S.RUHAIYAH BEGUM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in this writ petition is seeking for a direction to the respondents to treat the petitioner as one belonging to Backward Class (Muslim) for the purpose of appointment in Government service and to recruit her in any one of the post in the Combined Subordinate Services Examination-II within the stipulated period for which applications were called for vide notification issued by the third respondent Tamil Nadu Public Service Commission in notification No.18/2012, dated 02.05.2012.

(2.) IT is the case of the petitioner that she was born to Hindu parents and she belonged to Hindu religion by birth. She belonged to open category. Initially, her name was Parvathi. Being influenced by the Muslim faith, she embraced Islam and converted herself to Muslim religion on 26.03.2004. On the date of conversion into Muslim religion, she had executed a sworn affidavit to that effect. One Tippu Sultan, Jamiya Mosque of Namakkal had certified her conversion into Muslim religion. After her conversion into Muslim religion, she married one Shahul Hameed, a Muslim by birth. On 26.7.2006, her change of religion and her name was also published in the Government gazette. She had also obtained a community certificate from the Zonal Deputy Tahsildar stating that the petitioner Ruhaiyah Begam, wife of Shahul Hameed belongs to Muslim -Thakkani (converted Islam).

(3.) THE contention of the petitioner was that she had produced the community certificate dated 27.7.2007 from the competent authority. Therefore, she is entitled to be considered as Backward Class (Muslim) for the purpose of selection.