LINGARAJU K H Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this petition is listed for extension of interim order, with the consent of the learned Counsel for the parties, is finally heard and disposed of by this order.

(2.) The Petitioner was appointed as a Junior Training Officer (JTO) during the year 1991 in Sri Renukamba Rural ITI, a private Craftsman Training Unit (for short, CTU) under a scheme known as

(3.) The Joint Secretary of the Central Employment & Training, issued a letter - Annex.E, dated 28/7/1998 specifically pointing out to: (i) that unless the Standing Committee's Inspection Reports, for short "SCI Rs", reflect the fully acceptable position of training infrastructure, students should not be admitted for the courses; (ii) the State Director-in-charge of Craftsman Training, should personally scrutinize the SCI Rs before authorizing admission of students; (iii) experience disclosed problems arose when the standing committee inspections were delayed because of administrative or any other reasons and in the meantime admissions of the trainees when made, later on pressure was brought to permit trainees to take up the 'NCVT examination. In the backdrop of such circumstances, the Joint Secretary of Central Employment & Training directed that the effective date of affiliation of a trade be reckoned from the date of inspection by the Standing Committee.