VIJAYA RAJAN K. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition seeking the following reliefs:

(2.) Petitioners are educated unemployed persons belonging to a Scheduled Caste community. Exts. P-1 to P-3 prove that. On knowing that certain bunk shops at Cochin Marine Drive belonging to the Greater Cochin Development Authority (for short 'the G. C. D. A.'), were going to be let out, the petitioners made Exts. P-6 to P-8 applications/tenders for allotment of one shop each to them. Those applications were not considered and the petitioners did not participate in the auction conducted by the G.C.D.A. According to the petitioners, they are entitled to get reservation in the matter of allotment of shops and they are not to participate in competitive tenders or auctions and a different method of allotment is contemplated as far as Scheduled Caste/Scheduled Tribe applicants are concerned.

(3.) The first respondent has filed a counter contending that under R.75 of the Kerala Development Authorities Rules, 1984, the Government had issued directions to the Development Authority and other similar bodies to give effect to the reservation policy and reserve shops etc. to be allotted to Scheduled Caste/Scheduled Tribe applicants, and that the G. C. D. A. is bound by those directions.