Rajasthan High Court - Jaipur
Rahul Tanwar &Ors; vs R R V U N Ltd &Ors; on 23 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 19370 / 2015
Rahul Tanwar &Ors
----Petitioner
Versus
R R V U N Ltd &Ors
----Respondent
Connected With S.B.Civil Writ Petition No. 12802 / 2016 Dinesh Bhuria
----Petitioner Versus State (Engergy Dep)Ors
----Respondent _____________________________________________________ For Petitioner(s) : Mr. Tanveer Ahmad For Respondent(s) : Mr. Virendra Lodha, Sr. Advocate, with Mr. Santosh Kumar Saini, Mr. N.K. Bhatt and Mr. B.L. Saini, Dy GC.
_____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 23/02/2017 Present petitions have been filed under Article 226 of the constitution of India praying that the respondents be directed to formulate a policy for recruitment of apprentices who have completed their apprenticeship training in the establishment of the respondents.
Shri Virendra Lodha, learned Senior Counsel appearing for the respondents, has very fairly submitted that till today, no policy within the meaning of Section 22(1) of the Apprentices Act, 1961 (2 of 2) [ CW-19370/2015] as amended by Act No.29 of 2014, has been formulated by the respondents. Shri Lodha has assured this court that the policy within the amended provisions of Apprentices Act, 1961 shall be formulated by the respondents within a period of three months from today. Shri Lodha has further assured that the said policy shall be uploaded on the official website of the respondents.
Shri Tanveer Ahmad, learned counsel for the petitioners, has submitted that the present petition be disposed of in terms of statement made by Shri Virendra Lodha, learned senior counsel, with liberty to the petitioners to prosecute the respondents if the provisions of the Act of 1961 so permit for the offences enumerated in Sections 30 to 32 of the Act.
As prayed by Shri Virendra Lodha, present petition is disposed of in terms of assurance given by Shri Lodha with a direction that the respondents shall formulate a policy for recruitment of apprentices within the meaning of Section 22(1) of the Apprentices Act, 1961, within a period of three months from today. In view of assurance given by Shri Lodha it is ordered that all fresh recruitment to be made by the respondents shall abide by the apprentice policy to be formulated by the respondents.
(KANWALJIT SINGH AHLUWALIA)J. Govind/