TAHSILDAR TALUK OFFICE Vs. ARIVUDAI SENTHIL

JUDGEMENT

(1.) THIS writ appeal has been filed by the appellants being aggrieved against the order passed by the learned single Judge in allowing the writ petition filed by the respondents.

(2.) THE brief facts of the case in a nutshell are as follows: -THE respondents are the children of one B.Eraiyarasan and Kamalam. Eraiyarasan belongs to Sozhiya Vellala Community and his wife Kamalam belonged to Vanniya Kula Kshatriya Community. Hence, the marriage between the parents of the respondents was an inter caste marriage. At the time of marriage, both the community of the parents of the respondents were Backward Class community. However, the community of the mother of the respondents was subsequently classified as Most Backward Class Community.

(3.) THE learned single Judge upon hearing the respondents and the appellants, has allowed the writ petition. Being aggrieved against the said order, the appellants have preferred the writ appeal.