REGENT COMPUTRONICS PVT. LTD.

RESHMA C B Appellant

V/S

KERALA PUBLIC SERVICE COMMISSION Respondents

Referred Judgements :-

MINOR P RAJENDRANMISS NIRMALA DEVI; MISS NISTHARINI K M SATHAKATHULLA VS. STATE OF MADRAS:DIRECTOR OF MEDICAL EDUCATION MADRAS [REFERRED TO]
K C VASANTH KUMAR VS. STATE OF KARNATAKA [REFERRED TO]
YOGESH BHARDWAJ VS. STATE OF UTTAR PRADESH [REFERRED TO]
MARRICHANDRASHEKHARRAO VS. DEAN GETH G S MEDICAL COLLEGE [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
ACTION COMMITTEE ON ISSUE OF CASTE CERTIFICATE TO SCHEDULED CASTES AND SCHEDULED TRIBES IN THE STATE OF MAHARASHTRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) What are the essential requisites or qualifications to be treated as a native of Kerala Will the child of native parents of Kerala State become disentitled to be recognised as a native of Kerala, if he / she had been born, brought up and educated outside Kerala

(2.) These are the two primary questions that have cropped up for consideration in this writ petition.

(3.) Relevant facts, shorn of unnecessary details, may be briefly noticed.

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RESHMA C B Vs. KERALA PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

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