V.M.Sahai, J. - (1.) :-The short question that arises for consideration in this writ petition is whether the dependents of ex-servicemen are entitled for reservation under the ex- servicemen category for admission to B.T.C. Training Course, 2001.
(2.) The petitioners are graduates. An advertisement was issued in newspaper inviting applications from graduates for appearing in entrance examination for admission to B.T.C. training course. 2001. The petitioners applied as dependents of ex-servicemen. Father of petitioner No. 1 retired from army service on 29-9-1993 and father of petitioner No. 2 retired after 21 years of service as per certificate dated 24-6-1997. The petitioners were declared successful. However, when they approached respondent No. 3 for admission they were not permitted to take admission in B.T.C. Training Course. Therefore, the petitioners have filed this writ petition for a direction to the respondents to admit them in B.T.C. Training Course, 2001.
(3.) Respondents have filed counter affidavit sworn by Sri Sita Ram, wherein it has been stated that in the advertisement it was nowhere provided that the dependents of ex- servicemen would be allowed reservation in the category of ex-servicemen. The petitioners were not entitled to be selected in the ex-servicemen quota and respondent No. 3 Principal of the institution had rightly refused admissions to the petitioners.;