Alka M.A vs State Of Kerala
2024 Latest Caselaw 9228 Ker

Kerala High Court

Alka M.A vs State Of Kerala on 3 April, 2024

Author: P Gopinath

Bench: P Gopinath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
       WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                           WP(C) NO. 21375 OF 2016
PETITIONER/S:
           ALKA M.A.,AGED 18 YEARS
            D/O. AMBUJAKSHY, MUKUNDAVILASAM HOUSE,
           MARARIKULAM NORTH VILLAGE, CHERTHALA,
           ALAPPUZHA DISTRICT-688582.
           BY ADVS.
           SRI.M.D.SASIKUMARAN
           SRI.DIPU JAMES
           SRI.GEORGE MATHEW
           SRI.K.S.HARIHARAPUTHRAN
           SRI.SUNIL KUMAR A.G


RESPONDENT/S:
     1     STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
           SCHEDULED CASTE & SCHEDULED TRIBE DEVELOPMENT
           DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695001.
     2     THE COMMISSIONER OF ENTRANCE EXAMINATIONS
           HOUSING BOARD BUILDINGS, THIRUVANANTHAPURAM,
           CONVENOR SCREENING COMMITTEE-695001.
     3     THE TAHSILDAR, CHERTHALA, TALUK OFFICE, MINI CIVIL
           STATION, CHERTHALA-688524.
     4     KERALA INSTITUTE OF RESEARCH
           TRAINING AND DEVELOPMENT STUDIES OF SCHEDULED CASTES
           AND SCHEDULED TRIBES (KIRTHADS), REP. BY ITS DIRECTOR,
           DIRECTORATE OF KIRTHADS, KOZHIKODE-685017.
     5     THE VIGILANCE OFFICER
           KERALA INSTITUTE OF RESEARCH TRAINING AND DEVELOPMENT
           STUDIES OF SCHEDULED CASTES AND SCHEDULED TRIBES
           (KIRTHADS), DIRECTORATE OF KIRTHADS, KOZHIKODE-685017.
     6     THE VILLAGE OFFICER
           VILLAGE OFFICE, MARARIKULAM NORTH VILLAGE,
           CHERTHALA-688524.
           BY ADVS.
           GOVERNMENT PLEADER

               SMT.LATHA T.THANKAPPAN -SPL GP
THIS    WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21375 OF 2016                      2



                                  JUDGMENT

In the light of the counter affidavit filed by the 3 rd

respondent, nothing further survives for consideration in this

writ petition. Accordingly, the writ petition is closed, making it

clear that if the petitioner has any further grievance, it will be

open to him to file a fresh writ petition on the same cause of

action.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF WP(C) 21375/2016

PETITIONER EXHIBITS P1 TRUE COPY OF CASTE CERTIFICATE DTD. 25-05- 2002.

P2 TRUE COPY OF THE ORDER DTD. 30-07-2014. P3 TRUE COPY OF CASTE CERTIFICATE DTD. 31-07- 2014.

P4 TRUE COPY OF CERTIFICATE DTD. 22-01-2015. P5 TRUE COPY OF ANTHROPOLOGICAL REPORT DTD. 11- 06-2015.

P6 TRUE COPY OF JUDGMENT DTD. 14-01-2016 IN WPC NO. 1243 OF 2016.