- (1.) WE are in respectful agreement with the reasoning given and the order passed by Hon'ble Mr. Justice Sunil Ambwani on the 8th of August, 2006. By that judgment and order the writ petitions of the appellants and also of the respondents were disposed of.
(2.) ALTHOUGH the facts are fully set out in the impugned judgment and various reasons have been given for his Lordship's order and we agree with all of those, we set out here in a brief compass the basic controversy and some of our respectful additional reasons for upholding the impugned judgment and order, mere might be some overlapping of the reasons given in the impugned order and the reasons given by us in our own formulation and wording. The first in point of time was the writ petition filed by the respondents, who were aggrieved by the third amendment of rules brought into effect on or about the 9th of December, 2003 in regard to the essential qualifications for recruitment of the Training Instructors in the various Government Industrial Training Institutes situated in every district of the State of Uttar Pradesh.
(3.) THOSE writ petitioners were all in possession of a one year Advanced Training Certificate (ATC), which can be granted only by one of the eight institutions which are located all over India. The only one of those located in the State of Uttar Pradesh is at Kanpur. It was their submission that since they are in possession of the certificate the removal of such a qualification from-the list of essential qualifications would rob them of all the benefit that they otherwise would have got by possessing the certificate, which they have obtained after securing admission and completing the course duly and satisfactorily.;