AJAY KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the High Court of Judicature at Allahabad on 15/2/2019 whereby though the Government Order (For short, the 'G.O.') dtd. 7/5/1999 was struck down, but selection to the post of Safai-Karmis made in pursuance of the advertisement dtd. 16/6/2008 was not interfered with.

(2.) The facts leading to the present appeal are that an advertisement was published on 16/6/2008 inviting applications for 1651 posts of safaikarmis in District Mau, out of which 346 posts were reserved for Scheduled Caste, 34 for Scheduled Tribe and 445 for Other Backward Class. It further stated that reservation would also be in respect of the advertised posts to women, disabled candidates, freedom fighters and ex-servicemen as per government decisions, though the number of such reserved posts has not been specified.

(3.) The appellants have mentioned in the writ petition filed, the record of which was called from the High Court, that there were 50 posts reserved for disabled candidates. However, such 50 posts were said to be on the basis of 3% of the total posts advertised and not as per the reservation policy of appointment of the disabled candidates in the State.