JUSTINE PALLIVATHUKKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, claiming to be a lawyer by profession and a member of the Roman Catholic community, a recognized minority community in the State, has filed the instant public interest writ petition challenging the Kerala State Commission for Minorities (Amendment) Act, 2017, on the ground that it violates Article 14 of the Constitution of India.

(2.) Reliefs sought for in the writ petition are as under:

(3.) Brief facts leading to the filing of the instant writ petition are that; petitioner approached this Court earlier by filing W.P.(C) (cited supra)No. 24355 of 2020, challenging the disproportionate and discriminatory quota fixed by the Government in the matter of educational scholarship among minority communities. After hearing the Government and affected parties, this Court allowed the said writ petition by declaring that the quota fixed for educational scholarships in the ratio 80:20, is discriminatory and violative of Article 14 of the Constitution of India.