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The High Court was of the view that the petition was yet another attempt by a disgruntled candidate who had lost in elections against their rival.
In case of an alleged mismatch of details of the candidate during document verification, the caste certificate ought to be read in conjunction with other documents.
Kerala High Court pointed out that KIRTADS proceeded on general statements that generally in case of inter-caste marriage, the socialization process of the offspring of such couples is more attached to the high ranked father.
Supreme Court held that when an affinity test is conducted by Vigilance Cell, the result of the test along with all other material on record having probative value will have to be taken into consideration by the Scrutiny Committee for deciding the caste validity claim
Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as
Jharkhand High Court: Sujit Narayan Prasad, J. entertained a writ petition against the rejection of application for issuance of Caste certificate to
Bombay High Court: In a petition challenging the decision of the Caste Scrutiny Committee invalidating the caste certificate of the petitioner, a
Supreme Court: The bench of J.S. Khehar, CJ and Dr. D.Y. Chandrachud, J held that the Government jobs and admissions secured in