Kerala High Court
Anoop K.P vs Kirtads on 4 November, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
TUESDAY, THE 27TH DAY OF NOVEMBER 2012/6TH AGRAHAYANA 1934
WP(C).No. 26748 of 2012 (P)
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PETITIONER(S):
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ANOOP K.P.,
KOMPURATH HOUSE, VADAYAMPATHUMALA,
PUTHENCRUZ P.O., ERNAKULAM-682 308.
BY ADVS.SRI.V.V.NANDAGOPAL NAMBIAR
SMT.PREEJA. P.VIJAYAN
RESPONDENT(S):
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1. KIRTADS ,
CHEVAYUR, KOZHIKODE-673 017,
REPRESENTED BY ITS DIRECTOR.
2. THE THAHASILDAR,
KUNNATHUNADU TALUK, PERUMBAVOOR,
ERNAKULAM DISTRICT-683 046.
R2 BY GOVERNMENT PLEADER SMT.P.K.SANTHAMMA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27-11-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C)NO.26748/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1: TRUE COPY OF THE SECONDARY SCHOOL LEAVING CERTIFICATE
ISSUED BY THE SECRETARY, BOARD OF PUBLIC EXAMINATIONS OF
KERALA.
EXHIBIT P2: TRUE COPY OF THE CERTIFICATE NO.8050/2004.
EXHIBIT P3: TRUE COPY OF THE CERTIFICATE DT.10-6-2009.
EXHIBIT P4: TRUE COPY OF THE CERTIFICATE ISSUED BY THE SECRETARY OF KPMS,
BRANCH NO.197, KUZHIKKAD.
EXHIBIT P5: TRUE COPY OF THE REPORT DT.17-8-2012.
EXHIBIT P6: TRUE COPY OF THE STATEMENT MADE BY GOPALAN,
S/O.RAMAKRISHNAN.
EXHIBIT P7: TRUE COPY OF THE INTIMATION RECEIVED BY THE PETITIONER ON
15-10-2012.
EXHIBIT P8: TRUE COPY OF THE CALL LETTER DATED 04/11/2012
EXHIBIT P9: TRUE COPY OF THE REQUEST DATED 1-11-2012.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.26748 Of 2012
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DATED THIS THE 27th DAY OF NOVEMBER, 2012
JUDGMENT
The petitioner is seeking for a direction to issue the community certificate for enabling the petitioner to participate the interview proposed to be held on 29.11.2012, as evident from Exhibit P8 communication..
2. The learned Government Pleader on getting instructions submitted that after the enquiry a report has been forwarded to the Tahsildar and it is also informed that the result of the enquiry is in favour of the petitioner and therefore the certificate can be issued without delay.
3. Since there is urgency for the petitioner, the certificate will be issued to the petitioner forthwith by the 2nd respondent, on production of a certified copy of this judgment.
The Writ Petition is disposed of as above. Issue copy today itself.
Sd/-(T.R.RAMACHANDRAN NAIR, JUDGE) dsn