R ANTHONISAMY ALIAS ASHOK Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard.

(2.) According to Mr.R. Singaravelan, learned counsel for the petitioner, the petitioner belongs to Kattu Naicken Community, a Schedule Tribe, as per the Community Certificates dated 23.8.1980, 22.2.1982, 27.4.1987 and 18.6.1987. However, it is not in dispute that the District Collector, Madurai, cancelled the community certificates of the petitioner, by proceedings dated 10.9.1988, against which the petitioner preferred an appeal before the Special Commissioner and Commissioner of Revenue Administration, Chepauk, Chennai, which was dismissed by order dated 10.4.1990. Hence, the petitioner preferred a revision to the Secretary to Government, Adi Dravidar and Tribal Welfare, Chennai-9, which was also dismissed by order dated 26.4.1995.

(3.) By the impugned proceedings dated 11.10.2002, the petitioner was only called upon to show cause why appropriate disciplinary action should not be initiated against him to remove him from service and was given fifteen days time to submit his explanation.