G RAMAKRISHNAN Vs. ZONAL MANAGER BANK OF INDIA

JUDGEMENT

(1.) Aggrieved by the proceedings dated 17.8.1999 issued by the fourth respondent, requiring the petitioner to appear before him on 27.8.1999 with all relevant records and documentary evidence for an enquiry to be held with respect to the community certificate of the petitioner issued on 29.4.1981 by the Tahsildar, Madurai South, the petitioner seeks a writ of Certiorarified Mandamus to call for the records relating to Na.Ka.En.K.8800/99, dated 17.8.1999 on the file of the fourth respondent, quash the same and to consequently direct the respondents 1 to 3 not to initiate any proceedings or any reference to send the petitioner for the verification of the community certificate.

(2.) According to the petitioner, he belongs to Kattunayakan community and he had already been issued a certificate dated 29.4.1981 by the Tahsildar, Madurai South, certifying that he belongs to Kattunayakan community, based on which he joined the service in the Bank of India, viz., respondents 1 to 3 (hereinafter referred to as the 'employer'). The fourth respondent, however, by proceedings dated 17.8.1999, impugned in this writ petition, proposed to hold an enquiry to verify the community of the petitioner and required him to appear before him with all relevant records and documentary evidence. Hence, the above writ petition.

(3.) The learned counsel for the petitioner challenges the impugned proceedings of the fourth respondent dated 17.8.1999 mainly on the ground that the fourth respondent has no jurisdiction and it is only the District Level Caste Scrutiny Committee which can go into the verification of the community certificate of the petitioner.