- (1.) THIS writ petition is moved on behalf of four petitioners for the following reliefs: "A. Issue an appropriate writ, order or direction directing the respondents particularly respondent, District Panchayat Raj Officer, Mau, to include the name of petitioners in the list of reserved category of Schedule Caste while making preparation of waiting list for the selection of Safai Karmi against the available vacancy pursuance of judgment and order passed by this Hon'ble Court dated 2.7.2014."
(2.) AN advertisement was issued by the District Panchayat Raj Officer, Mau i.e. the third respondent for the selection of Safai Karmis. All the petitioners made applications in pursuance of the said advertisement and their names were included in the wait -list. The order of the third respondent dated 29 January 2010 declaring the result of the selected candidates, was challenged in this Court by means of Writ -A No. 14446 of 2010 (Arun Kumar Dubey and others v. State of U.P. and others). The said writ petition was allowed and a direction was issued to the authorities to make appointment from the waiting -list. The Court also found from the record that 36 posts were lying vacant which ought to have been filled up from the candidates whose names figure in the wait -list. The said list was valid up to 1.1.2010 in terms of the Government Order dated 31.1.1994. The operative portion of the judgement is quoted below: "Respondent no. 3 District Panchayat Raj Officer is directed to prepare waiting list in accordance with the Office Memorandum dated 31.01.1994 in respect of 36 candidates as per merit and to forward the names of the 36 candidates next to the last recommended candidate for appointment as Safai Karmi.
(3.) THE entire exercise would be concluded within a period of two months. The writ petition is allowed with cost of Rs.5000/ - to be paid by the respondent no. 2.";