G. SUNDARAM Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been preferred seeking to call for the records of the enquiry summons dated 13.03.2018 pending on the file of the respondent.

(2.) It is the case of the petitioner that he belongs to Konda Reddy community which is a Scheduled Tribe and that he was issued with a community certificate to that effect by the Deputy Tahsildar, Dharmapuri on 07.07.1980; he joined Indian Bank and also obtained a community certificate that he belongs to the said community from the District Munsif, Gobichettipalayam on 11.09.1981.

(3.) While that being so, the Deputy Superintendent of Police, Social Justice and Human Rights, Erode District, issued a summons dated 13.03.2018 calling upon the petitioner to appear before him on 26.03.2018 with the necessary documents in support of his claim that he belongs to Konda Reddy community which is a Scheduled Tribe. Challenging the said summons, the petitioner has filed the present criminal original petition and has obtained an order of interim stay on 23.03.2018.