Rakesh Tiwari, J. - (1.) Heard counsel for the petitioner and learned Standing Counsel.
(2.) The State Government has established training centers for providing vocational training to the eligible candidates. These are known as Industrial Training Institution (I.T.I.) of which the Principal is Head and the Administrative Authority.
(3.) In every I.T.I. Institution seats are sanctioned on the basis of availability of place, workshop and Instructors with the approval of the Director General Training and Employment at National Basis. The minimum qualification for admission as a Trainee in the I.T.I. initially was High School with Science. This qualification has enhanced up to the Intermediate with Science and Math subjects similar to the Diploma Holders. The trainees, who are successful in their training, are awarded a certificate of Craftsman as other technical colleges awarded diploma. The training course is of two years. During the training, the trainees are also provided stipend and scholarship. The expenditure increases in training and in distribution of stipend being born by the State Government. The Instructors and Principal of the I.T.I. are also the employees of the State Government.;