M.DIWAKAR Vs. STATE LEVEL SCRUTINY COMMITTEE

JUDGEMENT

(1.) THE question to be decided by us in this Review Application is 'whether or not a Writ Appeal would lie against the order passed by a learned single Judge in a writ petition, which was filed challenging the orders of the State Level Scrutiny Committee (pertaining to the community status of Scheduled Tribes)'

(2.) TO answer the above legal question, a brief background of the case has to be narrated.

(3.) THE petitioner challenged the said order of the second respondent dated 14.12.2000 in another writ petition in W.P.No.8429 of 2001. During pendency of the said writ petition, on the application of the parents of the petitioner and 24 others, a study team headed by the Director, Tribal Research Centre, Ooty conducted an enquiry in the presence of the District Adi Dravidar and Tribal Welfare Officer, Salem and the said Committee concluded that the parents of the petitioner and 24 others mentioned in the study report belong to 'Kurumans' community and observed that necessary certificates should be issued to them. In view of the same, by the order dated 8.7.2003, this Court directed the second respondent to reconsider the matter and take a final decision within a period of three weeks from the date of communication of the order.