- (1.) This special appeal has been filed by the appellants against the judgment and order dated 29.09.2011 passed by Learned Single Judge in Writ A No. 53081 of 2011 (U.P. Palika Lok Swasthya Seva Association, Lucknow and Another Vs. State of Uttar Pradesh and Others) which runs as hereunder : "The issue involved in the present writ petition is similar to the issue involved in Civil Misc. Writ Petition No. 51745 of 2011, Rajesh Kumar Yadav and others Vs. State of U.P. and others. Accordingly, this writ petition is also dismissed in terms of the judgment passed in Civil Misc. Writ Petition No. 51745 of 2011, Rajesh Kumar Yadav and others Vs. State of U.P. and others. For detailed order, see order passed on separate sheets in Writ Petition No. 51745 of 2011."
(2.) The order dated 29.9.2011 passed by Learned Single Judge in Civil Misc. Writ Petition No. 51745 of 2011 which finds reference to the order of Learned Single Judge and in terms of which the Writ A No. 53081 of 2011 was dismissed, runs as hereunder : By means of the present writ petition, the petitioners' main relief is for the issue of a writ or direction in the nature of certiorari quashing the impugned notification dated 11.8.2011 issued by the Principal Secretary, Food and Drug Administration, Government of U.P., Lucknow-respondent no. 1.
(3.) The petitioners claim to be working as Sanitary and Food Inspectors in Nagar Palika Parishad and in Nagar Nigam. They claimed that they have been duly selected by the U.P. Public Service Commission. Under the provisions of Prevention of Food Adulteration Act , 1954, the petitioners have been notified to work as Sanitary and Food Inspectors. The said Act has been repealed on 4.8.2011. There was one more Act named as Food Safety and Standards Act , 2006. Under the said Act, a new rule, namely, Food Safety and Standards Rule, 2011 has been made by the Central Government. Sub Rule (2) of Rule 2.1.3. of the said Rules provides that on the date of commencement of these rules, a person who has already been appointed as a Food Inspector under the provisions of Prevention of Food Adulteration Act , 1954, may perform the duties of the Food Safety Officer if notified by the State/Central Government if the officer fulfils such other conditions as may be prescribed for the post of Food Safety Officer by the State Government.;