M SURULIRAJAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner has sought for issuance of a writ of Mandamus directing the fifth respondent to admit the petitioner on the basis of the Community Certificate dated 15.6.2003 issued by the Zonal Deputy Tahsildar, Thiruppuvanam, Sivagangai district in B.A. (Tamil) course for the academic year 2010-2011.

(2.) THE case of the petitioner is that he belongs to Hindu Thuluva -Vellalar- community, classified as a Backward Class and when he completed +2 course in the third respondent School, the Transfer Certificate was issued stating that he belongs to Thuluva -Velalar- community. Nevertheless, it was shown as backward class community in the Transfer Certificate and he applied for B.A. (Tamil) course in the fifth respondent College and at the time of admission, the petitioner produced the Transfer Certificate issued by the third respondent School and also his Community Certificate and the fifth respondent deferred the admission on the ground that there is variation in the community mentioned in the Transfer Certificate and the Community Certificate and hence, the petitioner has filed the writ petition.

(3.) CONSEQUENTLY, the writ petition is allowed and the fifth respondent College is directed to admit the petitioner in B.A. (Tamil) course for the academic year 2010-2011 on the basis of the Community Certificate dated 5.6.2003, if he is otherwise eligible for admission. No costs. CONSEQUENTLY, MP No.1 of 2010 is closed.