M R ANAND Vs. CHAIRMAN TAMIL NADU STATE LEVEL SCRUTINY COMMITTEE AND PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has approached this Court questioning the order of the State Level Scrutiny Committee cancelling the Community Certificate issued in favour of the petitioner on 21.06.1989.

(2.) THE grievance of the petitioner is that his father was issued with "Konda Reddis' Community Certificate dated 20.09.1965 by the Tahsildar, Bhavani District. A similar certificate was also issued in favour of his sister on 18.06.1982 by the Tahsildar, Purasawalkam- Perambur, Chennai.

(3.) WE have heard the learned counsel for the petitioner and the learned Special Government Pleader. WE have perused the impugned order.