N.L. Ganguly, J. - (1.) The six petitioners were selected after interview as apprentices trainees by the respondent No. 1. The petitioner Nos. 1 and 2 were selected for apprentices training in Steam Turbine operators. Petitioner No. 3 was selected for Boiler Attendant Operator, Petitioner No. 4 was selected for Steam Turbine Operator, Petitioner No. 5 also was selected for Brick Mason.
(2.) According to the provisions of the Apprentices Act, 1961, the petitioners were selected and they had submitted the agreement, as required under the Act.
(3.) According to Section 9 of the said Act, practical and basic training of apprenticeship is to be given according to the procedure prescribed in the said Act. In short, the course of three years of apprenticeship includes three years related instructions (briefly known as R.I.) classes and in case of one year course, it includes one year R.I. classes. These R.I. classes/training is given by the Industrial Training Institute (in short I.T.I) as per provisions contained in the Act. The I.T.I has to impart the training in trade concerned.;