R JAYACHANDRAN Vs. ANDHRA BANK

JUDGEMENT

(1.) THE petitioner is aggrieved against the Letter No.666/3/E/1143 dated 22.03.2002 issued by the respondent-Bank.

(2.) THE petitioner joined the services of the respondent-Bank as Clerk-cum-Cashier on 09.06.1984 under the reservation category of Scheduled Tribe. THE petitioner claims to belong to 'Konda Reddy' community, which is notified as Scheduled Tribe. At the time of his appointment, as directed by the respondent-Bank, the petitioner produced a Community Certificate in the prescribed format, which Certificate was issued by the Revenue Divisional Officer, Chengalpet. THE said Certificate dated 08.11.1984 reads as under:

(3.) IT is further stated that the certificate has to be obtained from the authorities of the petitioner's native place. The letter further stated that the petitioner's promotion was subject to the submission of the latest caste certificate in original. IT is as against the said direction made by the respondent in the letter dated 22.03.2002, the petitioner has come forward with this writ petition.