- (1.) Heard learned counsel for the parties.
(2.) The petitioners have approached the Court seeking a direction to the respondents to consider their claim for B.T.C. Training Course 2015, under the descendants of freedom fighter quota. The petitioners claim to be descendants of freedom fighter, therefore, are relying upon a decision rendered in a petition being Writ C No. 41279 of 2014 (Isha Tyagi vs. State of U.P. and others), wherein the Court passed the following order:
(3.) In the circumstances, we order and direct that the benefit of the horizontal reservation of 2% for descendants of freedom fighters shall extend both to descendants of a freedom fighter tracing their lineage through a son or through a daughter irrespective of the marital status of the daughter. Neither a married daughter nor her children would be disqualified from receiving the benefit of the reservation which is otherwise available to them in their capacity as descendants of a freedom fighter. Whether, in a given case including the present, an applicant is truly a descendant of a freedom fighter is undoubtedly for the authority to verify.;