ANUGEETHI Vs. COMMISSIONER FOR ENTRANCE

JUDGEMENT

(1.) THE challenge in this writ petition is against Exts.P10 and P12.

(2.) PETITIONER is the daughter of one Ajayakumar. According to the petitioner her grandfather is a Nair who was married to Smt.Saradha, who belonged to Vannan community which is recognized as a schedule caste community in the State of Kerala. The said couple has two daughters and one son who were all brought up as members of Vannan community. It is stated that petitioner's mother belongs to Nair community and that the petitioner and other daughter were brought up as members of Vannan community.

(3.) THE second contention raised is that Exts.P4 and P14 shows that her father belonged to the Vannam community and the 4th respondent has accepted the status. Ext.P5 is a caste certificate issued to the petitioner herself certifying that she belonged to Vannan community. Ext.P6 is a copy of the caste membership acceptance certificate issued by Mannan Vannan Samuthaya Sangham Taluk Committee. Ext.P7 is a certificate issued by NSS Karayogam Meppayil Unit to the effect that the petitioner and her father are following custom and tradition of Vannan community and that they have no connection with the NSS. Ext.P8 is a certificate issued by the Chairman of the Vadakara Municipality, certifying that the petitioner belong to Vannan community. Relying upon these documents petitioner contends that she is a member of the Vannan community and that without any materials whatsoever or conducting any proper enquiry, her claim for schedule caste status has been rejected.