- (1.) The instant bunch of writ petitions is preferred by the petitioners who represent a bulk of the Safai Karamcharis (Sanitation Workers) of the Municipal Board, Rawatbhata, whose appointments were directed to be cancelled by the Local Self Department, Government of Rajasthan, Jaipur by order No. Pa.1Ga() Ka/SME/S.Karm/DLB/14/3311 dated 17.10.2014 and the consequent order dated 22.10.2014 issued by the Municipal Board, Rawatbhata. The petitioners have approached this Court praying for being reinstated in service in terms of the order of appointment dated 1.10.2013 and for directing the respondents to make payment of salary and consequential benefits to them.
(2.) The facts relevant and essential for the disposal of these writ petitions are noted hereinbelow for the sake of ready reference.
(3.) An advertisement dated 25.5.2012 was issued by the Local Self Department of the Government of Rajasthan for filling up vacant posts of Safai Karamcharis in various Municipal Boards of State of Rajasthan. The matters in hand arise out of the advertisement issued by the Municipal Board, Rawatbhata for recruitment of 122 Safai Karamcharis. The case as set up in the writ petitions is that the State Government issued amended guidelines dated 3.5.2013 wherein it was directed that for the purposes of recruitment to the post of Safai Karamcharis a selection committee consisting of five members shall be constituted to recommend recruitments. The claim of the petitioners is that pursuant to the posts being advertised, they applied for appointment as Safai Karamcharis in the Municipal Board, Rawatbhata. After following the lawful process prescribed under the selection Rules, the duly constituted Selection Committee issued an order dated 1.10.2013 giving appointment to the petitioners herein on the posts of Safai Karamchari on probation for a period of two years.;