Rajan Roy, J. - (1.) Heard learned counsel for the parties.
(2.) This is a bunch of writ petitions.
(3.) This Court on 04.10.2016 has passed the following order:- "Let a counter affidavit be filed by the learned Standing Counsel as well as by the learned counsel representing the Nagar Palika Parishad in respective cases within a period of four weeks. Two weeks' time thereafter shall be available to the learned counsel for the petitioners to file rejoinder affidavit. List after expiry of the aforesaid period. On the basis of instructions received, learned Additional Chief Standing Counsel representing the State-respondents has stated that the contractual Safai Karamcharies, who were working in the local bodies in the State of Uttar Pradesh shall be considered for being regularized in service in terms of the provisions contained in the Government Orders dated 24.02.2016 and 13.08.2015. He has also stated that, however, only those contractual employees shall be considered for regularization in service, who were appointed lawfully, that is to say, in terms of the procedure prescribed in the Government Order dated 26.08.2005. At this juncture, it is worthwhile to observe that so far as the contractual appointments made prior to issuance of the Government Order dated 26.08.2005 are concerned, whether they were appointed lawfully or not will depend upon the Government Order or any other law prevailing prior to the said Government Order i.e. 26.08.2005. Accordingly, as an interim measure, it is directed that services of those Safai Karamcharies will also be considered to be regularized who were appointed on contractual basis in terms of the Government Order dated 26.08.2005 and also in terms of the provisions applicable for contractual appointments which were in vogue prior to issuance of the said Government Order dated 26.08.2005.";