BODH RAJ Vs. STATE

JUDGEMENT

(1.) Order No. 140-DE of 2019 dtd. 8/3/2019 passed by respondent No.2 is subject matter of challenge in this writ petition.

(2.) The petitioners claim that they have been working in the respondents- Department as class-IV employee and, in terms of the Recruitment Rules inforce, are entitled to be promoted to the posts of Junior Assistant under the promotion quota subject to qualifying the computer type test requiring minimum speed of 25 words per minute. It is claimed that prior to promulgation of J&K Estates (Subordinate)Service Recruitment Rules, 2019 (for short' Rules of 2019'), the service conditions of the petitioners were governed by the J&K Estates (Subordinate)Service Recruitment Rules, 1997 (for short 'Rules of 1997') which required qualifying of computer type test with a minimum speed of 30 words per minute.

(3.) It is the admitted case of the parties that all the class-IV employees of the Department including the petitioners and respondent Nos. 4 and 5 were earlier subjected to type test as per the Rules of 1997, but none of them could qualify, as such, no substantive promotion to the post of Jr. Assistant could be made.