- (1.) Heard Sri M.C. Chaturvedi, Senior Advocate assisted by Sri S.C. Dwivedi for the petitioners and Sri Pankaj Rai, learned Addl. Chief Standing Counsel for the State-respondents.
(2.) By means of the present writ petition, the petitioners have prayed for quashing the impugned order dated 31.3.2014, passed by the Principal Secretary, Panchayat Raj, Govt. of U.P.-respondent no.1. They have further prayed for a direction to the respondent-authorities to complete the selection process for the post of Safai Karmi (Sweeper) in the District Sant Ravi Das Nagar, Bhadohi in pursuance of the advertisement dated 16.6.2008, issued by District Panchayat Raj Officer, Sant Ravi Das Nagar, Bhadohi within the stipulated period.
(3.) Brief facts giving rise to the present writ petition are that the Government of U.P. created 1,08,848 posts of Safai Karmi in the State by issuing the Government order dated 1.3.2008 for the purpose of sanitation and cleanliness for the health of general public in rural areas. As per the Government order dated 1.3.2008, it was provided that the Appointing Authority of the Safai Karmi will be the concerned Gram Panchayat and one Safai Karmi will be appointed in each revenue village. Consequently, on 11.4.2008, the State Government amended the Government order dated 1.3.2008, by which the provision was added that Safai Karmi will be fully Government employee and he will not be employee of Gram Panchayat, and further the Safai Karmi will work under the Panchayat Raj Department and their appointing authority will be the District Panchayat Raj Officer in place of Gram Panchayat.;