LAWS(MAD)-2011-4-272

S CHANDRA MOHAN Vs. STATE

Decided On April 06, 2011
S Chandra Mohan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE petitioner has filed the present Writ Petition seeking the relief of writ of certiorari to call for the records in Proceedings No. 39940/CVII/2007 dated 29.1.2009 passed by the State Level Scrutiny Committee/1st respondent and to quash the same.

(2.) ACCORDING to the petitioner, he hails from Konda Reddi, a tribal Community, native of Kumbikulam Madura, Seelathi Kulam Village at Radhapuram Taluk, Tirunelveli District. He is the Secretary of the Scheduled Tribe Employees Welfare Association, Southern Region and a Member of the Ahila Bharathia Adi Vasi Vihas Parishad. He is appointed on 26.10.1984 as Typist in the office of the 2nd respondent/Life Insurance Corporation, Tirunelveli as Proportioner under the Scheduled Tribes quota as against the vacancies reserved for Scheduled Tribes. He has been confirmed in the post of Typist on 26.4.1985.

(3.) AGGRIEVED against the order dated 6.8.1999 passed by the Tirunelveli District Community Certificate Verification Vigilance Committee, the petitioner filed W.P. No. 14280 of 1999 before this Court and this Court, by its order dated 27.7.2005, has quashed the proceedings of the said Committee dated 6.8.1999 by giving directions to place the matter before the Three Member District Level Vigilance Committee formed as per G.O. Ms. No. Ill AD and TW Department dated 6.7.2005. Since the District Vigilance Committee has kept the matter pending for a long period, he filed W.P. (MD). No. 1210 of 2007 and an order dated 4.10.2007 has been passed wherein the matter has been directed to be decided by the Three Member State Level Scrutiny Committee, as per G.O. (2D) No. 108 AD and TW Department dated 12.9.2007. The State Level Scrutiny Committee on 27.1.2009 has called the petitioner for an enquiry to submit his explanation with necessary documents. On that day, he presented himself before the 1st respondent and submitted his detailed explanation with all necessary documents to prove that he belongs to Konda Reddy Community, He produced Sale Deeds registered in the name of his ancestors, relatives and Community Certificate of other relatives stating that he belong to Konda Reddy Community.