JYOTI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for the respondents. The candidature of the petitioner has been rejected for B.T.C. 2012 in view of the Government Orders dated 12.9.2012 and 26.12.2012.

(2.) The candidature of the petitioner is not being accepted as her special reservation indicated in the counselling card was mentioned as a freedom-fighter dependent whereas the petitioner had applied under the Other Backward Category.

(3.) The petitioner approached the respondent No. 3 claiming benefit under the O.B.C. and also a representation to the Director for correcting this error in the counselling card.