Ritu Raj Awasthi, J. - (1.) HEARD learned Counsel for the Petitioners as well as learned Standing Counsel.
(2.) THE writ petition has been filed challenging the order dated 20.8.2009, by which the Petitioners were required to appear in the typing test with respect to the selection held for promotion on Class -III post i.e. junior clerk from class -IV post. Learned Counsel for the Petitioners submits that the Petitioners shall not be compelled to give typing test for the promotion on the post of junior clerk.
(3.) THE requirement of typing test for promotion from Class -IV to Class -III has been considered by this Court in W.P. No. 4150 (SS) of 2006 (Umesh Chandra Srivastava v. State of U.P. and Ors.), wherein by judgment and order dated 26.3.2010 it has been held that the opposite parties shall not take the typing test for promotion of such Class -III post in which the typing is not required. Only on the post of typist and Stenographer the typing test shall be necessary.;