PONNIAMMAL Vs. DISTRICT COLLECTOR, VELLORE DISTRICT

JUDGEMENT

(1.) This writ petition is filed seeking issuance of a writ of Mandamus to direct the respondents to consider and pass orders on the application made by the petitioner on 22.7.2013 relating to issuance of a community certificate to the petitioner as she belongs to Hindu 'Adiyan' community, which is recognized as a Scheduled Tribe as per the Schedule Caste and Schedule Tribes Orders (Amendment) Act, 1976 vide Serial No.001, within a stipulated time.

(2.) The petitioner claims to be belonging to Hindu 'Adiyan' Community, which is a recognized Scheduled Tribe community as per the Schedule Caste and Schedule Tribes Orders (Amendment) Act, 1976 vide Serial No.001. She made an application on 22.7.2013 to the first respondent/District Collector seeking issuance of a community certificate.

(3.) The application of the petitioner for grant of community certificate was considered by the second respondent/Revenue Divisional Officer and he sent a circular in proceedings Na.Ka.Aa7/5367/2013, dated 26.7.2013 to the third respondent/ Tahsildar to make an enquiry and give a report. As no order has been passed on the said application of the petitioner dated 22.7.2013 till date, the present writ petition has been filed for the relief stated supra.