George Issac vs State Of Kerala
2022 Latest Caselaw 4970 Ker

WP(C) No.15049/2022                       1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                            WP(C) NO. 15049 OF 2022(E)
   PETITIONERS:

      1. GEORGE ISSAC, AGED 51 YEARS, S/O. ISSAC, KURINJANKULATH
         (THARELPLAKKAL), KONIPPADU P.O., MELUKAVU, MENNACHIL, KOTTAYAM
         DISTRICT - 686652.
      2. JOEL GRAYSAN GEORGE, AGED 17 YEARS (MINOR), REP. BY HIS FATHER AND
         NEXT FRIEND, GEORGE ISSAC, AGED 49 YEARS, S/O. ISSAC, KURINJANKULATH
         (THARELPLAKKAL), KONIPPADU P.O., MENNACHIL, KOTTAYAM - 686652.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY, SCHEDULED CASTE &
         SCHEDULED TRIBE DEVELOPMENT (G) DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM - 695001.
      2. THE DISTRICT COLLECTOR, KOTTAYAM, COLLECTORATE, KOTTAYAM - 688002.
      3. THE REVENUE DIVISIONAL OFFICER, PALA MINI CIVIL STATION, PALA -
         686575.
      4. THE TAHSILDHAR, MEENACHIL, TALUK OFFICE, MINI CIVIL STATION, PALA -
         686575.
      5. THE VILLAGE OFFICER, VILLAGE OFFICE, MELUKAVU, ERATTUPETTA,
         MEENACHIL TALUK, KOTTAYAM DISTRICT - 686652.
      6. KERALA INSTITUTE FOR RESEARCH, TRAINING AND DEVELOPMENT STUDIES OF
         SCHEDULED CASTES AND SCHEDULED TRIBES, (KIRTHADS), REP. BY ITS
         DIRECTOR, DIRECTORATE OF KIRTADS, KOZHIKODE - 685017.
      7. THE SCRUTINY COMMITTEE FOR VERIFICATION AND COMMUNITY CERTIFICATES
         REP. BY ITS CHAIRMAN, SCHEDULED CASTE AND SCHEDULED TRIBE
         DEVELOPMENT (G) DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM -695001.
      8. THE COMMISSIONER OF ENTRANCE EXAMINATIONS, HOUSING BOARD BUILDINGS,
         THIRUVANANTHAPURAM - 695001.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents to issue a certificate to 2nd petitioner
   treating him as a member of "Malai Arayan Christian Community" converted
   from 'Malai Arayan Hindu Community' which is included in the list of
   Scheduled Tribe provisionally pending disposal of this WP(C) in the
   interest of justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.GEORGE MATHEW, S.PRAVEEN, K.T.MATHEW & A.G.SUNIL KUMAR Advocates for
   the petitioners, the court passed the following:
 WP(C) No.15049/2022                         2/2

                                       ORDER

Any application submitted by the petitioner for NEET (UG) 2022, claiming the benefit of reservation as a member of the Scheduled Tribe community, shall not be rejected on the ground that the petitioner has not uploaded a Caste Certificate. This order is passed taking into consideration the directions issued in Ext.P11 judgment and Ext.P12 order of this Court.

Sd/- GOPINATH P. JUDGE

APPENDIX OF WP(C) 15049/2022

EXHIBIT P11:TRUE COPY OF JUDGMENT DATED 04.08.2021 IN WPC NO. 25171/2020.

EXHIBIT P12:TRUE COPY OF ORDER DTED 02.03.2022 IN IA NO.1 OF 2022 IN WPC NO. 25171 OF 2020.

04-05-2022 /True Copy/ Assistant Registrar