T RAJENDRAN Vs. SECRETARY

JUDGEMENT

(1.) This judgment will dispose of W.P. No.1235 of 1996 and W.P. No.8809 of 1996 as the subject as well as the parties are common.

(2.) In W.P. No.1235 of 1996, petitioner challenges the order dated 23-1-1996 vide Memorandum No.3075/OTD-A1/1995. By this order, the Tamil Nadu Public Service Commission (in short TNPSC) has held that the petitioner has produced a bogus community certificate suggesting that he belonged to Konda Reddy Community , which is a Scheduled Tribe community and on that basis he sought recruitment to the post of Assistant Surgeon (Special Recruitment). On the basis of this finding, petitioner s selection was cancelled.

(3.) In the other writ petition (W.P. No.8809 of 1996), petitioner challenges the communication between the Collector, Salem District and TNPSC dated 30-8-1995 vide Na.Ka. No.284036/93 D-15 whereby, the Collector informed TNPSC that the certificate produced by the petitioner before TNPSC purported to have been signed by one Thiru T.Kaliaperumal was not in reality signed by him and as such the certificate was a bogus one.