Hari Mohan vs State Of Kerala Represented By
2021 Latest Caselaw 8477 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE N.NAGARESH

 MONDAY, THE 15TH DAY OF MARCH 2021/24TH PHALGUNA, 1942

                  WP(C).No.20367 OF 2019(U)


PETITIONER:

              HARI MOHAN, AGED 20 YEARS, S/O.J.MOHANANAN,
              VISHNU BHAVAN, YEROOR P.O., YEROOR VILLAGE,
              PUNALUR TALUK, KOLLAM DISTRICT.

              BY ADVS.
              SRI.SUBHASH CYRIAC
              SMTSHEEBA JOSEPH
              SRI.S.SREEJITH

RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY
              CHIEF SECRETARY, THIRUVANANTHAPURAM,
              KERALA- 695 001.

     2        THE SCRUTINY COMMITTEE FOR VERIFICATION OF
              COMMUNITY CERTIFICATES, SC/ST(G) DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM- 695001,
              REPRESENTED BY ITS CHAIRMAN.

     3        THE COMMISSIONER OF ENTRANCE EXAMINATIONS
              KERALA, 5TH FLOOR, HOUSING BOARD,
              SHANTHI NAGAR, THIRUVANANTHAPURAM- 695 001.

     4        KERALA INSTITUTE FOR RESEARCH,
              TRAINING AND DEVELOPMENT STUDIES FOR
              SCHEDULED CASTE AND SCHEDULED TRIBE,
              REPRESENTED BY ITS DIRECTOR, DIRECTORATE OF
              KIRTADS, CHEVAYUR, KOZHIKODE- 673 017.

          BY SPECIAL GOVERNMENT PLEADER SRI.K.V.PRAKASH

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 15-03-2021, ALONG WITH WP(C).20787/2019(W), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) Nos.20367 & 20787 of 2019
                                    :2:


          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR.JUSTICE N.NAGARESH

 MONDAY, THE 15TH DAY OF MARCH 2021/24TH PHALGUNA, 1942

                   WP(C).No.20787 OF 2019(W)


PETITIONER:

              VISHNU MOHAN, AGED 22 YEARS,
              S/O. J.MOHANANAN, VISHNU BHAVAN,
              YEROOR P.O., YEROOR VILLAGE,
              PUNALUR TALUK, KOLLAM DISTRICT.

              BY ADVS.
              SRI.SUBHASH CYRIAC
              SMT.SHEEBA JOSEPH
              SRI.S.SREEJITH

RESPONDENTS:

      1       STATE OF KERALA REPRESENTED BY
              CHIEF SECRETARY, THIRUVANANTHAPURAM,
              KERALA-695 001.

      2       THE SCHEDULED CASTE SCHEDULED TRIBE
              DEVELOPMENT DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

      3       KERALA INSTITUTE FOR RESEARCH,
              TRAINING AND DEVELOPMENT STUDIES FOR
              SCHEDULED CASTE AND SCHEDULED TRIBE,
              REPRESENTED BY ITS DIRECTOR,
              DIRECTORATE OF KIRTADS, CHEVAYUR,
              KOZHIKODE-673 017.

            BY SPECIAL GOVERNMENT PLEADER SRI.K.V.PRAKASH

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 15-03-2021, ALONG WITH WP(C).20367/2019(U), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) Nos.20367 & 20787 of 2019
                                         :3:




                              N. NAGARESH, J.

          `````````````````````````````````````````````````````````````
               W.P.(C) Nos.20367 & 20787 of 2019

             `````````````````````````````````````````````````````````````
                  Dated this the 15th day of March, 2021

