Kerala High Court
Abdul Kalaam Azad T vs Airport Authority Of India on 6 February, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
WP(C) NO. 17883 OF 2016
PETITIONER:
ABDUL KALAAM AZAD T.
AGED 25 YEARS (AS ON 07.05.2016),
SON OF SRI. B.MOHAMMED AND SMT. RIHANA,
BANDARIL HOUSE, AGATTI ISLAND,
UNION TERRITORY OF LAKSHADWEEP 682553
BY ADVS.SRI.C.S.ABDUL SAMMAD
SRI.M.S.AMAL DHARSAN
RESPONDENTS:
1 AIRPORT AUTHORITY OF INDIA
REPRESENTED BY THE ASSISTANT GENERAL MANAGER (HR)
CHENNAI 600027
2 REGIONAL EXECUTIVE DIRECTOR
SOUTHER REGION, AIRPORT AUTHORITY OF INDIA,
CHENNAI 600027
3 THE TAHSILDAR
KOZHIKODE TALUK, TALUK OFFICE,
CIVIL STATION, KOZHIKODE 673020
OTHER PRESENT:
SRI BIJOY CHANDRAN, SR GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No.17883/2016
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
W.P.(C).No.17883 of 2016
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Dated this the 06th day of February, 2024
JUDGMENT
This writ petition is filed with following prayers:
i. Issue appropriate writ, direction or order
commanding the 3rd Respondent - Tahsildar to
issue a Community certificate with the Creamy
layer/ Non Creamy Layer Status, as applicable to
the Petitioner immediately to the Petitioner for
production before the 1st Respondent;
ii. Issue appropriate writ, direction or order
directing the 1st & 2nd Respondents to permit the
Petitioner to appear for the 2nd stage test and
permit the Petitioner to produce the Other
Backward Community Certificate with the
Creamy layer/ NonCreamy Layer Status, as
applicable to the Petitioner before the last date of
tests for other candidates and consider his
qualification subject to production of such
certificate either by the Petitioner or directly from
the 3rd Respondent, as deemed appropriate to this
Hon'ble Court;
iii. Issue such other appropriate writ, direction or
order as deemed appropriate to the Hon'ble
Court. (SIC)
2. When this writ petition came up for consideration
on 20.05.2016, this Court passed the following order.
"Admit.
Govt. Pleader takes notice for R3. Urgent notice to
R1 and R2 by speed post.
The petitioner is provisionally permitted to appear
for the endurance test without insisting on the
production of OBC Certificate for which he shall be
granted time."
3. Thereafter on 24.05.2016, this Court passed the
following order:
The interim order dated 20.05.2016 shall be
honoured by the concerned officer of the first
respondent.
The IA is disposed of."
4. Service of notice on respondents 1 and 2 is not
complete. In the light of the above interim orders, I think this
writ petition need not be retained here.
Therefore, recording the interim orders dated
20.05.2016 and 24.05.2016, this writ petition is closed.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
APPENDIX OF WP(C) 17883/2016
PETITIONER EXHIBITS
P1 TRUE PHOTOCOPY OF THE ONLINE
ADVERTISEMENT CALLING FOR APPLICATION
FOR RECRUITMENT TO THE POST OF JUNIOR
ASSISTANT (FIRE SERVICE) SOUTHERN
REGION, AIRPORTS AUTHORITY OF INDIA
P2 TRUE PHOTOCOPY OF THE ADMIT CARD DATED
11.03.2016 ISSUED TO THE PETITIONER
P3 TRUE PHOTOCOPY OF THE RESULT OF THE
WRITTEN EXAMINATION SHOWING THE
PETITIONER'S ROLL NO. 16120001 AMONG
THOSE QUALIFIED IN THE WERITTEN TEST
P4 TRUE PHOTOCOPY OF THE COMMUNICATION
DATED 18.04.2016 INSTRUCTING THE
PETITIONER TO APPEAL FOR THE SECOND
STAGE ON 18.05.2016 FOR PHYSICAL
MEASUREMENT TEST
P5 TRUE PHOTOCOPY OF THE REPORT OF THE
VILLAGE OFFICER DATED 11.05.2016 TO
THE TAHSILDAR IN RESPECT OF THE
PETITIONER'S APPLICATION FOR OBC (NON
CREAMY LAYER) CERTIFICATE
