- (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioners and learned Standing Counsel for the State respondents.
(2.) Sri Narendra Kumar and 20 others are before this Court for quashing the order dated 12.05.2016 passed by the District Magistrate, Mirzapur and the consequential order dated 23.05.2016 passed by the District Panchayat Raj Officer, Mirzapur and further prayed for a direction commanding the respondent authorities not to interfere in the peaceful functioning of the petitioners as Safai Karmi in district Mirzapur and to pay their regular salary every month.
(3.) The facts, in brief, giving rise to the present writ petition are as follows:-;