(1.) SINCE common questions of law and facts are involved in these petitions, these were heard together and are being disposed of by this common judgment.
(2.) MR . B.N. Misra, learned counsel for the petitioners has vehemently argued that the exemption granted to respondents No. 2 to 5 from qualifying the short -hand and typing test in these petitions on 17.07.1998 (Annexure A -7) is contrary to the Recruitment and Promotion Rules notified on 6th February, 1973. He then contended that qualifying the shorthand and typing test was sine -qua -non for regular promotion to the post of Junior Scale Stenographer. He finally contended that that it was not within the authority of Registrar to exempt respondents No. 2 to 5 from qualifying the short -hand and typing test.
(3.) MR . Jagdish Thakur, learned counsel for respondent No. 3 has admitted the arguments of Mr. Vinod Thakur, learned counsel.