Section 23 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
23. Reservation for Scheduled Castes, etc. (i) Reservation in favour of Scheduled Castes,
d Tribes and Other Backward Classes In direct recruitment to the various categories ofposts in the establishment, the following percentages of vacancies to which recruitments are tobe made shall be reserved in favour of the candidates belonging to Scheduled Castes of U.P.,d Tribes of U.P. and Other Backward Classes of U.P.(a)In case of Scheduled Castes 21%(b)In case of Scheduled Tribes 02%(c)In case of Other Backward Classes 27%(ii)Horizontal Reservation in favour of Women, Dependant of Freedom Fighters, ExserviceMen and Physically HandicappedIn direct recruitment to the various categories of posts in the establishment for the purpose ofimplementation of horizontal reservation in favour of women, dependent of freedomfighters, physically handicapped and exservicemen, the following percentages shall apply (a)Women 20%(b)D.F.F. 02%(c)Exservicemen 05%(d)Physically Handicapped 03%Explanation: The expression dependent of freedom fighters, physically handicapped andexservicemen shall be as defined as under the Uttar Pradesh Public Services(Reservation for Physically Handicapped, Dependents of Freedom Fighters and ExServicemen) Act, 1993 and its subsequent amendments enacted from time to time.Provided that reservation for direct recruitment for various categories of posts in theestablishment shall be in accordance with the orders issued by the Chief Justice from time to
