The District Collector vs Sherine Raj
2024 Latest Caselaw 32498 Ker

Kerala High Court

The District Collector vs Sherine Raj on 8 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                     2024:KER:87752

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE V.G.ARUN

    FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                          RP NO. 1033 OF 2024

        AGAINST THEJUDGMENT DATED 02.08.2024 IN WP(C) NO.27529 OF

                   2024 OF HIGH COURT OF KERALA

REVIEW PETITIONERS/RESPONDENTS 1 TO 4 IN WPC

    1     THE DISTRICT COLLECTOR
          AGED 33 YEARS
          THE DISTRICT COLLECTOR,ERNAKULAM DISTRICT,OFFICE AT
          CIVIL STATION,KAKKANADU,ERNAKULAM DISTRICT, PIN -
          682030

    2     THE TAHASILDAR
          AGED 35 YEARS
          THE TAHASILDAR,NORTH PARAVUR,OFFICE AT TALUK
          OFFICE,NORTH PARUR,ERNAKULAM DISTRICT, PIN - 683522

    3     THE VILLAGE OFFICER
          AGED 40 YEARS
          THE VILLAGE OFFICER,VADEKKEKARA VILLAGE
          OFFICE ,VADAKKEKARA ERNAKULAM DISTRICT, PIN - 683522

    4     THE COMMISSIONER OF ENTRANCE EXAMINATIONS KERALA
          AGED 45 YEARS
          THE COMMISSIONER OF ENTRANCE EXAMINATIONS KERALA,OFFICE
          AT 7TH FLOOR, K.S.R.T.C BUS TERMINAL
          COMPLEX,THIRUVANANTHAPURAM DISTRICT, PIN - 695001


          BY ADV GOVERNMENT PLEADER


RESPONDENT/PETITIONER IN WPC:

          SHERINE RAJ
          AGED 20 YEARS
                                                         2024:KER:87752
R.P.No.1033 of 2024

                                   2


              SHERINE RAJ AGED 20 YEARS,D/.RAJU JOSEPH RESIDING AT
              AKKUNNATH HOUSE MURAVANTHURUTH VADAKKEKARA ERNAKULAM,
              PIN - 683522


              BY ADVS.
              ABRAHAM P.GEORGE
              M.SANTHY
              RISHABH DILRAJ
              VISHNU J.




              SMT. DEEPA NARAYANAN, SR. GP.


      THIS    REVIEW   PETITION   HAVING   COME   UP   FOR   ADMISSION   ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                             2024:KER:87752
R.P.No.1033 of 2024

                                      3


                                     ORDER

Dated this the 8th day of November, 2024

When this matter is taken up for

consideration, learned Counsel for the writ petitioner

submitted that the petitioner was able to secure

admission without producing the Non-Creamy Layer

Certificate.

If so, no purpose is served by keeping this

review petition on the files of this Court. The review

petition is accordingly closed, making it clear that the

direction in the impugned judgment will be of no avail

due to the subsequent development.

Sd/-

V.G.ARUN

JUDGE SSK/08/11 2024:KER:87752

PETITIONER ANNEXURES

Annexure R3(a) TRUE COPY OF THE GAZETTE G.O (MS) NO 114/2021/GAD DATED 3-6-2021

Annexure R3(b) TRUE COPY OF THE CERTIFICATE ISSUED BY THE ST PHILOMINAS CHURCH DATED 7-8-24

Annexure R3(c) TRUE COPY OF THE GOVERNMENT ORDER DATED 4- 11-2020

Annexure R3(d) TRUE COPY OF THE SCHOOL CERTIFICATE ISSUED BY ST PETERS UP SCHOOL DATED 7-8-2024

Annexure R3(e) TRUE COPY OF THE SSLC BOOK OF PETITIONERS FATHER