M. JAYARAJ @ RAMAJAYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.M.Baskaran, learned counsel for the petitioner as well as Mr.A.Tamilvanan, learned Government Advocate (Puducherry) for the respondents.

(2.) This writ petition is filed to quash the order dated 21.6.2011 passed by the second respondent, rejecting the request of the petitioner seeking Community Certificate as Scheduled Caste Adi-Dravidar Origin.

(3.) The only reason stated in the impugned order is that the field enquiry was conducted by the Tahsildar, Puducherry-third respondent herein at the petitioner's village and it was ascertained that the petitioner is presently professing Christianity and his father also converted to Christianity from Scheduled Caste Hindu. Therefore, as per the prevailing Government Order, the petitioner is eligible to get converted Christianity from Scheduled Caste Certificate (OBC) and not as Scheduled Caste Adi-Dravidar Origin Certificate.