- (1.) Heard learned counsel for the petitioner and learned counsel for the High Court.
(2.) Through this petition, the petitioner, who is a ward of freedom fighter, prays that Rule 7 of U.P. Higher Judicial Service Fifth Amendment Rules may be amended and a direction may be issued to include the 'dependents of freedom fighter' in the reserved category and the benefit of reservation may be given to them.
(3.) Submission of learned counsel for the petitioner is that earlier there was no provision for OBC category, but OBC category has been included. Learned counsel submits that the category of the petitioner has not been included, but in other services, reservation has been provided to the dependents of freedom fighter.;