B. Amit Sthalekar, J. - (1.) Heard Shri H.K. Yadav, holding brief of Shri H.N. Pandey, learned counsel for the petitioners and Shri Amar Nath Singh, learned standing counsel for the respondents.
(2.) The petitioners, who are five in number, are seeking a direction to the respondents to permit the petitioner no. 1 to join as Mini Anganwari Karyakatri in Anganwari Kendra Chadrauva and the petitioner no. 2 to 5 as Anganwari Sahayika in respective Anganwari Kendras, where they have been selected in Block Achhalda, Tehsil Bidhuna District Auraiya.
(3.) The contention of the petitioners is that their selection for the post in question had already been held and the select list had been prepared from 22.2.2011 but no order of appointment and joining was given and in the meantime the G.O. dated 4.9.2012 came into force which stated that the selection proceedings which had commenced earlier shall stand cancelled. It is stated that this G.O. was challenged in several writ petitions which also came up before the Division Bench in Special Appeal No. 49 of 2013 (Smt. Sangeeta Yadav and others Vs. State of U.P. and others) decided on 6.2.2013 wherein it was held that in the G.O. there is nothing which states that the selection which has already been finalized and no appointment has been made should be cancelled. Similarly it was also stated in W.P. No. 11551 of 2013 (Smt. Gyan Wati Vs. State of U.P. and others) decided on 26.8.2013 by the learned single judge that the G.O. dated 4.9.2012 does not apply to the selection which has already been finalized prior to coming into force of the G.O.;