ATHIRA R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is before this Court seeking to quash Ext.P7, P11 and P12 and to direct respondents 5 and 6 to issue caste certificate to the petitioner on the basis of Ext.P1 issued by the 6th respondent, Ext.P4 SSLC Book and Ext.P5 issued by the 5th respondent.

(2.) According to the petitioner, her father belongs to Hindu Nayadi community which is a Scheduled Caste. The petitioner's mother belongs to Hindu Ulladan community which is a Scheduled Tribe. In the SSLC Book of the petitioner, the petitioner is shown as Hindu Ulladan. In Ext.P5 Community Certificate issued in the year 2004 by the 5th respondent-Tahsildar, the petitioner is shown as Hindu Ulladan. In fact, the petitioner belongs to Ulladan community, following the customs and traditions of the community.

(3.) However, in the year 2015, when the petitioner applied for Community Certificate, the 5th respondent issued Ext.P7 describing the petitioner as Hindu Nayadi community. Aggrieved by Ext.P7, the petitioner filed WP(C) No. 41254/2016 before this Court. This Court disposed of the said writ petition with the following directions: