Kerala High Court
K.C.Vasanth Kumar vs State Of Kerala on 25 May, 2015
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY,THE 25TH DAY OF MAY 2015/4TH JYAISHTA, 1937
WP(C).No. 7344 of 2009 (K)
---------------------------
PETITIONER :
----------------------
K.C.VASANTH KUMAR,
WAYANAD DISTRICT JAIN MINORITY CELL,
ANANTHAKRISHNAPURAM,KALPETTA NORTH,
WYNAD.
BY ADV. SRI.P.V.JYOTHI PRASAD
RESPONDENT(S):
----------------------------
1. STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY,
GOVERNMENT SECRETARIAT,TRIVANDRUM.
2. KERALA STATE BACK WARD CLASSES
DEVELOPMENT CORPORATION LTD., PANKAJ,
VELLIYAMBALAM,TRIVANDRUM.
3. NATIONAL MINORITY COMMISSION,
REPRESENTED BY ITS CHAIRMAN,
NATIONAL MINORITY COMMISSION.
4. MINISTRY OF MINORITY DEVELOPMENT AFFIRS,
REPRESENTED BY ITS SECRETARY, GOVT. OF INDIA,
NEW DELHI.
5. THE DISTRICT COLLECTOR,
WYNAD DISTRICT,KALPETTA.
R1 & R5 BY GOVERNMENT PLEADER SRI.S.JAMAL
R2 BY ADV. SRI.JAYAPRADEEP. V, SC, KSBCDC
SRI.C.E.UNNIKRISHNAN,SC,K.S.B.C.DEVP.CO
R4 BY ADVS. SRI.P.P.PADMALAYAN, C.G.C
SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25-05-2015, THE COURT ON THE SAME DAY DELIVERED
FOLLOWING:
sts
K. VINOD CHANDRAN, J.
-----------------------------------------------------
W.P.(C). No. 7344 of 2009 (K)
------------------------------------------------------
Dated this the 25th day of May, 2015
J U D G M E N T
The above writ petition was filed seeking inclusion of the 'Jain' Community under the Minority Communities and for financial benefits as granted to the other communities included thereon.
2. It is submitted now that the Ministry of Minority Affairs, by notification dated 27.01.2014, has included the said community as a minority community by invocation of the powers conferred under Clause (c) of Section 2 of the National Commission for Minorities Act, 1992.
3. In such circumstance, the Writ Petition would stand dismissed as infructuous, however, leaving open the remedy to agitate the question of financial benefit before the appropriate authority.
Sd/-
K.VINOD CHANDRAN, JUDGE jjj