FIDHA NOURINE P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 12th day of November 2020 The petitioner had appeared in the NEET UG 2020 as well as KEAM 2020 Examination and secured 548 marks with an all India rank of 50434 in NEET 2020.

(2.) The complaint of the petitioner is that Ext.P3 Non Creamy Layer certificate uploaded by her is not accepted by the 2nd respondent. It is stated that as a result of this she has been included in the General category.

(3.) The petitioner herself points out that Ext.P3 is a certificate issued by the Tahsildar. From Ext.P3 it is seen that it is issued for Central Employment/Educational purpose. The learned Government Pleader points out that what is required for reservation under SEBC is a Non Creamy Layer Certificate issued by the Village Officer.