D.K.Seth, J. - (1.) The petitioners who are claiming to be apprentice trainee under the U. P. State Electricity Board, have challenged the advertisement contained in Annexure-10 to the writ petition issued by the U. P. State Electricity Board, providing that even apprentice would be required to be sponsored through employment exchange and that they would also be required to appear in the written examination.
(2.) Dr. R. G. Padia, learned counsel for the petitioners appearing along with Shri Prakash Padia submits that in view of the decree in the case of U. P. State Electricity Board v. Hari Om Sharma in Civil Appeal No. 764 of 1993, dated 12.1.1995, it is not open to the State Electricity Board to require the apprentice to be sponsored through employment exchange or to appear in the written test.
(3.) He draws my attention to the text of the said decree which specifically provides that while considering the question of recruitment, the Board shall follow its service regulation except that the trainees would not be required to appear in the written examination if not provided in the regulation.;