Kerala High Court
Jileshraj M V vs State Of Kerala on 23 August, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:64814
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
SATURDAY, THE 23RD DAY OF AUGUST 2025 / 1ST BHADRA, 1947
WP(C) NO. 24258 OF 2024
PETITIONER:
JILESHRAJ M V
AGED 20 YEARS, S/O. RAJAN M V,
MALAYILVATTACHOLA, VAZHITHALA POST,
MANAKKAD VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT, PIN - 685583.
BY ADVS.
SRI.GEORGE MATHEW
SHRI.SUNIL KUMAR A.G
SHRI.MATHEW K.T.
SHRI.GEORGE K.V.
SHRI.STEPHY K REGI
SMT.MEDHA B.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
W.P.(C)No.24258 of 2024
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2 THE JOINT COMMISSIONER FOR GOVERNMENT
EXAMINATIONS, OFFICE OF THE COMMISSIONER FOR
GOVERNMENT EXAMINATIONS, PAREEKSHA BHAVAN,
POOJAPURA, THIRUVANATHAPURAM, PIN - 695012.
3 THE TAHSILDHAR
TALUK OFFICE, THODUPUZHA,
MINI CIVIL STATION, THODUPUZHA,
PIN - 685584.
4 THE VILLAGE OFFICER
MANAKADU VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT, PIN - 685608.
5 THE VILLAGE OFFICER
KARIMPUZHA VILLAGE, OTTAPALAM TALUK,
PALAKKAD DISTRICT, PIN - 678595.
6 ST. SEBASTIAN'S HIGHER SECONDARY SCHOOL
VAZHITHALA REP. BY ITS HEAD MASTER,
THODUPUZHA TALUK, IDUKKI DISTRICT,
PIN - 685583.
BY ADV.SRI.P.P DHEERAJ .A.S,
GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 23.08.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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JUDGMENT
Dated this the 23rd day of August, 2025 The petitioner is at present living with his father Sri.M.V. Rajan and was a native of Elambulassery Amsom and Desom, in Karimpuzha - ll Village in Ottappalam Taluk of Palakkad District.
2. The petitioner was born to Smt. Sreelatha P., Pullayil House, Pompra Desom in Karimpuzha - ll Village in Ottappalam Taluk of Palakkad District. On account of difference of opinion between parents, they separated and the custody of the petitioner and his brother was given to their father Sri. M.V. Rajan. From the initial dates of separation from 2013 itself, they were under custody and care of their father and were brought up by him. W.P.(C)No.24258 of 2024 :4:
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3. The marriage was separated as per Ext.P3 passed by Family Court, Ottappalam. The petitioner completed his Class X at St. Sebastian's Higher Secondary School, Vazhithala as can be seen from Ext.P4. In the School records, his caste was recorded as 'Thandan', being the Caste of his mother. As he is under the care and custody of his father and was brought up with all social and economic infirmities attached to the Community of his father and since it was required for higher studies, the petitioner applied for changing his Community as 'Thiyya', instead of 'Thandan' in School records and SSLC.
4. This has now been declined by the 2 nd respondent through Ext.P8, ignoring records submitted by the petitioner. Ext.P8 order passed by the 2nd respondent was made ignoring recommendations made by School authorities and also by respondents 4 and 5 based on field reports. The petitioner has become major and has decided to W.P.(C)No.24258 of 2024 :5: 2025:KER:64814 profess the Community of his father and pursue his future studies, contends the petitioner.
5. In the circumstances, the petitioner seeks to quash Ext.P8 and to command the 2 nd respondent to order correction of the petitioner's Caste in Secondary School Leaving Certificate and other School records as 'Thiyya' instead of 'Thandan' within a time frame to be fixed by this Court.
6. The pleadings and arguments would indicate that the petitioner's Caste is described as Hindu - Thandan in the SSLC Certificate. The respondents sought clarification regarding the Caste of the petitioner. In the admission register of the father of the petitioner, his Caste was shown as Hindu - Thiyya. As Karimpuzha Village was shifted to Manakkad Village, a report was called for from the Village Officer concerned. As per his report, the petitioner belongs to Hindu - Thiyya Community. Furthermore, in the W.P.(C)No.24258 of 2024 :6: 2025:KER:64814 School admission register of the petitioner's father, the Caste is shown as Hindu - Thiyya. In the circumstances, there is no doubt that the petitioner belongs to Hindu - Thiyya Community. What is projected must be an apparent error / mistake and such a mistake cannot adversely affect the petitioner.
In the circumstances, the writ petition is disposed of directing the 2nd respondent to effect corrections in the SSLC Book of the petitioner, showing the petitioner as belonging to Hindu - Thiyya. This shall be done within a period of six weeks. The respondents shall consider the issue without insisting on production of the application for admission submitted when the petitioner joined in Class - 1 and the copy of the admission register of Class - 2.
Sd/-
N. NAGARESH JUDGE ams W.P.(C)No.24258 of 2024 :7: 2025:KER:64814 APPENDIX OF WP(C) 24258/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF ABSTRACT FROM ADMISSION REGISTER ISSUED FROM GOVERNMENT HIGH SCHOOL, KARAKURISHI AS ON 28.06.1994 Exhibit P2 TRUE COPY OF PETITIONER'S MOTHER'S 1ST PAGE OF SSL CERTIFICATE DTD. NIL Exhibit P3 THE JUDGMENT DTD.12.01.2023 IN O.P. (DIV) NO. 3 OF 2022 OF FAMILY COURT, OTTAPPALAM Exhibit P4 TRUE COPY OF PETITIONER'S SSL CERTIFICATE ISSUED IN MARCH 2021 Exhibit P5 TRUE COPY OF CORRESPONDENCE BETWEEN RESPONDENTS 4 AND 5 DTD. 01.06.2023 Exhibit P6 TRUE COPY OF CASTE CERTIFICATE NO.78362564 DTD. 07.06.2023 ISSUED BY 4TH RESPONDENT Exhibit P7 TRUE COPY OF APPLICATION DTD.
13.06.2023 SUBMITTED BY PETITIONER ALONG WITH RECOMMENDATION Exhibit P8 TRUE COPY OF ENDORSEMENT DTD.
21.06.2023 ISSUED BY 2ND RESPONDENT Exhibit P9 TRUE COPY JUDGMENT DTD. 12.08.2021 IN W.P.(C) NO. 10331 OF 2021