SAVITHA T.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition has been filed seeking for a declaration that the petitioner belongs to Pulayan Caste and is entitled to all the benefits of Pulayan Community, including the community certificate and further, for a direction to the 4 th respondent to issue a community certificate to the petitioner showing that the petitioner belongs to the Scheduled Caste (SC) community.

(2.) The brief facts necessary for the disposal of the writ petition are as follows:

(3.) By an interim order dtd. 17/10/2022, a direction was issued to the 4th respondent to issue a provisional community certificate to the petitioner subject to the final outcome of this writ petition. Now the Kerala Public Service Commission has issued Ext.P9 communication wherein the candidates were obliged to upload original community certificate(which is not provisional).