(1.) W.A. No.1435 of 2014 (Nair Service Society v. State of Kerala and Others) has been filed against the judgment dated 10.10.2014 passed by the learned Single Judge in W.P(C) No.28721 of 2014, by which judgment the learned Single Judge decided the Writ Petition filed by the appellant as well as two other Writ Petitions.
(2.) Brief facts giving rise to this Writ Appeal are:
(3.) In the Writ Petition counter was filed on behalf of the second respondent by the Additional Secretary to Government, General Education Department justifying the modified criteria. It was pleaded that the reservation system and various measures taken by the Government are aimed for uplifting the socially, educationally and economically backward people to the main stream. A statement is filed on behalf of the 4th respondent. It is alleged that the Board had decided to follow the criteria adopted by the UGC in their National Eligibility Test examination. Incorporating the said position, prospectus for the SET examination December, 2013 has been approved.
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