AI Structured Summary
Not yet generated for this judgment
Judgment
Antony Dominic, J.—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.
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 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.