SMT. PINKI DEVI W/O SH. MAHENDRA KUMAR DHENWAL Vs. STATE OF RAJASTHAN THROUGH THE SECRETARY, LOCAL SELF GOVERNMENT, SECRETARIAT, JAIPUR AND OTHERS

JUDGEMENT

(1.) By this common order, four writ petitions, SBCWP No. 17011/2016 Smt. Pinki Devi and Ors. v. The State of Rajasthan and Ors., SBCWP No. 1229/2015 Smt. Prem Devi v. The State of Rajasthan and Ors., SBCWP No. 5800/2015 Govind and Ors. v. The State of Rajasthan and Ors. and SBCWP No. 1466/2016 Navratan and Anr. v. The State of Rajasthan and Ors., shall be decided together, as the learned counsel for the parties are in agreement that on law and facts, all the petitions are similar.

(2.) In the present petitions, the petitioners who claim themselves to be Manual Scavengers have made grievance that in pursuance of the Rajasthan Nagar Palika Safai Karmachari Service Rules, 2012, without following a transparent and fair criteria Safai Karmachari have been recruited in the various Nagar Parishads in the District Sikar.

(3.) The learned counsel for the petitioners, during the course of arguments has contended that the persons who wield political clout and influence, have been appointed as Safai Karmachari and the respondents have resorted to favouritism and thus, the entire selection of Safai Karmachari made in the Nagar Parishad, Sikar be quashed.