D.SURESH Vs. DISTRICT COLLECTOR, PUDUCHERRY

JUDGEMENT

(1.) The present Writ Petition has been filed seeking quash of the impugned order passed by second respondent dated 05.01.2019 in No.1011/TOB /A3/Certificates/2018-2019 and consequently, direct the second respondent to issue petitioner's caste certificate (Hindu Adidravida) (origin) forthwith.

(2.) Heard learned counsel for petitioner and learned Additional Government Pleader (P) appearing for respondents. Perused the materials on record.

(3.) Learned counsel for petitioner submitted that the petitioner was born on 10.11.1986 to one Mr.Arikrishnan and Mrs.Dessammal. Petitioner was given in customary adoption to Mr.Devarasu and Mrs.Rani while he was two months old. Consequent thereto, petitioner was brought up at Puducherry and a birth certificate was obtained on 26.08.1996 wherein the names of Mr.Devarasu and Mrs.Rani were mentioned as parents. Petitioner applied for caste certificate and second respondent has issued caste certificate stating that the petitioner belongs to Hindu Adidravida. Petitioner completed his studies at Puducherry. In all the school and other certificates, the names of Mr.Devarasu and Mrs.Rani were mentioned as his parents. While so, the petitioner was provisionally selected for the post of Guest Trained Gruaduate Teacher and was called upon to appear for Certificate verification vide communication dated 19.09.2019. During Certificate verification, petitioner was asked to furnish fresh Hindu Adidravida Certificate and other relevant original documents. Hence, petitioner applied for caste certificate. However, second respondent has rejected the same under the impugned order dated 05.11.2019 stating as follows: