MOHD ANWAR BHAT Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioners have been working as Sweepers in the respondent-Department for a quite long time. In terms of Government Order No. 50/HE of 2012 dated 17th Feb., 2012, besides other persons, petitioners were appointed as Sweepers. The petitioners were not allowed to join on the ground that they failed to produce the "Khakroob Certificate".

(2.) It is in the above backdrop, the petitioners have filed the writ petition, praying therein that respondents be directed to give effect to the Government Order No. 50/HE of 2012 dated 17th Feb., 2012 to the extent of petitioners as well and post them suitably and pay them salary and other benefits attached to the post of Sweepers.

(3.) The respondents, in their reply affidavit, have stated that since the petitioners have failed to produce the requisite certificates so they do not belong to Sweeper Community, their services cannot be regularised against the post of Safaiwalas.