Aparna T. M vs 1 The Commissioner Of Government ...
2023 Latest Caselaw 5432 Ker

WP(C) No.14654/2023                            1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 28th day of April 2023 / 8th Vaisakha, 1945
                            WP(C) NO. 14654 OF 2023(F)
   PETITIONER:

          APARNA T. M., D/O MANOJ T., AGED 25YEARS, THEKKEPARAMBIL, KALATHOOR
          P.O., KOTTAYAM. 686633.

   RESPONDENTS:

        1. THE COMMISSIONER OF GOVERNMENT EXAMINATIONS PAREEKSHA BHAVAN,
           FXQC+MV2, KESARI NAGAR, POOJAPURA, THIRUVANANTHAPURAM. 695012
        2. THE JOINT COMMISSIONER OF GOVERNMENT EXAMINATIONS THE PAREEKSHA
           BHAVAN, FXQC+MV2, KESARI NAGAR, POOJAPURA, THIRUVANANTHAPURAM.
           695012
        3. THE HEADMISTRESS, ST. MARY'S HIGH SCHOOL FOR GIRLS, KURAVILANGAD,
           KOTTAYAM 686633.
        4. THE STATE OF KERALA, REP. BY ITS SECRETARY, DEPARTMENT OF GENERAL
           EDUCATION, THIRUVANANTHAPURAM


        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 1st and 2nd respondents to correct the name of the
   petitioner, name of the petitioner in regional language, name of the
   father of the petitioner, name of the mother of the petitioner and
   religion and caste of the petitioner in the SSLC Certificate with in a
   time limit as fixed by this Hon'ble Court.


        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.DIVYA C. BALAN, P.D.SUBRAMANIAN NAMPOOTHIRI & K.N.SUGATHAN, Advocates
   for the petitioner and of GOVERNMENT PLEADER for R1, R2 and R4, the court
   passed the following:

                                           ORDER

Admit.

Learned Government Pleader takes notice for respondents 1, 2 and

4.

Issue notice to the 3rd respondent by speed post.

The 2nd respondent is directed to have a re-visit of Exhibit P13 in the light of the dictum laid down in Exhibit P14 Judgment within two weeks on resubmission of Exhibit P12 application by the petitioner.

                                                 Sd/- MURALI PURUSHOTHAMAN JUDGE
28-04-2023                       /True Copy/                            Assistant Registrar
 WP(C) No.14654/2023                 2/2

                       APPENDIX OF WP(C) 14654/2023
Exhibit P12           THE TRUE COPY OF THE APPLICATION DATED 07/02/2023

SUBMITTED BEFORE THE 2ND RESPONDENT Exhibit P13 THE TRUE COPY OF THE NOTE DATED 24/02/2023 ISSUED BY THE 2ND RESPONDENT Exhibit P14 THE TRUE COPY OF THE JUDGMENT IN W. P. (C) NO.

3832/2021 DATED 08/03/2021 OF THE HON'BLE HIGH COURT OF KERALA