SAPNA CHALLAYA SWAMY Vs. TAHSILDAR THALASSERY

JUDGEMENT

(1.) THE petitioner seeks for a direction to the Tahsildar to take a final decision on the issue of caste and creamy layer certificate to the petitioner in the light of Exts.P1 to P6 within a time frame.

(2.) THE claim raised by the petitioner is that she belongs to 'Hindu-Nadar' community, which is designated as Other Backward Class (OBC). The documents in support of the plea have been produced as Exts.P1 to P6. The Village Officer, as per Ext.P10, directed the petitioner to produce certain documents and it is averred in the writ petition that the petitioner is unable to produce item No.1 but with regard to the other items, the petitioner is prepared to produce.

(3.) LEARNED counsel for the petitioner submitted that if an opportunity of hearing is offered to the petitioner, the petitioner will be able to satisfy the Tahsildar about her caste status as 'Hindu-Nadar'.