K. ELUMALAI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner claims that he is living with his family in Chennai / Kancheepuram District for more than two decades and that he belongs to Hindu Scheduled Tribe Kattunaicken Community. The petitioner submitted an application dated 11.10.2018 for issuance of Hindu Scheduled Tribe Kattunaicken Community Certificate in favour of his two children, namely, Mr.E.Anand and Mr.E.Ajith.

(2.) The learned counsel appearing for the petitioner would submit that the Revenue Inspector of Sholinganallur Firka has given a positive report dated 23.01.2019 in U.Mu.No.37/2019, stating among other things that the parents of the children and their relatives belong to Hindu Scheduled Tribe Kattunaicken Community and despite that, the respondent has passed the impugned order dated 10.05.2019, by directing him to approach the Revenue Divisional Officer, Villupuram, for getting the said certificate. The primordial submission made by the learned counsel appearing for the petitioner is that since he migrated from his native town about one decade before, and settled in Sholinganallur, it may be difficult for him to get the relevant document and in the light of the positive recommendation made by the Revenue Inspector of Sholinganallur Firka, dated 23.01.2019 (refer to supra), this Court may pass appropriate orders by directing the respondent to issue Hindu Scheduled Tribe Kattunaicken Community Certificate in favour of children of the petitioner.

(3.) Per contra, Mr.R.Vijayakumar, learned Additional Government Pleader appearing for the respondent has drawn the attention of this Court to the counter affidavit dated 06.10.2020, filed by the respondent and would submit that admittedly, the petitioner in his representation submitted dated 26.04.2019, had stated that he was a native of Veeramur Village, Villupuram District and his wife was a native of Somaspadi Village, Pennathur Taluk, Thiruvannamalai District and since the petitioner is not in possession of any document of probative value by way of concession / benevolence, he was directed to approach the Revenue Divisional Officer, Villupuram District for production of the relevant and authenticated documents, so as to enable the said official to take a call as to the request made by the petitioner for issuance of the Hindu Scheduled Tribe Kattunaicken Community Certificate, in favour of his two children.