YOGENDRA KUMAR SRIVASTAVA, J. - (1.) Heard Sri Dwijendra Prasad, learned counsel for the petitioner and Sri Mata Prasad, learned Standing Counsel for the State respondents.
(2.) The present writ petition has been filed praying for the following reliefs:­ "(i) Issue a writ, order or direction in nature of mandamus to direct the respondent no. 2 to provide the reservation for dependent of freedom fighter in election of Zila Panchayat election area Gangiri First in District Aligarh Uttar Pradesh. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 to decide the representation of the petitioner regarding the reservation for dependent of freedom fighter in election of Zila Panchayat election area Gangiri First in District Aligarh Uttar Pradesh. (iii) Pass such other and further order which this Hon'ble Court deem fit and proper under the facts and circumstances of the case. (iv) Award the cost of the petition in favour of the petitioner. "
(3.) The petitioner, claiming himself to be a dependent of freedom fighter, has sought to raise a grievance with regard to his claim for reservation in the elections to the Zila Panchayat from the territorial constituency Gangiri (First), District Aligarh. He claims to have filed a representation in this regard to the District Election Officer/District Magistrate Aligarh, a copy whereof has been annexed as Annexure no.5 to the writ petition, wherein a claim has been made for grant of reservation to the dependents of freedom fighters, in the Zila Panchayat elections to be held for the territorial constituency Gangiri (First) and also the Gram Panchayat elections to be held for the territorial constituency Village Dadon, Block Bijauli, Tehsil Atrauli. To support his claim, the petitioner has placed reliance upon a chart showing the position of reservation of the Gram Panchayat Dadon during the previous elections which is as under :­ JUDGEMENT_34_LAWS(ALL)1_2021_1.JPG;