SREELAKSHMI S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who belongs to Hindu Cheramar community which is included as a Scheduled Caste, submitted application for appearing in the National Eligibility cum Entrance Test (UG)-2020 as well as KEAM-2020. Producing Ext.P10 confirmation page of KEAM the petitioner points out that she was shown as one belonging to Scheduled Caste Cheramar community and therefore she was under the impression that she would be included in the category list with reservation for Scheduled Caste community. It is stated that she got category rank No.90354 as per Ext.P4 NEET score card. The Writ Petition has been filed seeking interim directions to respondents to grant admission to the petitioner in the reservation quota for Scheduled Caste stating that she had produced all the relevant documents at the relevant time and no communication has been received relating to any defect either in her application or in the documents uploaded. It is stated that at the time when the results of NEET examination were released on 16.10.2020 in order to upload her rank in the NEET examination she made several attempts to open the site of KEAM when she was asked to pay a sum of Rs.300/- and that only after remitting the said amount she could open the site when she found that she was included as general category.

(2.) The learned Government Pleader has filed a statement, according to which, the documents which the petitioner uploaded in support of her claim that she belongs to Scheduled Caste community was the one which was issued to her father along with the online application dated 24.02.2020. It is stated that as she did not produce her caste certificate, a defect memo was issued in her portal on 11.05.2020 to which the petitioner did not respond.

(3.) Even though in the Writ Petition the petitioner has stated that she had uploaded all the documents, in Ext.P7 representation she stated that she was unable to upload the community certificate though she made several attempts through the Akshaya centre.