SANEESH.E.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner claims that he belongs to Cheramar Community of Hindu Religion, a recognised Scheduled Caste within the State of Kerala. His mother belongs to Cheramar Community and his father belongs to Cheramar Christian Community. THE issue that is raised is regarding the non- issuance of a community certificate. THE petitioner is a Post Graduate and he has applied for the post of Fireman through the Public Service Commission and a community certificate is therefore required.

(2.) IT is submitted that even though the application was submitted, the Tahsildar has directed the Village Officer as per Exhibit P6 to furnish a report regarding the eligibility of the petitioner.