AWANISH KUMAR PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shiv Kumar Soni, the learned counsel for the petitioner and Sri V. P. Nag, the learned Standing Counsel for the State- Respondent and perused the record.

(2.) By means of the instant writ-petition the petitioners have challenged the validity of the Uttar Pradesh Police Computer Staff (Non-Gazetted) Service Rules 2011 (hereinafter referred as "the Rules of 2011") and they have sought issuance of a writ of Mandamus directing the opposite parties to amend the aforesaid Rules to the extent it contains a provision for conducting a departmental examination for making promotions from the post of Computer Operator, Grade-A to the post of Computer Operator Grade-B.

(3.) The petitioners have contended that in several other Rules governing promotions of the Government Employees, there is no provision for conducting an examination, as is there in Rule 17 of the Rules of 2011.