Kerala High Court
The Joint Commissioner For ... vs Aadithya Vinayan on 18 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Friday, the 18th day of February 2022 / 29th Magha, 1943
WA NO. 121 OF 2022
AGAINST JUDGMENT DATED 12/8/2021 IN WP(C) NO.10331/2021 OF THIS COURT.
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APPELLANT/RESPONDENT IN W.P.(C):
THE JOINT COMMISSIONER FOR GOVERNMENT EXAMINATIONS OFFICE OF THE
COMMISSIONER FOR GOVERNMENT EXAMINATIONS, PAREEKSHA BHAVAN,
POOJAPPURA, THIRUVANANTHAPURAM - 695012.
BY GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN W.P.(C):
AADITHYA VINAYAN,AGED 18 YEARS, D/O VINAYAN, KATTAKKALAM HOUSE
AYAKKAD P.O., VADAKKANCHERRY, ALATHUR, PALAKKAD - 678683.
BY ADV.SRI.V.A.JOHNSON VARIKKAPPILLIL
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an order staying the operation and implementation of the judgment
dated 12-8-2021 in W.P.(C) No.10331/2021 till the disposal of the writ
appeal.
This Writ Appeal again coming on for orders on 18/02/2022 upon
perusing the appeal memorandum and this Court's order dated 11/02/2022,
the court on the same day passed the following:
P.T.O.
S. MANIKUMAR, CJ
&
SHAJI P. CHALY, J
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W.A. No. 121 of 2022
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Dated this the 18th day of February, 2022
ORDER
S. Manikumar, CJ.
Original certificates of the respondent are retained by the Joint
Commissioner for Government Examinations, Thiruvananthapuram while
he considered the request of the respondent for change of his community
in the S.S.L.C. Certificate.
2. Mr. V.A. Johnson Varikkappillil, learned counsel for the
respondent submitted that respondent could not get admitted in any
institution for want of production of original certificates, now retained by
the Joint Commissioner for Government Examinations.
3. Learned counsel for the respondent seeks for a direction to
Joint Commissioner for Government Examinations, Thiruvananthapuram,
so as to enable the respondent to get admitted in any institution.
4. He further submitted that respondent would file an affidavit of
undertaking before the Joint Commissioner for Government
Examinations, Thiruvananthapuram to produce the above said documents
before hearing of the Writ Appeal No.121/2022, and also self attested
W.A.121/2022
true copies of the certificates for consideration, for effecting change of
community in the S.S.L.C. Book.
5. As the request is reasonable, respondent is directed to file an
affidavit of undertaking before the Joint Commissioner for Government
Examinations, Thiruvananthapuram for the above said purpose.
6. On receipt of the same, the Joint Commissioner for
Government Examinations, Thiruvananthapuram shall release the
documents, pending disposal of the writ appeal.
7. Respondent is also directed to produce the above said
documents, as and when directed by this Court.
Post the case for hearing, next week.
Sd/-
S. Manikumar,
Chief Justice
Sd/-
Shaji P. Chaly,
Judge
sou.
18-02-2022 /True Copy/ Assistant Registrar
