Kerala High Court
Kanagaraj vs State Of Kerala Representedl By on 3 November, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 29172 of 2010(V)
1. KANAGARAJ,S/O.ARUMUGAM,AGED 50 YEARS,
... Petitioner
2. NAVAKUMAR,S/O.VEERAMUTHU,AGED 36 YEARS,
3. AMRITHALINGAM,S/O.RAMASWAMY,
4. SENTHAMIL SELVAM,S/O.RAMASWAMY,
5. NAGENDRAN,S/O.MARIMUTHU,AGED 41 YEARS,
6. SIVAGURU,S/O.KADIRVEL,AGED 33 YEARS,
7. MURIYESPARAN,S/O.RAMER,AGED 37 YEARS,
8. NAGENDIRAM,S/O.KANTHASWAMY,AGED 31 YEARS
9. ARUMUGAM,S/O.CHALLEN,AGED 47 YEARS,
10. SELVAM,S/O.PERIYASWAMY,AGED 48 YEARS,
11. SINNASAMY,S/O.CHINNAIH,AGED 58 YEARS,
12. VEDAVALLI,D/O.PARAMASIVAM,AGED 39 YEARS,
13. KANTHASAMY,S/O.MUTHU,AGED 57 YEARS,
14. VYAPURI,S/O.PERUMAL,AGED 69 YEARS,
15. ARUNASALAM,S/O.PERUMAL,AGED 51 YEARS,
16. RAVICHANDRAN,S/O.SAVARU,AGED 31 YEARS,
17. PUSHPARAJ,S/O.RAMAR,AGED 35 YEARS,
18. UDAYARAJ,S/O.YESUMANI,AGED 23 YEARS,
19. RAVINDRAN,S/O.MAGALINGAM,AGED 38 YEARS,
20. THIRUNAVKARASU,S/O.GANESAN,
21. MURUG,S/O;RAMAKRISHNAN,AGED 37 YEARS,
22. SHANMUKHAN,S/O.SANKILI,AGED 37 YEARS,
23. MADASAMY,S/O.PERIMUTHU AGED 55 YEARS,
24. SIVAPACKIAM,D/O.ALAGAN,AGED 48 YEARS,
Vs
1. STATE OF KERALA REPRESENTEDL BY
... Respondent
2. THE DIRECTOR OF KIRTADS,NEAR VRINDAVAN
3. DISTRICT COLLECTOR,KALPETTA,
4. TAHSILDAR,MANANTHAVADY,WAYANAD-670645.
For Petitioner :SRI.V.B.HARI NARAYANAN
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :03/11/2010
O R D E R
ANTONY DOMINIC, J.
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W.P.(C) NO.29172 OF 2010 (V)
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Dated this the 3rd day of November, 2010
J U D G M E N T
Petitioners claim that they belong to Hindu-Parayan Community, a Scheduled Caste in the State. It is stated that their predecessors migrated to Srilanka and because of communal riots in Srilanka, they and their families were repatriated to India. It is stated that on an earlier occasion, community certificates were issued to the petitioners showing their caste status as Hindu- Parayan. It is stated that despite the above, when applications were made caste certificates are not issued and therefore the writ petition is filed.
2. Government Pleader on instructions submits that, Government have already instructed the 3rd respondent to enquire into the claim of the petitioners and pass appropriate orders. Therefore, since the 3rd respondent has been authorised to conduct enquiry and deal with the claim of the petitioners for cast certificates, it is directed that on the production of a copy of the judgment, the 3rd respondent will make proper enquiries and pass WPC No. 29172/2010 :2 : orders on the applications made by the petitioners for caste certificates. This process shall be completed as expeditiously as possible and at any rate within 3 months from the date of production of a copy of the judgment along with a copy of this writ petition.
Writ Petition is disposed of as above.
ANTONY DOMINIC, JUDGE vi