JAMES, S/O MANOHARAN Vs. STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR, TAHSILDAR, VILLAGE OFFICER, COMMANDANT, EMPLOYMENT OFFICER,

JUDGEMENT

(1.) Ext.P9 proceedingsdated 24.11.2009 passed by the Tahsildar, Kollam, cancelling the caste certificate issued to the petitioner to the effect that he belongs to Hindu Pulaya community and holding that he belongs to the Latin Catholic Christian community, is under challenge in this writ petition. Under Section 13 of the Kerala (Scheduled Castes & Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996, the State Government is empowered to revise Ext.P9. The period of limitation prescribed for invoking the revisional jurisdiction of the Government is 90 days from the date of receipt of the order sought to be revised. Ext.P9 was issued on 24.11.2009. The period of limitation prescribed for filing a revision petition before the Government has not expired. The petitioner thus has an effectively and meaningful remedy by way of revision. I therefore find not reason to entertain this writ petition.