V JAYABAL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The writ petitioner prays for the issue of a writ of prohibition prohibiting the respondent from embarking upon verification proceedings regarding the petitioner's social status.

(2.) Heard Mr.K.Baskaran, learned counsel appearing for the petitioner and Ms.V.Velumani, learned Additional Government Pleader appearing for the respondent.

(3.) The petitioner claims that he is a member of Hindu Konda Reddy, a Scheduled Tribe, obtained a social status certificate from the Tahsildar of Thuraiyur on 8.12.1977 after verification. The petitioner was selected by the Banking Services Recruitment Board and appointed as Clerk-cum-Cashier in Canara Bank, which post he joined on 24.11.1983.