PRIYA SADANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was an in-service candidate for admission to Medical Post Graduate Degree/Diploma course, 2012 under service quota category. Presently, the petitioner seeks for a direction to the respondents to consider her claim as a Socially and Educationally Backward Class (SEBC) candidate based on the income certificate produced by the petitioner.

(2.) THE learned counsel for the petitioner submits that going by the method adopted by the respondents, in some cases income certificates exclusively of the parents have been relied upon to grant admission to service candidates, which according to the learned counsel for the petitioner is evident from Exhibit P5.

(3.) IT appears that the petitioner was eligible for consideration under the general merit quota earlier, but after the judgment of a Division Bench of this Court in Writ Appeal No.315/2012 when the negative marks were reckoned, the petitioner's total marks came down from 50% to one between 40 to 50%. In the case of SEBC candidates, those having 40% and above will be considered for SEBC quota.