- (1.) NOTICE on behalf of opposite parties has been accepted by learned Chief Standing Counsel.
(2.) HEARD learned counsel for parties.
(3.) BY means of present writ petition, the petitioners are seeking a writ in the nature of mandamus for commanding the opposite parties to consider the petitioners for promotion on the post of Junior Assistant, Class III post, under 15% reserved quota of High School qualified candidates of Class IV employee, for which the interview of the petitioners was conducted on 07.02.2014 by the opposite parties. Submission of learned counsel for the petitioner is that petitioners are working on class IV post under opposite parties. It is also submitted that as per Rule 5 of Uttar Pradesh Subordinate Officers Ministerial Group -C posts of the lowest grade (Recruitment by Promotion Rules, 2001 [hereinafter referred to as "Promotion Rules"], recruitment to twenty per cent of the vacancies of the ministerial group 'C' posts of the lowest grade in a subordinate office shall be made by promotion through the Selection Committee from two sources; (1) 15% from amongst such substantively appointed Group "D" employees, who have passed the High School examination and who have completed 5 years service as such on the first day of the year of recruitment; (ii) 5% from amongst such substantively appointed Group "D" employees, who passed intermediate education and have completed 5 years service as such on the first day of the year of recruitment.;