C. SELVARANI Vs. SPECIAL SECRETARY- CUM-DISTRICT COLLECTOR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dtd. 24/1/2023 passed by the High Court of Judicature at Madras, [Hereinafter shortly referred to as "the High Court"] dismissing Writ Petition No.15865 of 2022 preferred by the appellant herein. In the said writ petition, the appellant prayed for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the order of the respondent No.3 vide proceedings No.1076/TOP/C/SC/2016 dtd. 19/6/2017 and the order of the respondent No.2 in No.4583/DCR(N)/A2/2016/CV/2070 dtd. 29/8/2017, quash the same as illegal, unlawful, arbitrary, unconstitutional and violative of the principles of natural justice and consequently, direct the respondent Nos.1 to 3 to issue Scheduled Caste community certificate to the appellant as per the Constitution (Pondicherry) Scheduled Castes Order, 1964 [Hereinafter shortly referred to as "the S.C. Order, 1964"], based on the community certificates already issued by the respondent No.3 in favour of the appellant as well as her family members. Through the order impugned herein, the High Court denied the claim of the appellant as devoid of merits and accordingly, dismissed the writ petition.

(3.) The facts leading to the filing of this appeal, in a nutshell, are as under: