P KUMARAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Mr. S.P.Prabhakaran, learned Addl. Government Pleader, is directed to take notice on behalf of the respondent.

(2.) The petitioner claims to belong to 'Kattunayakan', a Scheduled Tribe Community. The petitioner preferred an application on 29.07.2011 to the respondent for issuance of 'Kattunayakan' (ST) community certificate for his two daughters, Mounika and Haritha. However, subsequent to the application made to the authorities, one of his daughter, Mounika passed away on 16.9.2011. Though the application of the petitioner was received and acknowledged, no enquiry has been conducted so farand no orders have been passed on the application filed by the petitioner. Aggrieved by the said inaction on the part of the respondent, the present petition has been filed.

(3.) Heard Mr.S.Doraisamy, learned counsel appearing for the petitioner and Mr.S.P.Prabhakaran, learned Addl. Government Pleader appearing for the respondent.