- (1.) Heard Sri Anjani Kumar Dubey, learned counsel for the appellant. Sri V.K. Kushwaha, learned counsel appearing for the opposite party no. 5 and Sri R.N. Pandey, Additional Chief Standing Counsel for the respondent-State.
(2.) The instant intra-court appeal is directed against the order dated 17.4.2018 passed in Writ-C No. 13456 of 2018 (Nargish vs. State of U.P. and others), whereby, the learned Single Judge declined to interfere with the order dated 2.4.2018 passed by the Sub Divisional Magistrate, Tirwa, Kannauj the order impugned in the writ petition passed in compliance of the judgment and order dated 16.3.2018 passed in Writ-C No. 9783 of 2018 (Ashish Shukla vs. State of U.P. and others) instituted by respondent no. 5.
(3.) The dispute pertains to the appointment of fair price shop dealership. The respondent no. 5 claims benefit/reservation under the category of Dependent of Freedom Fighters, whereas, the contention of the learned counsel for the appellant is that the respondent no. 5 does not fall under the said category as mandated in terms of Government Order dated 17.8.2002 which provides for horizontal reservation for special category of persons in the allotment of fair price shop dealership.;