Kerala High Court
Vinay Shanker vs Union Of India on 2 August, 2021
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.27771/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Monday, the 2nd day of August 2021 / 11th Sravana, 1943
IA.NO.1/2021 IN WP(C) NO. 27771 OF 2020
PETITIONER/PETITIONER:
VINAY SHANKER, AGED 21 YEARS, S/O. SREENIVASAN,
CHAKKAMPILATH HOUSE, OORAKAM DESOM, OORAKAM VILLAGE,
THIROORANGADI TALUK, OORAKAM MELMURI P.O, MALAPPURAM DISTRICT.
RESPONDENTS/RESPONDENTS:
1. UNION OF INDIA, REP. BY SECRETARY, MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT, ROOM NO. 622 A-WING, SHASTRI BHAWAN, DR. R.P MARG, NEW DELHI - 110 001.
2. STATE OF KERALA REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT, MINISTRY OF PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.
3. TAHASILDAR, TALUK OFFICE, CHEMMAD P.O, MALAPPURAM DISTRICT - 676
306.
4. VILLAGE OFFICER, OORAKAM VILLAGE, ARAFA NAGAR, ATTOOR P.O, MALAPPURAM DISTRICT - 680 583.
Application praying that in the circumstances stated in the affidavit filed therewith the High Court be pleased to direct the 3rd Respondent herein to issue current EWS certificate to the Petitioner herein.
This Application coming on for orders upon perusing the application and the affidavit filed in support thereof, and this Court's order dated 16.12.2020 in WP(C), and upon hearing the arguments of M/S.C.DHEERAJ RAJAN & K.ANAND, Advocates for the petitioners in I.A./WP(C), ASSISTANT SOLICITOR GENERAL OF INDIA for R1 in I.A./WP(C) and of GOVERNMENT PLEADER for R2 to R4 in I.A./WP(C), the court passed the following:
ORDE There will be a direction to the 3rd respondent to issue EWS certificate to the petitioner provisionally and subject to further orders.
Post after vacation.
02.08.2021 Sd/-
T.R.RAVI JUDGE 02-08-2021 /True Copy/ Assistant Registrar