KAUSHALYA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As the bunch of writ petitions agitate the same issue, arguments common as they are have been heard and all the petitions are being decided by this common order.

(2.) Writ petition No. 4874/2018 is taken as the lead case.

(3.) The facts of the case are that the petitioners were selected as Safai Karamchari vide order dtd. 17/10/2014 issued by the Municipality Mangrol, District Baran. They were thereafter however denied appointment despite selection on the ground that each of them had a family member who had also been selected and appointed as Safai Karamchari. For this the respondent resorted to circular dtd. 3/5/2013 which apparently provided that not more than one person in a family can be appointed as a Safai Karamchari. Representation of the petitioners with regard to their non-appointment despite selection being of no avail, they have approached this court with the prayer that it be directed they be appointed pursuant to their selection and then be allowed to join duty accordingly.