                                JUDGMENT

~~~~~~~~~

These writ petitions have been filed by siblings

and relate to their Scheduled Caste status. The facts

involved are common and interconnected and hence the writ

petitions are heard together and disposed of by a common

judgment.

2. W.P.(C) No.20367/2019 has been filed by the

petitioner who has cleared the Kerala Engineering

Architecture Medical Examination-2018 (KEAM-2018),

seeking to quash Exts.P10 and P12 and to direct the 4 th

respondent to declare that the petitioner belongs to

Scheduled Caste Velan Community and that he is eligible to W.P.(C) Nos.20367 & 20787 of 2019

all benefits available to the Scheduled Caste Velan

Community. W.P.(C) No.20787/2019 is filed by the

petitioner, who is the brother of the petitioner in W.P.(C)

No.20367/2019, seeking to set aside Exts.P9 and P10 and to

direct the 2nd respondent to declare that the petitioner

belongs to Schedule Caste Velan Community.

3. In W.P.(C)No.20367/2019, the petitioner stated

that his mother O. Sasikumari belongs to Scheduled Caste

Velan Community and his father J. Mohanan belongs to Nair

Community. The petitioner was brought up in a Scheduled

Caste background. The petitioner and the family have been

residing in the house of his mother O.Sasikumari. The

petitioner was admitted in School as a Scheduled Caste

student. The petitioner follows the cultural background of

Scheduled Caste Velan Community. The petitioner was

subjected to social disabilities of a Scheduled Caste. The

Tahsildar, Punalur Taluk has issued a Caste Certificate to

the petitioner entitling him for all reservation benefits due to

Scheduled Caste.

W.P.(C) Nos.20367 & 20787 of 2019

4. The petitioner further contended that the Kerala

Velan Service Society, Yeroor has issued Ext.P7 Community

Certificate which would show that the Velan Community has

accepted the petitioner as one among them. The petitioner

was admitted for B.VSc. Course under Scheduled Caste

Category. The petitioner appeared in KEAM-2017 as a

member of Scheduled Caste Community. However, when

the petitioner submitted an application seeking Scheduled

Caste reservation for allotment in KEAM-2018, the 3 rd

respondent-Commissioner of Entrance Examination directed

the Kerala Institute for Research, Training and Development

Studies for Scheduled Caste and Scheduled Tribe

(KIRTADS) to conduct an enquiry regarding the community

of the petitioner.

5. The KIRTADS submitted Ext.P10 Anthropological

Report stating that the claim of Scheduled Caste status of

the petitioner is not tenable. The Scrutiny Committee for

Verification of Community Certificates, confirmed the report

of the KIRTADS and directed to cancel all Scheduled Caste W.P.(C) Nos.20367 & 20787 of 2019

Certificates of the petitioner and the petitioner filed objections

to the report of the KIRTADS. The Scrutiny Committee for

Verification of Community Certificates, without properly

appreciating the objections of the petitioner, rejected the

Scheduled Caste (Velan) claim of the petitioner as per

Ext.P10 and decided to cancel all the Scheduled Caste

Certificates of the petitioner issued by Competent Authorities.

It is aggrieved by Exts.P10 and P12 that the petitioner has

approached this Court.

6. On the basis of the order rejecting the Scheduled

Caste (Velan) claim of the petitioner's brother, the 1 st

respondent issued to the petitioner in W.P.(C)

No.20787/2019, Ext.P10 order holding that since his brother

is found to be not belonging to Scheduled Caste (Velan)

Community, the petitioner who is his sibling, will also not be

eligible for any of the benefits intended for Scheduled Caste

and hence all the Scheduled Caste Certificates issued to the

petitioner are treated as cancelled. The petitioner challenges

Ext.P10 proceedings.

W.P.(C) Nos.20367 & 20787 of 2019

7. The learned counsel for the petitioners argued that

the Competent Authority has issued Ext.P3 Community

Certificate evidencing that the mother of the petitioner

belongs to Hindu Velan Community, which is a Scheduled

