RUBY JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The issues raised in these three writ petitions relate to the community status of the petitioners, all of whom belong to one family, consisting of the mother, father and two children. The prayers in the writ petition are as follows:

(2.) This writ petition is filed by Mrs.Ruby John praying to quash Exts.P7 and P8 and for a direction to the respondents to issue caste/tribe certificate treating the petitioner as member of 'Malai Arayan Christian Community' converted from 'Malai Arayan Hindu Community'.

(3.) This writ petition is filed by the husband and children of the petitioner in W.P.(C)No.30743 of 2016 praying to quash Ext.P9 and for a direction to the respondents to issue caste/tribe certificate treating the petitioners as members of 'Malai Arayan Christian Community' converted from 'Malai Arayan Hindu Community' and for other reliefs.