SURABHIBABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 2nd day of March 2020 The petitioner has approached this Court seeking the following prayers.

(2.) Heard the learned Counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned Government pleader, on the basis of interim order issued by this Court, provisional certificate had been issued to the petitioner and the petitioner had participated in the selection process. It is submitted that Ext.P6 and P7 representations are pending before the respondents and the same is liable to be considered in accordance with the law. The petitioner contends that the petitioner's parents are separated and the father's income is not liable to be reckoned for the calculation of family income.