RAJENDRAN R Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein is aggrieved by the denial of community certificate to him. THE short facts leading to the dispute are the following:

(2.) IT is submitted that the petitioner is a physically challenged individual suffering from 100% visual disability. The petitioner claims that he belongs to Hindu Nadar community born to Sri Raghavan Nadar(Late) and Smt.Rajamma on 31.5.1968. He was born and brought up as Hindu belonging to Nadar Community. In the SSLC Book, his religion is indicated as Hindu and caste is shown as OBC. Exhibit P2 is the relevant page of the SSLC Book and Exhibit P3 is the copy of the certificate dt.18.10.2000 issued by the 3rd respondent showing that the petitioner belongs to Hindu Nadar. Various other details have also been explained in the Writ Petition.

(3.) WHEN the matter came up for admission on 29.6.2012, the learned Government Pleader submitted that already an enquiry was conducted and pursuant to the direction issued by this Court in Exhibit P5 judgment and the finding is against the petitioner. As directed by this Court, a statement has been filed. In the statement it was reported that the Revenue Divisional Officer issued an order on 28.7.2011 with the finding that the petitioner and his family are Christians and not Hindu Nadar. Thereafter this Court passed an order on 12.7.2012 directing the respondents to communicate the said order to the petitioner.