Caste. Ext.P4 extract of Admission Register would show that

the petitioner in W.P.(C) No.20367/2019 was admitted in

School, as one belonging to Hindu/Velan SC community.

The Competent Authority under the Kerala (Scheduled Caste

and Scheduled Tribes) Regulation of Issue of Community

Certificate Rules, 2002 has issued Ext.P5 certifying that the

petitioner belongs to Hindu Velan caste which is recognised

as a Scheduled Caste.

8. The learned counsel for the petitioner further

urged that the Tahsildar, Pathanapuram has also issued

Ext.P6 Certificate after due enquiry, certifying that the

petitioner belongs to Hindu Velan (Scheduled Caste)

Community. Ext.P8 allotment memo is in proof of the fact

that the brother of the petitioner Vishnu Mohan has been

granted an allotment by the Commissioner for Entrance W.P.(C) Nos.20367 & 20787 of 2019

Examinations to the College of Veterinary and Animal

Sciences, Wayanad for B.VSc. Course, under the category

Scheduled Castes.

9. The petitioners contended that all the afore

documents would show that the petitioners belong to a

Scheduled Caste Community. Ex.P7 certificate issued by the

Kerala Velan Service Society, Kayamkulam would show that

the petitioner has been accepted as one belonging to

Scheduled Caste, by the Velan Community. The learned

counsel for the petitioner further pointed out that the

KIRTADS, as per Ext.P7 in W.P.(C) No.20787/2019, has

given an Anthropological Report on the basis of a detailed

anthropological investigation, to the effect that the petitioner's

brother (the writ petitioner in W.P.(C) No.20787/2019)

belongs to Scheduled Caste Velan Community. The

respondents committed a grave error in concluding that the

petitioner does not belong to Scheduled Caste Community,

on the face of overwhelming factual and documentary

evidence.

W.P.(C) Nos.20367 & 20787 of 2019

10. The learned counsel for the petitioners relied on a

Division Bench judgment of this Court in Vijayan P.S. and

Others v. State of Kerala and Others [2013 (2) KLT 488],

to contend that the Community Certificates issued to the

petitioners cannot be cancelled on a mere finding that the

person in whose favour the certificate was issued does not

belong to Scheduled Caste and before cancelling the

certificate, the Scrutiny Committee has to form an opinion

that it was obtained fraudulently.

11. The learned Special Government Pleader (SC/ST)

opposed the writ petitions. The learned Special Government

Pleader stated that the paternal grandfather and

grandmother of the petitioners admittedly belonged to 'Nair'

Community which is not a SC or ST. The couple had five

children, namely Rajan Pillai, Ramachandran Pillai, Ajayan

Pillai, Radhamani and Madhavan Pillai. Madhavan Pillai is

the father of the petitioners. In the School Admission

Register of the said Madhavan Pillai, his Community was

shown as Nair. Madhavan Pillai married Sasikumari, the W.P.(C) Nos.20367 & 20787 of 2019

mother of the petitioners, who belonged to SC Velan

Community. After the birth of the petitioners, the father of

the petitioners changed his name Madhavan Pillai, as

Mohanan by publishing a Gazette notification. The Gazette

notification was intended to make it appear that he is not a

Pillai and is a Scheduled Caste.

12. The maternal forefathers of the petitioners

belonged to SC community. The G.O. No.109/2008 of the

Government of Kerala, which dealt with the caste status of

children belonging to inter caste couples mandated that in

order to decide the caste status of children born out of such

wedlock, each case should be examined individually. It

should be determined whether the claimant suffered the

social disability normally faced by persons belonging to

Scheduled Caste. It is also to be found out whether the

Scheduled Caste society to which father or mother belongs,

has accepted the claimant as belonging to their community.

13. The learned Government Pleader pointed out that

the KIRTADS, which is an expert body in the matter of W.P.(C) Nos.20367 & 20787 of 2019

anthropological studies, has conducted an investigation in

