- (1.) These are two writ petitions which are for the same relief.
(2.) Petitioner wants that the allotment of seats to the respondents Kirti Yadav and Rahul Kumar on the basis of the first counseling be declared illegal and to treat the admission of the respondents 4 and 5 against the seats reserved for dependent of freedom fighter of other backward class candidates.
(3.) There is a further prayer that the respondents be directed to grant admission to the petitioners to the M.B.B.S. course against the seat reserved for general candidate of dependent of freedom fighter.;