Shingara Singh And Others vs State Of Punjab And Others

B.S. Walia, J

[1] Learned counsel contends that the petitioners appeared in the All India Test for Electrician Trade under Craftsman Training Scheme conducted by the Industrial Training Institute in December, 2018 and although the result for the same has been declared, the National Apprenticeship Certificates in respect thereto have not been issued to the petitioners till date, despite the petitioners having passed the test and requested respondent Nos.3 & 4 for the issuance of the National Apprenticeship Certificates. Learned counsel further states that no response has been received despite legal notices Annexures P-2 to P-4 dated 12.09.2019, 13.09.2019 & 19.09.2019 respectively.

[2] Learned counsel contends that the petitioners have to apply for the post of Lineman advertised by the Punjab State Power Corporation Ltd. before the last date i.e. 25.10.2019, therefore, in the circumstances, the petitioners would be satisfied, if the writ petition is disposed of by directing respondent No.4 to consider and decide legal notices Annexures P-2 to P-4 dated 12.09.2019, 13.09.2019 & 19.09.2019 respectively in a time bound manner and to release the National Apprenticeship Certificates to the petitioners as per their entitlement well before the last date for applying for the post of Lineman as referred to above.

[3] Notice of motion to respondent No.4 only.

[4] Mr. Ajay Kalra, Advocate assisting counsel to Mr. Satya Pal Jain, learned Additional Solicitor General of India accepts notice on behalf of respondent No.4. Copy of the writ petition supplied to learned counsel for respondent No.4 who on perusal of the same states that he has no objection to the innocuous prayer of counsel for the petitioners.

[5] In view of the statement of counsel for the parties, the writ petition is disposed of by directing respondent No.4 to consider and decide the legal notices Annexures P-2 to P-4 dated 12.09.2019, 13.09.2019 & 19.09.2019 within 10 days from today and to supply the National Apprenticeship Certificates to the petitioners in case they are entitled for the same within a period of 05 days thereafter.

[6] Copy of this order be given to learned counsel for the parties under the signatures of the Bench Secretary of this Court to enable compliance.