the matter and on the basis of various fact-finding enquiries,

the KIRTADS found that the petitioner in W.P.(C)

No.20367/2019 does not belong to Scheduled Caste

Community. The Scrutiny Committee which considered the

Anthropological Report concurred with the findings of

KIRTADS and declared that the petitioner does not belong to

Scheduled Caste and the order of the Scrutiny Committee is

therefore perfectly legal and is not liable to be interfered with

under Article 226 of the Constitution of India.

14. I have heard the learned counsel for the

petitioners and learned Special Government Pleader

representing the respondents.

15. It is not of serious dispute that the father of the

petitioners belong to Nair Community and the mother of the

petitioners belonged to Hindu Velan SC Community. In

respect of the children born out of such inter caste wedlock

in which one of the spouses belongs to Scheduled

Caste/Scheduled Tribe, the crucial question to decide the W.P.(C) Nos.20367 & 20787 of 2019

caste status of the children, would be whether the children

were brought up in the social milieu of Scheduled Caste. As

a corollary, questions would arise whether the Scheduled

Caste Community to which one of the spouses belongs to,

has accepted the children as part of their community and

whether the children did suffer the social backwardness

normally faced by persons belonging to Scheduled

Caste/Scheduled Tribe Community.

16. The State of Kerala has enacted the Kerala

Scheduled Castes and Scheduled Tribes (Regulation of

Issue of Community Certificates) Act, 1996 providing for

determination of caste status of persons claiming to be

Scheduled Caste/Scheduled Tribe. As there is a statutory

mechanism to decide the caste status, whenever there is a

dispute as to the caste status, a claimant will have to

establish before the Scrutiny Committee constituted under

the Act 1996, that he/she belongs to Scheduled

Caste/Scheduled Tribe. The Scrutiny Committee can avail

the opinion of an expert agency to determine caste status. W.P.(C) Nos.20367 & 20787 of 2019

17. When a genuine dispute arises as to the caste

status of an individual, the Caste Certificates issued by

Government Officials earlier to him, cannot be the sole

material to decide the issue. Though such certificates may

be materials available to the Screening Committee to decide

the issue, the issue itself will have to be decided on the basis

of other reliable materials also. As far as the petitioners are

concerned, apart from the Community Certificates issued to

them by Authorities, School Admission Register and

allotment memo issued by the Commissioner for Entrance

Examinations based on the afore certificates, reliance is

placed on Ext.P7 Certificate issued by the Kerala Velan

Service Society and the fact that the petitioners were residing

at the place of their mother, who is a Scheduled Caste.

18. Ext.P7 Certificate is seen issued by Kerala Velan

Service Society having its Head Office at Kayamkulam. A

Certificate issued by a Society by itself cannot be a

conclusive proof of the fact that the Velan community has

accepted the petitioners as belonging to Velan Community. W.P.(C) Nos.20367 & 20787 of 2019

To ascertain as to the sustainability of the report of the expert

agency, this Court required the Special Government Pleader

to make available the files of Scrutiny Committee, relating to

the petitioners. The Special Government Pleader

accordingly made available the records.

19. The records produced by the Special Government

Pleader would show that the expert agency has elaborately

considered the genealogy of the petitioners. The expert

agency also considered the brief anthropological report in

respect of the petitioner in W.P.(C) No.20787/2019,

submitted by the Vigilance Officer. The records would show

that the petitioner in W.P.(C) No.20367/2019 has undergone

primary and high school studies in Sabari Giri Central

School, Anchal. The father of the petitioners is a

businessman. The mother of the petitioners worked as

