JUDGEMENT
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(1.) In this writ petition, the petitioners have made two fold prayers, namely a writ in the nature of certiorari for quashing the order dated 07.5.2007 (Annexure P4) and a writ in the nature of mandamus directing the respondents to consider them for promotion from Class IV employees to the posts of Clerks under their allocated 10% quota as per the instructions of the Government dated 24.8.1983, on the basis of their type test results dated 09.3.2007 (Annexure P3).
(2.) The petitioners are Class IV employees in the Department of Education, Government of Punjab and have claimed that they are matriculate having unblemished service of five years to their credit. According to them, as per instructions of the Government, 10% of Class III posts are to be filled up from Class IV employees, who possess a minimum educational qualification of matriculation with Punjabi and have a minimum of five years of experience provided they pass type test.
(3.) The Department of Education under the Chairmanship of Director (Administration), conducted type test on 09.3.2007 for Class IV employees including the petitioners in which over 200 Class IV employees appeared. On the declaration of the result, 46 candidates were declared to have passed including the petitioners, who are 36 in numbers.;
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