MU. AARIFFAA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) An interesting question that arises for consideration is as to whether the petitioner, who originally belonged to Hindu Nadar community, which is admittedly classified as Backward Class, on conversion to Islam as Labbai Muslim, can continue to claim the status of Backward Class ?

(2.) The facts leading to the filing of this writ petition are as follows:

(3.) No counter-affidavit is filed by the respondents.