AMAL KURIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) These are cases challenging the rejection of the applications seeking EWS certificates, which was based on Ext.P7 Government Order produced in W.P.(C) No.14619 of 2021. In all these cases interim order has been issued by this Court directing the 3rd respondent to issue EWS certificates to the petitioners provisionally, subject to the outcome of the writ petitions.

(2.) Learned counsel appearing for the petitioners would submit that Ext.P7 Government Order produced in W.P.(C) No.14619 of 2021 has been modified by the Government issuing GO(Ms) No.23/2024/P&ARD dtd. 27/11/2024 and that going by the stipulations in the said Government Order the petitioners are entitled for issuance of EWS certificates. Petitioners would further submit that they have to make fresh applications for issuance of EWS certificates as the validity of the earlier certificates has already expired and therefore their applications may be directed to be considered in the light of the fresh Government Order dtd. 27/11/2024.

(3.) Taking into consideration the above facts and circumstances I am inclined to dispose of the writ petitions as follows: