MEGHNA DEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner, who is a meritorious student who has appeared for the NIFT Entrance Examination conducted by the National Testing Agency, is aggrieved by the refusal on the part of the respondents to issue Economically Weaker Sec. (EWS) Certificate to the 1st petitioner.

(2.) The 1st petitioner appeared for the NIFT Entrance Examination and secured an All India Rank of 1238 and EWS Category Rank of 54. The petitioners wanted to avail the benefit of reservation under the Economically Weaker Sec. Category. The 1st petitioner's father had left the family 12 years ago and he is now living abroad with another family. The 1st petitioner's father is not supporting the petitioners.

(3.) Though the petitioners submitted representations before respondents 2 and 3 and proceeded with the matter, the application for EWS Certificate stands rejected as per Ext.P12 communication of the 3rd respondent. It is aggrieved by Ext.P12 communication dtd. 30/6/2025 that the petitioners are before this Court.