- (1.) PETITIONERS who are eight in number claim that they have passed intermediate examination and had appeared in I.T.I. and after completion of course obtained certificate from National Industrial Training Board. After completion of I.T.I., the petitioners were sent for apprentice training for a period of two years at different periods. The training was undertaken under the Apprentices Act, 1961 in the respondent units in their various divisions and after training they were issued certificate.
(2.) THE petitioners have approached this Court seeking a writ of mandamus commanding the respondents to consider their appointment in the department as well as reinstate the persons who are trained as per the Government Order.
(3.) THE contention of learned counsel for the petitioners is that the respondent no. 1, U.P. Power Corporation Ltd. issued order dated 11.05.2009 wherein it has been stated that all persons who have taken training under the Apprentices Act, 1961 be given preference in appointment on contract basis. Similar orders was issued on 24.04.2010. Petitioners claim appointment on the basis of the said Order without facing selection process. In rebuttal, the respondents state that no legal right for appointment accrue to such persons who have obtained training under the Apprentices Act, 1961. However, certain relaxation in upper age limit by two years is given and in case, the merit and other conditions are same, preference will be given to the candidates who have obtained training. The department is giving preference to such apprentice trainees as per the Government Order and Circulars issued by the Corporation.;