APARNA J.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner had appeared in the NEET (UG) 2020. It is stated that she belongs to Dheevara community and is eligible for reservation in the Social and Economical Backward Community.

(2.) According to her, the Akshaya centre had uploaded a wrong certificate and therefore she was shown in General category in the profile. After the results were published and she got rank no.146797 in the All India Rank and rank no.14652 in the Kerala State Medical rank as per Ext.P4, she came to know that Ext.P8 certificate she had uploaded was different. Ext.P8 Non Creamy Layer certificate was one for State Employment purpose instead of State Educational purpose. Petitioner points out that immediately on coming to know about the mistake committed by the Akshaya centre, she obtained Ext.P9 certificate on 10.11.2020 and approached the Commissioner for Entrance Examinations with a representation Ext.P10. According to the petitioner, she belongs to a very poor family and the mistake occurred at the end of the Akshaya centre. Therefore she is liable to be considered as a candidate belonging to Dheevara community eligible for reservation under SEBC.

(3.) I heard the learned counsel for the petitioner as well as the learned Senior Government Pleader, Sri.V.Manu for the respondents.