AMARESHWAR SAHAY, J. - (1.) HEARD . Mr. Mahesh Tewari, learned Counsel appearing for the petitioner. The main ground on which the impugned order of the Central Administrative Tribunal has been assailed is that in order to allow a candidate to appear in the India Trade Test, he must possess the apprentice training certificate duty recognized by Regional Directorate of Apprenticeship Training, Salt Lake, Kolkata, whereas the petitioner had undergone the apprentice training from Don Bosco I.T.C., Ranchi and got the certificate from the Government of Bihar, which was not recognized by Regional Directorate of Apprenticeship Training, Salt Lake, Kolkata,
(2.) THERE is no dispute of the fact that the respondent/ applicant after getting training in the trade of fitter from Don Bosco I.T.C., Ranchi was awarded Trade Certificate by the Department of Labour, Employment and Training, Government of Bihar, Pacna. On the basis of the said training certificate, he applied for selection to the post of Apprentice Training in Eastern Railway and he got through in the written test and in the interview and then was finally selected as Apprentice Trainee. Thereafter, hie was posted at Gomoh Loco Shed and he also successfully completed one year training in the Fitter grade. Till this stage the Railway did not raise any objection questioning the recognition of the training certificate he d by the applicant, which was issued by the Government of Bihar Trouble to the applicant started only when he applied for issuance of admit card for appearing in India Trade Test, which was refused on 09/04/2003 on the ground that the applicant, was not having the apprentice training certificate of an Institute, which is duly recognized by the Regional Directorate of Apprenticeship Training, Salt Lake, Kolkata.
(3.) IT is submitted by the petitioner/Railway, that at the time of selection of Trainee Apprentices under Apprentices Act, 1961 they were not aware that the certificate submitted by the petitioner, i.e. Don Bosco, ITC, Ranchi is not admissible because the Fitter Trade in Don Bosco was not affiliated with the NCVT. At the time of scrutiny of the applications the guidelines in this regard was not known to their office. The mistake committed by them in allowing the applicant to sit for the examination and thereafter further undergoing the training was detected only by the Regional Directorate of Apprenticeship Training, Kolkata.;