BEKSY.A Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The above writ petition is filed with following prayers:

(2.) As per Ext.P1 Secondary School Leaving Certificate of the petitioner, she belongs to Christian Latin Catholic community. Ext.P3 is the caste certificate and from that also it is clear that the petitioner belongs to Latin Catholic. The petitioner married to a person, who belongs to Roman Catholic community on 25/4/2005. Meanwhile, the petitioner obtained appointment through PSC, to the post of LP School Teacher (Malayalam Medium), Idukki District as evident by Ext.P4. In connection with the appointment, the petitioner applied for a caste certificate and the same is rejected as per Ext.P6 order stating that the petitioner married a man, who belongs to Christian Zeromalabar Syrian Catholic and therefore, the petitioner is not entitled the Latin Catholic status. Aggrieved by Ext.P6, this writ petition is filed.

(3.) Heard the counsel for the petitioner and the Government Pleader.