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Anupama A.M vs State Of Kerala
2023 Latest Caselaw 5196 Ker

Citation : 2023 Latest Caselaw 5196 Ker
Judgement Date : 18 April, 2023

Kerala High Court
Anupama A.M vs State Of Kerala on 18 April, 2023
WP(C) No.4133/2023                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
             Tuesday, the 18th day of April 2023 / 28th Chaithra, 1945
                             WP(C) NO. 4133 OF 2023(N)
   PETITIONER:

          ANUPAMA A.M., W/O SHIBIN NARAYANAN, AGED 31 YEARS,  RESIDING AT
          ANASWARAM, MELUR P.O., THALASSERY, KANNUR - 670661.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, SC/ST
         DEVELOPMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695001

          and 3 others.


        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 the community certificate to
   the petitioner forthwith in the light of Exhibit P1 Exam, pending disposal
   of the Writ Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   17.03.2023 and upon hearing the arguments of M/S. SAYUJYA and K.R.RAJEEV
   KRISHNAN, Advocate for the petitioner and of GOVERNMENT PLEADER for the
   Respondents, the court passed the following:

                                        ORDER

The petitioner relying on the judgment in R.Karthik Vs. State of Kerala and Ors [ILR 2022(3) Kerala 930] submit that in a similar case this court has directed issuance of a community certificate pending finalisation of the proceedings by the committee. It is seen that the case of the petitioner is now been pending before the 3rd respondent committee for a decision. The petitioner submits that in the light of the said judgment, the petitioner is also entitled for a similar treatment.

The learned Government Pleader submits that the learned Special Government Pleader appears in the matter and seeks for a posting to 25.04.2023.

Post on 25.04.2023.

          18.04.2023                             Sd/- VIJU ABRAHAM, JUDGE

                                     /True copy/
 WP(C) No.4133/2023                 2/2

                                         ASSISTANT REGISTRAR




18-04-2023           /True Copy/                           Assistant Registrar
 

 
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