MEENU K.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who belongs to Hindu Viswakarma community, which is socially and educationally backward, is eligible for reservation. She appeared in the KEAM 2020 examination for admission to Medical and Allied courses.

(2.) It is stated that she uploaded Ext.P2 Non-Creamy Layer Certificate issued by the Village Officer, which was for State Employment purpose. Pointing out the confirmation page of the NEET (UG) as well as KEAM 2020, petitioner points out that she was shown in the category of OBC in the confirmation page. But when the results were published, she was seen included in the General Category. It is stated on enquiry thereupon, she came to know that it was on the basis of the Non-Creamy Layer certificate issued by the Village Officer, which was stated to be 'for State Employment Purpose' that she was included in the General Category.

(3.) Petitioner points out that she thereafter obtained Ext.P6 Non-Creamy Layer certificate for State Education Purpose on 09.11.2020, and along with the said certificate, she submitted Ext.P7 complaint before the 2nd respondent. According to the petitioner, she cannot be penalised for the default of the Village Officer, who did not issue the proper certificate.