SRUTHI SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) By this appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the Appellants/Petitioners have challenged the interim order dtd. 23/1/2025 passed by the learned Single Judge in W.P. (C)No.2679 of 2025 whereby the writ petition was admitted however, stay to the selection process for allotment of Akshaya Centre had not been granted by holding that the selection would be subject to the outcome of the writ petition.

(2.) The Petitioners, who were among the candidates participating in the selection process for the post of 'Akshaya Centre Entrepreneurs,' by W.P.(C)No.2679 of 2025 challenged the policy adopted by the District Authority of the Akshaya Project in Kannur, which grants 2.4 marks as 'form marks' at the time of application and an additional 10% of the total marks -comprising 'form marks,' examination marks, and interview marks -at the time of publication of the rank lists for allocating reservation benefits to SC/ST candidates. The learned Single Judge, by the interim order dtd. 23/1/2025, admitted the writ petition and refused to stay the selection process for allotment of Akshaya Centre but observed that the selection would be subject to the outcome of the writ petition.

(3.) Heard Adv. Mr. Rebin Vincent Gralan representing Mr. Manas P. Hameed, learned counsel for the Appellants and Mr. K.P. Harish, learned Senior Government Pleader for the State.