RAJIV KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioners, who were appointed as Seasonal Assistant Wasil Baqi Navis have sought to be recruited under Rule 5 (Category B) (2) read with 16(1) of U.P. District Offices (Collectorates) Ministerial Service (Second Amendment) Rules, 2011 (hereinafter referred to as "Amendment Rules, 2011") and in pursuant thereto, they were required to undergo typing test, which has been protested by petitioners, by coming to this Court with a prayer that respondents should not compel them (petitioners) to undergo typing test and bye-passing the same, petitioners should be considered for substantive appointment on the post of Assistant Wasil Baqi Navis under Rules, 2011.

(2.) Heard Sri V.K.Singh, learned counsel for the petitioners and learned Standing Counsel for the respondents.

(3.) The short question up for consideration is, whether under the Rules, necessity of typing test can be read in the matter of substantive appointment of "Seasonal Assistant Wasil Baqi Navis" (hereinafter referred to as "SAWBN") on the post of "Assistant Wasil Baqi Navis" (hereinafter referred to as "AWBN") against 30% quota introduced by amendment of Rule 5 of U.P. District Offices (Collectorates) Ministerial Service Rules, 1980 (hereinafter referred to as "Rules, 1980") vide amendment made in 2011.