DR.ANOOP.R Vs. DR.SURABHI.S.L

JUDGEMENT

(1.) The appellants herein are respondents 7 and 8 in W.P.(C) Nos.28545 of 2022 and 28873 of 2022. The writ petitions were filed by the 1st respondent in the respective writ appeals challenging Ext.P10 order in W.P.(C)No.28545 of 2022 and W.P.(C)No.28873 of 2022 passed by the 7th respondent whereby a caste certificate issued to the 1st respondent was cancelled. The brief facts leading to the filing of these writ appeals is as follows:

(2.) The 6th respondent in the Writ Appeal had embarked on a recruitment process to the post of Assistant Surgeon/Casualty Medical Officer(II) in the special drive recruitment for NCAHindu Nadar. Having participated in the Selection Process, the 1 st respondent in the respective appeals secured 10th and 14th ranks in Ext.P1 Rank list. The validity of the list was 3 years from 23/5/2019. The appellants herein secured rank nos.19 and 22 respectively. The 1 st respondent was advised to the post on 8/7/2019.

(3.) The appellants and respondents 8 and 9 (whose name finds a place in Ext.P1 at Sl. Nos.19, 21, 18 and 23) filed a complaint before the Chief Secretary to the Government of Kerala, alleging that appointments were being made from Ext.P1 ranked list based on false caste certificate issued by the statutory authorities. Alleging inaction on the said complaint, the appellants had approached this Court in W.P. (C) No.7875 of 2022 and vide Ext.P9 judgment, this Court directed the 3rd respondent, Additional Chief Secretary to Government, to consider the complaint and pass orders thereon. In compliance with the judgment, Ext.P10 order was passed cancelling the caste certificate and non creamy layer certificate issued to the 1 st respondent. The Writ Petition was thus filed by the 1st respondent challenging Ext.P10.