AYYA VAIKUNDASWAMY MISSION Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed as a public interest litigation with respect to the reservation granted to SIUC Nadar community seeking the following reliefs:

(2.) Brief material facts for the disposal of the writ petition are as follows; first petitioner is a society registered under the Society's Act having registration No.T 8/2010, formed with the object of betterment of Hinuds especially Nadars. The 2nd petitioner is the Secretary of the society and the 3rd , 4th and 5th petitioners are members of the society. According to the petitioners, the writ petition is filed seeking to protect the right to reservation of the Hindu Nadars and for a declaration that, the use of the name Nadars even after conversion to another religion is illegal and not permissible. It is also contended that, after 1947 the South India United Church has ceased to exist.

(3.) Nadars as a class were inhabitants of the Southern Taluk of Travancore, a former princely State. They were educationally, socially and economically backward and therefore, were given reservation in the matter of recruitment to public service in the State of Travancore. As per Government Order dated 27.4.1925, Nadars were treated as a separate community/class for the purpose of reservation, which is extracted for easy reference as follows: