1999 ALL. L. J. 584 ::(1999) 35 All LR 358 ::(1999) 1 ESC 601 ::(1999) 2 UPLBEC 867

Allahabad High Court

Hon'ble Judge(s): M. Katju, M. C. Agarwal , JJ

U.P. Public Service (Reservation for Physically Handicapped, Dependants of Freedom Fighters and Ex-Serviceman) Act (4 of 1993) , S.2— Freedom fighter dependant certificate - Issuance of - Provisions in the Act for grant of Dependant of Freedom Fighter Certificate are prima facie violative of Article 14 of the Constitution - Dependants of freedom fighters are not a privileged class over and above the ordinary public even after 50 years of end of freedom fight - However Court without expressing any final opinion in the matter issued notice to the Union and State Governments to file reply and demonstrate how the Act so far as it deals with the dependants of freedom fighters is constitutional. Constitution of India , Art.14— (Para 2)