G.R.MOOLCHANDANI, J. - (1.) The instant appeals are directed against the order of learned Single Judge impugned dated 13th August, 2015.
(2.) At the outset, we notice that 7 writ petitions were decided by a common judgment. The batch of writ petitions were preferred by the writ petitioners who represent a bulk of 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 vide order dated 17.10.2014 and the consequential order dated 22.10.2014 passed by the Municipal Board, Rawatbhata.
(3.) The facts which emerge from the record are that an advertisement dated 25th May, 2012 was published by the Local Self Department holding selections for the post of Safai Karamcharis in various Municipal Boards of State of Rajasthan and in furtherance thereof, the selection process was initiated by the concerned Municipality for recruitment to fill 122 vacancies of Safai Karamcharis.;