.F. RAILWAY WORKSHOP
P.O. DIBRUGARH
DIST. DIBRUGARH-786001
ASSAM.
6:THE ASSISTANT PERSONNEL OFFICER
N.F. RAILWAY
MECHANICAL WORKSHOP
P.O. DIBRUGARH
DIST. DIBRUGARH-786001
ASSAM.
7:THE PRINCIPAL
SUPERVISOR TRAINING CENTRE
NEW BONGAIGAON
N.F. RAILWAY
P.O. BONGAIGAON
DIST. BONGAIGAON
ASSAM.
8:THE SUPERINTENDENT
INDUSTRIAL TRAINING INSTITUTE
P.O. DIBRUGARH
DIST. DIBRUGARH-786001
ASSAM.
------------
Advocate for : MR.R K JAIN
Advocate for : SC
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RAILWAY appearing for THE UNION OF INDIA and 7 ORS
BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
04-04-2022 For proper adjudication of this case, Union of India, Ministry of Labour and Employment, National Counsel for Vocational Training (NCVT), New Delhi represented by its Secretary be impleaded as party respondent No. 9 in the present proceedings.
Registry shall accordingly do the needful.
Mr. U K Goswami, learned CGC has entered appearance on behalf of the respondent No. 2, Regional Director of Apprenticeship Training, Eastern Region and the newly impleaded respondent No. 9, Union of India, Ministry of Labour and Employment, National Counsel for Vocational Training (NCVT), New Delhi.
Petitioner shall serve requisite extra copies of this writ petition including the Annexures appended thereto, to Mr. U K Goswami by tomorrow, i.e. 05.04.2022 obtaining necessary acknowledgement from him in that regard.
On the next date fixed, the respondent No. 2, Regional Director of Apprenticeship Training Eastern Region, Kolkata shall apprise the Court as to whether the Certificate No. KOL-00263236 dated 02.08.2013 with ABN: 0149-FAB103-B00020685 issued in favour of the petitioner by the Regional Directorate of Apprenticeship Training Eastern Region, Kolkata relates to 6 months course or 12 months (1 year) course and as to whether the certificate of completion of said course by the petitioner as specified in its Certificate No. KOL-00263236 (Annexure 1 to this application) is a valid certificate for engagement of passed out ITI candidates as Act Apprentice in its NF Railway Mechanical Workshop under the Apprenticeship Act, 1961 and Apprenticeship Rules, 1962 for the course of Welder or not.
List these matters on 11.05.2022.
Registry shall reflect the name of Mr. U K Goswami, learned CGC for the respondent Nos. 2 & 9 along with other counsels for the respondents in the cause list against these Page No.# 5/5 items.
Copy of this order be furnished to Mr. U K Goswami, learned CGC for his necessary use.
JUDGE Comparing Assistant