SUMATHI PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner submitted application for appearing in the KEAM as well as NEET Examination for admission to professional Degree courses. According to the petitioner, she had uploaded Ext.P3 Non-Creamy layer Certificate issued by the Tahsildar. She belongs to Ezahava Community which is OBC category eligible for reservation. She is rank No.97030 in All India rank and Rank No.42715 under OBC category in All India rank. The petitioner points out that she is treated as general category candidate in Ext.P4 category wise rank list of Ezhava candidates for State merit list published by the Commissioner for Entrance Examination. According to the petitioner, the certificate Ext.P3 is sufficient for including her in the SEBC category in Ext.P4 list and she should have been included in the category of SEBC on the basis of Ext.P3 certificate.

(2.) Sri.V.Manu, the learned Government Pleader pointed out that proceedings of the Commissioner for Entrance Examination has been explained in paragraphs 8 and 9 of my judgment in WP(C) No.21474/2020, which reads as follows:

(3.) It is also pointed out that the judgment in WP(C) No.21474/2020 is affirmed in the judgment dated 28.10.2020 in W.A.No.1404/2020. It is also pointed that identical case was considered in the judgment dated 04.11.2020 in WP(C) No.23660/2020 where also the candidate claimed the benefit on the basis of the certificate issued by the Tahsildar. Ext.P3 certificate is issued by the Tahsildar for Central Educational purpose. The procedure prescribed in the prospectus has been explained in the preceding paragraph as in the judgment in WP(C) No.21474/2020. Therefore, the petitioner who did not upload the relevant Non Creamy Layer Certificate issued by the Village Officer is also not entitled to any relief in this Writ Petition also.