M. VIMALA AND M. DURAIKANNAN Vs. STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVT., ADI DRAVIDAR AND TRIBAL WELFARE (ADW-2) DEPT., FORT ST. GEORGE, MADRAS,

JUDGEMENT

(1.) In W.P.No.10365 of 2002, the petitioner Vimala has prayed for the issue of a writ of certiorari to call for the records relating to G.O (2D) No.18 dated 1.4.1997 on the file of the 1st respondent and the consequential enquiry notice in Roc.No.54149/200 (D10) on the file of the 2nd respondent dated 6.9.2001 and quash the same.

(2.) In W.P.No:10573 of 2002 the petitioner Duraikannan has prayed for the issue of a writ of certiorari to call for the records relating to G.O (2D) No.18 dated 1.4.1997 on the file of the 1st respondent and the consequential enquiry notice in Rc.No.W7/104382/91, dated 12.3.2002 on the file of the 2nd respondent and quash the same.

(3.) Since the validity of the Government Order is the main issue, both the writ petitions are taken up together. The petitioner in writ petitions No.10365 of 2002 claims the social status of Hindu Kondareddy, a schedule tribe, while the petitioner in W.P.No.10573 of 2002 claims the status of a Hindu Kattu Naicken, a schedule tribe. The social status claimed by the petitioners is the subject matter of verification by the second respondent in both the writ petitions.