A.M. SIVAKUMAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking issuance of a writ of Certiorarified Mandamus to call for the records relating to the order of rejection passed in proceedings in Ni.Mu.7692/2012/A4, dated 20.12.2012 on the file of the respondent, to quash the same and to direct the respondent to issue community certificates to the petitioner's children, namely (i) S.Dhinusha; and (ii) S.Gowri Sankar, certifying that they belong to 'Kurumans' (Scheduled Tribe) community based upon the community certificates already issued to the parents.

(2.) 1. The brief facts of the case are as follows: The petitioner in this case claims that he belongs to Hindu 'Kurumans' Community, which is classified as Scheduled Tribe community. On 1.7.1996, the wife of the petitioner by name K.Lakshmi was issued a community certificate by the respondent certifying that she belongs to 'Kurumans' (Scheduled Tribe) Community. On 26.7.1996, the petitioner also obtained a community certificate from the respondent stating that he belongs to 'Kurumans' (Scheduled Tribe) Community.

(3.) 1. Mr.S.Doraisamy, learned counsel for the petitioner pleaded that the community certificates of the petitioner and his wife, referred to above, are valid documents which should be considered for issuance of community certificates for their children and those documents have not been considered by the respondent and have been disregarded by stating that no document prior to the year 1950 has been produced.