AJEESH.M D Vs. TAHSILDAR TALUK OFFICE

JUDGEMENT

(1.) HEARD the learned Sr. Counsel Mrs. Semanthini appearing for the appellant/petitioner and the learned Government Pleader Sri. Roshan.

(2.) THE appellant was the Writ Petitioner who was unsuccessful before the learned Single Judge, is before us.

(3.) THE fact remains whether the appellant was able to produce proper income certificate in pursuance of submission of a proper application by him claiming the benefit as SEBC candidate.