HARI MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions have been filed by siblings and relate to their Scheduled Caste status. The facts involved are common and interconnected and hence the writ petitions are heard together and disposed of by a common judgment.

(2.) W.P.(C) No.20367/2019 has been filed by the petitioner who has cleared the Kerala Engineering Architecture Medical Examination 2018 (KEAM 2018), seeking to quash Exts.P10 and P12 and to direct the 4th respondent to declare that the petitioner belongs to Scheduled Caste Velan Community and that he is eligible to all benefits available to the Scheduled Caste Velan Community. W.P.(C) No.20787/2019 is filed by the petitioner, who is the brother of the petitioner in W.P.(C) No.20367/2019, seeking to set aside Exts.P9 and P10 and to direct the 2nd respondent to declare that the petitioner belongs to Schedule Caste Velan Community.

(3.) In W.P.(C)No.20367/2019, the petitioner stated that his mother O. Sasikumari belongs to Scheduled Caste Velan Community and his father J. Mohanan belongs to Nair Community. The petitioner was brought up in a Scheduled Caste background. The petitioner and the family have been residing in the house of his mother O.Sasikumari. The petitioner was admitted in School as a Scheduled Caste student. The petitioner follows the cultural background of Scheduled Caste Velan Community. The petitioner was subjected to social disabilities of a Scheduled Caste. The Tahsildar, Punalur Taluk has issued a Caste Certificate to the petitioner entitling him for all reservation benefits due to Scheduled Caste.