ANJALY R. Vs. COMMISSIONER OF ENTRANCE EXAMINATIONS

JUDGEMENT

(1.) The petitioner, who appeared in the KEAM 2020 and NEET UG 2020 Examinations and passed the Entrance Examination, has filed this Writ Petition complaining that the Commissioner for Entrance Examination has not included her in the SEBC category though Non Creamy-layer certificate issued by the Village Officer Ext.P7 was submitted. Relying on Ext.P4 certificate uploaded along with the application and Ext.P5 certificate obtained from the Tahsildar, petitioner submits that she belongs to 'Ganaga' Community which is an SEBC category.

(2.) The learned Government Pleader made available the Non Creamy layer certificate produced by the petitioner issued by the Village Officer on 12.02.2020 in which her caste is shown as 'Ganaga'. Along with that the petitioner produced the income certificate. It is pointed out that a memo was issued to the petitioner's portal stating as follows:

(3.) Annexure XI of the Prospectus which provides for the list of Socially and Educationally Backward Classes (SEBC) shows Kanisu or Kaniyar-Panicker, Kaniyan, Kanisan or Kamnan, Kannian or Kani, Ganaka at Sl.No.26. It is also pointed out that Annexure X (a) which provides for the list of Communities Eligible for Educational Concessions includes Ganika at Sl.No.5 and Kanisu or Kaniyar Panicker, Kani or Kaniyan (Ganaka) or Kanisan or Kamnan, Kalari Kurup/Kalari Panicker at Sl.No.6. It is therefore pointed out that the caste 'Ganaga' is not included either in Annexure X(a) or in Annexure X1.