SHABIHUL HASNAIN,J - (1.) THIS is a bunch of writ petitions, relating to selection of ''Safai Karmi' in different districts of Uttar Pradesh. This portion of the Bunch relates to District Sultanpur and since common question of facts and law are involved in these petitions, they are being decided together, the leading case being Writ Petition No.1009 (S/S) of 2009, Sohan Lal Gupta and others Vs. State of U.P. and others.
(2.) PETITIONERS have challenged the order of the State government dated September 25, 2008, as contained in Annexure No.1 and the order passed by the District Panchayat Raj Officer, Sultanpur dated September 27, 2008 contained as Annexure No.2 to this writ petition. Both these orders have been passed to the effect that the entire list of selected ''Safai Karmi' has been cancelled on the basis of inquiry report sent by the District Magistrate, Sultanpur dated September 25, 2008. The petitioners were selected in the selection held on the basis of advertisement issued by the District Panchayat Raj Officer, District Sultanpur on June 28, 2008 for 2542 posts of ''Safai Karmi' in district Sultanpur. The select list was published on 19.9.2008 in the newspapers in which the names of the petitioners were given according to their merit position. The entire select list has been cancelled by the single order to the detriment of the petitioners. The main argument in this matter is that the selection of thousands of candidates was cancelled in one stroke without there being sufficient material before the authorities to take such a decision. Challenge has been made through this writ petition to the cancellation on the ground of arbitrariness, malafide, undue haste, non application of mind and undue influence.
(3.) DR . L. P. Mishra and Sri Rakesh Kumar Chaudhary, who is the counsel in most of the writ petitions including the leading one, mentioned above, addressed this Court for the petitioners and the Additional Advocate General, Sri Jaideep Narain Mathur assisted by Sri Manjeev Shukla, learned Standing counsel advanced his arguments on behalf of opposite parties.;