Arjun Aji vs Dr.Shabu S.J
2024 Latest Caselaw 28019 Ker

Kerala High Court

Arjun Aji vs Dr.Shabu S.J on 23 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                                    2024:KER:70570


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 23RD DAY OF SEPTEMBER 2024 / 1ST ASWINA, 1946

                        CON.CASE(C) NO. 2439 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.31171 OF 2024 OF

                              HIGH COURT OF KERALA

PETITIONER/WRIT PETITIONER:

             ARJUN AJI
             AGED 19 YEARS
             SON OF AJI.V.K RESIDENT OF VELIKUNNEL HOUSE,110,
             MULLARINGADU,VANNAPURAM,THODUPUZHA,IDUKKI,
             DISTRICT.


             BY ADV BABILA K.K.


RESPONDENT/2ND RESPONDENT:

             DR.SHABU S.J.,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             THE JOINT COMMISSIONER( ACADEMIC), ENTRANCE EXAMINATION
             COMMISSIONER, 7TH FLOOR,KSRTC TERMINAL COMPLEX,
             THAMPANOOR,THIRUVANANTHAPURAM, PIN - 695001.


             SMT. LATHA THANKAPPAN, SPL. GP.


     THIS    CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 23.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                   2024:KER:70570
CON.CASE(C) NO. 2439 OF 2024                2



                                       JUDGMENT

The learned Special Government Pleader submits that

the petitioner was included in the allotment process and has

secured admission in the Sree Narayana Engineering College.

2. The learned counsel for the petitioner submits that

the allotment of the petitioner is not under the reservation

quota.

3. Be that as it may, this Court does not find any

willful disobedience on the part of the respondent.

The Contempt of Court case is hence closed, reserving

the petitioner's right to pursue his remedy against

non-inclusion in the reserved category of students.

Sd/-

V.G.ARUN JUDGE Sru 2024:KER:70570

APPENDIX OF CON.CASE(C) 2439/2024

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE REPORT OF SCREENING COMMITTEE MEETING REGARDING KEAM 2024 ADMISSION FOR SCHEDULED CASTE/SCHEDULED TRIBE RESERVATION SEAT EXAMINATION/ VERIFICATION/ INVESTIGATION DATED 05.09.2024 BY THE RESPONDENT NO.2.

Annexure A2 THE TRUE COPY OF LAND DOCUMENT OF THE FATHER OF THE PETITIONER DATED 02.08.2022.

Annexure A3 TRUE COPY OF THE LAND ASSIGNMENT, FORM, KARIMANNOOR DATED 13.03.2001.

Annexure A4 TRUE COPY OF THE JUDGEMENT IN HON'BLE SUPREME COURT COURT CIVIL APPEAL NO. 2116 OF 2000 DATED 30.03.2009 (NATURE LOVERS MOVEMENT VS. STATE OF KERALA).

Annexure A5 TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 21.10.2022.

Annexure A6 TRUE COPY OF THE ULLADAN COMMUNITY AND MEDICAL RANK HAVING 16717 AND THE ALLOTMENT MEMO ISSUED BY RESPONDENT NO.2 IN THE YEAR 2020 20.11.2020.