S CHOCKALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard both the learned Counsel appearing for the Petitioner and the learned Counsel appearing for the Respondents.

(2.) This writ petition has been filed under Article 226 of the Constitution of India, seeking an order in the nature of writ of mandamus directing the first Respondent herein to consider and pass orders on the appeal, dated 22.7.2006 preferred by the Petitioner in accordance with law.

(3.) According to the Petitioner, he is a retired teacher belongs to Sidhar community, which is supposed to be in the community declared as Scheduled Tribe in the State of Tamil Nadu. According to him, based on the 1940 census of India, the Union Government had issued Gazette B, dated 12.3.1950, containing the list of Scheduled Tribes all over India. In that list of Scheduled Tribes, the community 'Sidhar' was included in SI. No. 37, but subsequently, that community was left out from the State by mistake, hence, the Petitioner took steps requesting the State Government to include the community 'Sidhar' in the list of Scheduled Tribe list, based on the Gazette issued by the Government of India in the year 1950.