SHIJAS S. Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Ext. P10 order passed by the 3rd Respondent dated 06/03/2012, which reads as follows:

(2.) Brief facts for the disposal of the writ petition are as follows:

(3.) Matters being so, petitioner understood that on 20/12/2011, the Registrar of the 2nd Respondent University has issued Ext. P7 letter to the 3rd Respondent communicating the order of the Vice Chancellor of the 2nd Respondent directing to issue show-cause notice to the petitioner as to why disciplinary proceedings including cancellation of the admission of the petitioner to M. Phil. (Disability Studies) on charges of submitting fake caste certificate for procuring admission shall not be initiated against him. Thereupon, 3rd Respondent has issued Ext. P8 show-cause notice dated 04/01/2012 to the petitioner, asking the petitioner to show-cause why action including cancellation of admission should not be taken against him in view of the action initiated by the 4th Respondent to cancel the community certificate issued by the Village Officer, Vadakkemury. On receipt of Ext. P8, petitioner has submitted a detailed reply to the 3rd Respondent stating that neither himself nor his family members are converted as Christians and further that they are professing Hindu religion and are members of Akhila Kerala Cheramar Hindu Maha Sabha, having registration No. K. 315, H.O., Changanassery. It was further stated by him that when his father fell ill due to heart disease, some Pentacost Pastors went to his house for offering prayers at the instance of his mother and that petitioner and other family members were never converted as Christians. That the issuance of community certificate by the Village Officer, Vadakkemury as Christian Cheramar for admission to PG course during 2009 was purely on misinformation by some neighbours and due to paucity of time to correct the same, petitioner was constrained to produce it for immediate admission to PG course. But when Ext. P2 certificate was issued by the Akhila Kerala Cheramar Hindu Maha Sabha, both the Village Officer and the 4th Respondent were convinced of their mistake and correctly issued Ext. P3 certificate.