B RAJAGOPALAN Vs. INDIAN TELEPHONE INDUSTRIES LTD

JUDGEMENT

(1.) THIS writ petition is filed to issue a writ of Mandamus or any other appropriate writ, order or direction forbearing the first respondent from demanding or insisting upon the petitioner to produce another caste or community certificate from any other competent authority but continue to act on the basis of the community certificate already produced by the petitioner dated 10.12.1965 from the Deputy Tahsildar Mettur.

(2.) THE case of the petitioner is that he was selected as Assistant Executive Engineer Grade II by the first respondent under SC/ST quota on an application in 1974 and confirmed in the said post. At the time of application and subsequently, the petitioner produced a community certificate issued to him by the Deputy Tahsildar, Mettur dated 10.12, 1965. THE said certificate was issued to him after due enquiries. After the lapse of 1 1/2 years from the date of his appointment, the petitioner was asked to produce a new community certificate in the year 1975, from the competent authority. He obtained a community certificate issued by the Metropolitan Magistrate, Bangalore and the first respondent also accepted the same and continued the petitioner in service. Now he is working as Chief Engineer Grade IV from 1990 and all his promotions have been effected on the basis of his seniority-cum-merit. Surprisingly in the year 1989, after 1 1/2 decades the first respondent directed the petitioner to produce one more community certificate by his letter dated 22.12.1988. It has also been further stated in the above letter that in case of failure to produce the certificate, the respondents are constrained to initiate action to delete'-the name of the petitioner from the Schedule Tribes caste. Hence, the present writ petition.