Agriculture Officer in Pangode Agriculture College and has

worked as a Doctor in Government Medical College,

Trivandrum. These facts would show that the petitioners

have not faced the social backwardness as normally faced W.P.(C) Nos.20367 & 20787 of 2019

by members belonging to the Scheduled Caste community.

20. In the course of enquiries made by KIRTADS, the

paternal grandfather of the petitioners gave a statement

(document No.5) in which the grandfather has stated that the

family of the petitioners are residing about 1 Km. far from his

house. The family of the petitioners are residing in

cooperation with the paternal grandfather. It has been

further stated that they regularly take part in the rituals of the

family temple of the paternal grandfather who is a Nair.

Document No.10 relied on by the KIRTADS is a marriage

certificate issued by the Assistant Devaswom Commissioner,

Punalur Group which would show that the marriage of the

petitioners' father and mother took place in Puthiyidam Sree

Krishna Swamy Temple under Punalur Group. In view of the

aforesaid facts, this Court is of the considered opinion that

there are sufficient materials on record to establish that the

petitioners followed the custom of their father's community.

21. The counsel for the petitioners argued that since

the petitioners and their father are residing in the place of W.P.(C) Nos.20367 & 20787 of 2019

their mother who is a Schedule Caste, they should be treated

as belonging to the community of their mother. Such a

proposition cannot be accepted. Place of residence alone

will not be sufficient to presume that the family followed the

custom of the community of the mother.

22. The learned counsel for the petitioners argued that

the Vigilance Officer had given an Anthropological Report

finding that the petitioner in W.P.(C) No.20787/2019 belongs

to Scheduled Caste. Therefore, subsequently, the Vigilance

Officer cannot come to a contrary conclusion and submit

another report stating that the petitioners do not belong to

Scheduled Caste.

23. It may be noted in this regard that Ext.P7 report

was given by the Vigilance Officer on the basis of a reference

made by the Screening Committee for the purpose of

admission to Degree courses. The learned Government

Pleader submitted that such enquiries are made for the

purpose of a prima facie finding as to the caste status. Such

enquiries are made within the time constraints as a report W.P.(C) Nos.20367 & 20787 of 2019

has to be submitted before the commencement of the

admission process to educational institutions. That will not

preclude KIRTADS from undertaking a detailed enquiry, at

the instance of the Scrutiny Committee.

24. Going by the provisions of the Act, 1994, the

Scrutiny Committee is the competent authority to

conclusively determine the caste status of persons claiming

to be SC/ST. The Scrutiny Committee has passed the

impugned orders taking into consideration the reports of the

KIRTADS and other materials available on record. The

conclusion arrived at by the Scrutiny Committee cannot be

found fault with for the mere reason that the KIRTADS had

earlier given a contrary report. A caste certificate attains

finality only when the claim of the individual who belong to a

Scheduled Caste is verified by the Scrutiny Committee.

25. The reliance placed by the counsel for the

petitioners on the judgment in Vijayan P.S. and others

(supra) would not be of any help to the petitioners. In the

said judgment, a Division Bench of this Court held that a W.P.(C) Nos.20367 & 20787 of 2019

community certificate cannot be cancelled on mere finding

that the person in whose favour the certificate was issued,

does not belong to Scheduled Caste or Scheduled Tribe

community. To cancel a certificate, the Scrutiny Committee

has to form an opinion that the community certificate was

obtained fraudulently. The learned Government Pleader

would contend that in the judgment in Chairman and

Managing Director, Food Corporation of India and others

v. Jagdish Balaram Bahira and others [(2017) 8 SCC 670],

the Hon'ble Apex Court has held that even in the absence of

fraud, a community certificate can be cancelled, if it is found

that the certificate was erroneous.

In view of the facts and reasons stated above, this

Court does not find any reason to interfere with the orders

impugned in the writ petitions. The writ petitions are

therefore dismissed.

Sd/-

N. NAGARESH, JUDGE aks/12.03.2021 W.P.(C) Nos.20367 & 20787 of 2019

APPENDIX OF WP(C) 20367/2019 PETITIONER'S EXHIBITS:

EXHIBIT P1         TRUE COPY OF THE CERTIFICATE OF SENIOR
                   SCHOOL     EXAMINATION,  CBSE    DATED
                   28.05.2017.

EXHIBIT P2         TRUE COPY OF THE RESULT DATED 04.06.2018

PUBLISHED BY CBSE-NATIONAL ELIGIBILITY CUM ENTRANCE TEST (UG)-2018.

EXHIBIT P3 TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 20.08.2014 ISSUED BY TAHSILDAR, PUNALUR TALUK IN FAVOUR OF O.SASIKUMARI.

EXHIBIT P4 TRUE COPY OF THE EXTRACT OF THE ADMISSION REGISTER OF SABARIGIRI SCHOOL, ANCHAL DATED 27.06.2017.

EXHIBIT P5 TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 03.02.2018 ISSUED BY TAHASILDAR, PUNALUR TALUK IN FAVOUR OF THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 15.03.2002 ISSUED BY TAHASILDAR, TALUK OFFICE PATHANAPURAM IN FAVOUR OF THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE CERTIFICATE DATED 19.02.2017 ISSUED BY KERALA VELAN SERVICE SOCIETY, YEROOR.

EXHIBIT P8 TRUE COPY OF THE ALLOTMENT MEMO DATED 09.09.2015 ISSUED BY 3RD RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE LETTER DATED 25.07.2018 ISSUED BY CONTROLLER OF ENTRANCE EXAMINATIONS.

EXHIBIT P10 TRUE COPY OF THE ANTHROPOLOGICAL REPORT DATED 30.05.2017 ISSUED BY THE 4TH RESPONDENT.

W.P.(C) Nos.20367 & 20787 of 2019

EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 10.08.2019 IN W.P.(C)NO.22148/2018 BEFORE THE HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P12        TRUE      COPY      OF     THE      ORDER
                   NO.3235670/G2/2019/SCSTDD           DATED

03.06.2019 ISSUED BY THE 2ND RESPONDENT SCRUTINY COMMITTEE, TO THE PETITIONER.

EXHIBIT P13        TRUE COPY OF THE ENVELOPE.

EXHIBIT P14        TRUE COPY OF THE NO.51/2019/SCSTDD ISSUED
                   BY SC/ST DEPARTMENT DATED 15.7.2019

EXHIBIT P15        TRUE COPY OF THE COMMUNITY CERTIFICATE

DATED 04.08.1977 ISSUED BY TAHASILDAR, PATHANAPURAM IN FAVOUR OF C.OMANA

EXHIBIT P16 TRUE COPY OF THE EXTRACT OF THE ADMISSION REGISTER ISSUED FROM GOVERNMENT HIGHER SECONDARY SCHOOL, YEROOR IN FAVOUR OF C.OMANA

EXHIBIT P17 TRUE COPY OF THE ANTHROPOLOGICAL REPORT DATED 23.04.2014 ISSUED BY KIRTADS W.P.(C) Nos.20367 & 20787 of 2019

APPENDIX OF WP(C) 20787/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COY OF THE ADMISSION REGISTER DATED 19.3.2014 OF SABARIGIRI SCHOOL ANCHAL.

EXHIBIT P2 TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 20.8.2014 ISSUED BY TAHSILDAR, PUNALUR TALUK IN FAVOUR OF O.SASIKUMARI.

EXHIBIT P3 TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 6.6.2014 ISSUED BY TAHASILDAR, PUNALUR TALUK IN FAVOUR OF THE PETITIONER.

EXHIBIT P4       TRUE COPY OF COMMUNITY CERTIFICATE DATED
                 15.3.2002   ISSUED BY    TAHASILDAR, TALUK

OFFICE PATHANAPURAM (NOW PUNALUR TALUK).

EXHIBIT P5       TRUE COPY OF THE         ALLOTMENT MEMO DATED
                 9.9.2015    ISSUED        BY   CONTROLLER  OF
                 EXAMINATION.

EXHIBIT P6       TRUE COPY OF THE IDENTITY CARD ISSUED TO

THE PETITIONER FROM COLLEGE OF VETERINARY AND ANIMAL SCIENCES, MANNUTHY, THRISSUR.

EXHIBIT P7 TRUE COPY OF THE ANTHROPOLOGICAL REPORT DATED 23.4.2014 BY KIRTADS.

EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 10.8.2018 IN WPC NO.22148/2018 BEFORE THE HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P9 TRUE COPY OF THE ORDER NO.3235670/G2/2013/ SCSTDD DATED 3.6.2019 ISSUED BY THE SCRUTINY COMMITTEE.

W.P.(C) Nos.20367 & 20787 of 2019

EXHIBIT P10 TRUE COPY OF THE ORDER NO.51/2019/SCSTDD OF THE 2ND RESPONDENT DATED 15.7.2019.

RESPONDENTS' EXHIBITS:

EXHIBIT R3 (a) TRUE COPY OF THE ANTHROPOLOGICAL ENUIRY REPORT NO.V.558/2017 DATED 30.05.2017 ncd