RAJAN ROY,J. - (1.) Heard learned counsel for the parties.
(2.) This is a writ petition under Article 226 of the Constitution of India seeking a writ of certiorari quashing the order dated 10.03.2017 contained in Annexure No.2 by which typing test has been prescribed for selection and appointment to the post of clerk in the Department of Medical and Health, Government of U.P.
(3.) The contention of learned counsel for petitioner relying upon a decision of this Court dated 26.03.2010 rendered in Writ Petition No. 4150 (SS) of 2006 (Umesh Chandra Srivastava v. State of U.P. and others) was that typing was not essential and had wrongly been prescribed.;