ROSHAN LAL AND OTHERS Vs. STATE OF H.P. AND ANOTHER

JUDGEMENT

(1.) After hearing the learned counsel for the petitioners and the learned Advocate General, we dispose of the present writ petition.

(2.) The present writ petition has been filed by three persons, who successfully completed Apprenticeship training course conducted by the Government. Petitioner No.1 Roshan Lal was training in the discipline of Machine man and respondents No.2 and 3, namely, Dharam Dutt and Charan Dass were trained in the discipline of Hand Compositor. The grievance of the petitioners is that though they are duly trained, they have not been given employment by the respondents even though the posts are vacant.

(3.) In the reply-affidavit, it has been stated that one post of Machineman and one post of Hand Compositor are vacant and that the petitioners were also interviewed, but they did not come upto the mark. According to the respondents, there was an agreement between the parties and under Clause 5 of the said agreement, there is no obligation on the part of the respondents to offer employment.