LAWS(UTN)-2016-3-44

GHANSHYAM SHARMA Vs. STATE OF UTTARAKHAND & OTHERS

Decided On March 10, 2016
GHANSHYAM SHARMA Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Mr. Ajay Veer Pundir, Advocate, present for the petitioner.

(2.) Mr. B.P.S.Mer, Brief Holder, present for the State/respondent nos.1 to 4.

(3.) The petitioner is an employee of Collectorate Office, District Haridwar. In Government services, there are a certain percentage of Class-III posts which are to be filled by way of promotion from Class-IV employee, subject to a candidate qualifying a test. The test is a written test and apart from the written test, the competence of a person in computer operation and typing is also to be evaluated. The petitioner is a candidate for said test. Vide letter dated 24.02.2016 the petitioner was called for computer and typing test, which is scheduled to be held in the District Magistrate, Office, Haridwar on 21.03.2016. This order the petitioner has challenged before this Court.