BINDU KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Om Prakash Yadav, learned counsel for petitioners and learned State Counsel appearing on behalf of opposite parties.

(2.) Petition has been filed seeking quashing of order dated 31.10.2017 and for a direction to opposite parties to appoint petitioners on the post of Sahaiyka/ Anganbari Karyakatri according to their merit of selection ignoring the Government Order dated 04.09.2012.

(3.) Learned counsel for petitioners has submitted that an advertisement dated 16.05.2011 was issued for filling up of the aforesaid post in which petitioners were selected. However appointment orders were not issued in view of the Government Order dated 04.09.2012. Some of the selectees thereafter filed writ petition before this Court which were disposed of taking a view that since selections had ensued prior to issuance of Government Order dated 04.09.2012, the same would not come in the way of grant of appointment to petitioners. Present petitioners had also filed Writ Petition No.24848 (SS) of 2016 (Archana Singh and 5 Ors. Vs. State of U.P. and Ors.) which was disposed of by means of order dated 19.10.2016 in the light of the said decisions of this Court dated 03.03.2016 in which specifically held that since advertisement was dated prior to the issuance of Government Order dated 04.09.2012, as such the said Government Order being prospective in nature would not effect such selection. However the petition was disposed of with a direction to concerned authority to consider entitlement of petitioners for appointment on the post if there was no other legal impediment.