RAJESH SINGH CHAUHAN,J. - (1.) Heard learned counsel for the parties.
(2.) By means of this petition the petitioners have assailed the order dated 23.6.2018 passed by the District Magistrate, Pratapgarh rejecting the representation of the petitioner which was preferred seeking benefit of reservation admissible for the dependants of freedom-fighters.
(3.) Since there is no dispute that the petitioners are dependants of freedom-fighters, therefore, the relevant facts to that effect are not being dealt with.;