S. RAMAKRISHAN Vs. DISTRICT COLLECTOR, TIRUNELVELI & ANOTHER

JUDGEMENT

(1.) THE prayer in the Writ Petition is for the issue of a Writ of Mandamus directing the Second Respondent to issue Hindu Kavara Scheduled Caste Community Certificate to the Petitioner's son, viz., S.R. Aasish and daughter, viz., R. Likhitha, on the basis of the Scheduled Caste Community Certificate issued to the Petitioner and based on the Application submitted on 27.12.2012.

(2.) IT is the case of the Petitioner that he belongs to Hindu Kavara Community, which is recognized as "Scheduled Caste". In the year 1992, the Petitioner was issued with Community Certificate, certifying that he belongs to Hindu Kavara community by the Tahsildar, Senkottail Taluk, Tirunelveli District. His brothers, viz., S. Chinniah, S. Venkatesa Perumal, S. Seenivasan and S. Ravikumar, were also issued with such Community Certificates by the Second Respondent herein. The Petitioner applied before the Second Respondent on 27.12.2012 for Community certificate to his son and daughter, viz., S.R. Aasish and R. Likhitha respectively, enclosing copies of the Community Certificates issue to him and his brothers. The Community Certificate issued to one of his brothers, viz., S. Venkatesa Perumal, was verified and it was found to be genuine by the District Level Scrutiny Committee on 22.1.2010, headed by the District Collector, Tirunelveli, the First Respondent herein. However, till date, no order is passed by the Second Respondent.

(3.) THE Writ Petition was filed on 1.7.2013. When the Writ Petition was posted for admission, on 2.7.2013, Mr. C. Selvaraj, learned Special Government Pleader, was directed to take Notice on behalf of the Respondents and get instructions. Today, when the Writ Petitions is taken up for hearing, the learned Special Government Pleader submits that he has not received instructions from the Second Respondent.