BINDUMOL V Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents.

(2.) THE prayer sought in this writ petition is to direct the 2nd respondent to issue a caste certificate to the petitioner certifying that she belongs to Muthuvan community included in the list of Schedule Tribes in the State of Kerala for the purpose of producing the same before the Kerala Public Service Commission. Petitioner says that her mother Narayani belongs to Muthuvan community, a Scheduled Tribe, and her father Govindan belongs to Pulaya, a Scheduled Caste community. These facts are not in dispute. It is also her case that she is following the customs and practices of her mother's community and that therefore, she is entitled to be considered and certified as one belonging to Muthuvan community, a Scheduled Tribe. It is also stated that for the purpose of employment, she wanted to produce the caste certificate before the KPSC and she made an application to the 2nd respondent, who finally issued Ext.P6, stating that the certificate is issued only for educational purposes. As a result, her purpose is not served. It is in these circumstances, the writ petition has been filed.