SHIVAJI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Dr. H. N. Tripathi learned Counsel for the petitioner and the learned standing counsel for the respondents.

(2.) The petitioner has assailed the order dated 13.3.2006 passed by the Director respondent No. 2 whereby the promotion of the petitioner as a junior clerk from the post of a class IV employee has been set aside on the ground that the petitioner did not possess the minimum speed of typing of 25 words per minute at the time of selections and that no assessment was made by the selection committee of the service records of the petitioner, which conditions were mandatory for promotion. The petitioner was promoted on 20.8.2003 on the recommendation of the selection committee and was thereafter immediately transferred on 19.9.2003.

(3.) A notice was issued by the Director on 26.8.2005 to the petitioner calling upon him to explain as to why his promotion may not be cancelled pointing out the deficiencies which had been ultimately referred to in the impugned order.