K. VASIKARAN Vs. DISTRICT LEVEL VIGILANCE COMMITTEE

JUDGEMENT

(1.) BY consent of learned counsel for all parties, the writ petition itself was taken up for final hearing on 11.10.2013 and further heard on 23.10.2013.

(2.) IN this writ petition petitioner is challenging the order of the District Level Vigilance Committee represented by the District Collector, Kancheepuram, dated 8.8.2013 stating that the community certificate issued to the petitioner as Hindu Adi Dravidar, is not valid.

(3.) MR .K.Doraiswamy, learned Senior Counsel appearing for the petitioner emphasised the grounds raised in the writ petition and also relied on certain judgments of this Court as well as the Hon'ble Supreme Court and submitted that at the time of filing nomination/scrutiny of nomination, 4th respondent failed to raise objection regarding the community status of the petitioner and the directions issued by this Court in the earlier proceedings between the parties have not been followed by the first respondent and the order of the first respondent is not only in violation of the principles of natural justice as the statements obtained from the VAO said to have been submitted before the RDO, was not recorded in the presence of the petitioner and neither the VAO nor the Sub -Collector (Training) or the RDO, who filed the report was examined to corroborate the contents therein, and prayed for quashing the order of the first respondent.