Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner praying for a mandamus to be issued to the Authorities for issuance of fair price shop licence in Gram Panchayat Umaran, Block Umarda, Tehsil Tirwa, district Kannauj in favour of the petitioner as dependent of Freedom Fighter.
(2.) The petitioner had earlier approached this Court by filing Writ C No. 58032 of 2017 (Ashish Shukla vs State of UP and 3 others), which was disposed of by this Court on 06.12.2017 with a direction to the Sub Divisional Magistrate to decide the representation of the petitioner in accordance with law.
(3.) Now, the representation of the petitioner has been decided by the Sub Divisional Magistrate, Tirwa by his order dated 28.12.2017 saying that under paragraph 3-C of the Government Order No. 2715 dated 17.08.2002, Horizontal Reservation of 5% for dependent of Freedom Fighter has not been given, but such Horizontal Reservation has been given only for the Freedom Fighter himself or his wife in the identified Reserved Category.;