- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(2.) The present petition has been filed with the following prayer:- "(i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 04.07.2015 passed by the respondent no. 3 in pursuant to the order dated 30.03.2015 passed by this Hon'ble Court in writ petition No. 16542 of 2015 (Aradhna Pandey Vs. State of U.P. & 3 others). (ii) Issue a writ, order or direction in the nature of Mandamus directing the respondent authorities to consider the case of petitioner in the reserved category (Dependent of Freedom Fighter) and be pleased to ask the respondent authorities to contemplate the counseling of the petitioner for the appointment as a Trainee Primary Teacher in Parishadeeya Vidyalay. (iii) Issue a writ order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (iv) Award the cost of the writ petition to the petitioner against the respondents."
(3.) The petitioner has come up challenging the order dated 4.7.2015, whereby her claim that she should be considered as a dependent of freedom fighter was rejected.;