- (1.) All the three petitioners allege that they are physically handicapped persons who have applied for selection on the post of Safai Karmi advertised by the office of District Panchayat Raj Officer, Mau. They are entitle to the benefit of reservation available to disabled persons in the matter of recruitment on the said post but they have been denied the said benefit of reservation on the basis of the Government Order dated 07.05.1999. Therefore, the challenge is to the aforesaid G.O.
(2.) The 4th respondent, District Panchayat Raj Officer, Mau vide advertisement dated 16.06.2008 published in the newspapers invited applications to fill up 1651 posts of Safai Karmi wherein 50 vacancies were reserved for disabled persons. The petitioners who are all disabled persons suffering from locomotor disability rather than from hearing impairment duly submitted their applications within time along with all necessary documents. They were invited for cycle test and interview and at that time they submitted their educational certificates including certificate of disability, experience, etc. The result of the said selection was declared but none of the disabled candidates including the petitioners were selected.
(3.) The petitioners, therefore, filed Writ A No. 9794 of 2009 (Ajay Kumar Pandey and others Vs. State of U.P. and others) challenging the aforesaid selection on the ground that as the reservation to physically handicapped persons was not provided the entire selection stands vitiated.;