S. PARIMALA DEVI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS Writ Petition is filed praying to call for records in Na.Ka.B2/7424/2010 dated 28.11.2012 of the respondent and quash the orders passed therein and consequently direct the respondent to issue a permanent community certificate in favour of the petitioner as belonging to the Hindu Kurumans Schedule Tribe Community within a time frame as fixed by this Hon'ble Court by the issue of a Writ of Certiorarified Mandamus and pass such other or further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. Heard Mr. W.M. Abdul Majeed, learned counsel appearing for the petitioner and Mr. A.L. Somayaji, learned Advocate General assisted by Mr. S.P. Prabhakaran, learned Additional Government Pleader, appearing for the respondent.

(2.) THIS is the second round of litigation. During the first round of litigation, this court passed the following order in W.P. No. 19885 of 2010 dated 29.10.2010: -

(3.) IN our opinion, as it is not in dispute that 'Kurumbar' community is not one of the communities notified by the Government, for the purpose of identifying the status of an individual, that community cannot be taken into consideration. If that be so, the finding of the second respondent that the petitioner belongs to 'Kurumbar' community cannot be sustained and as a necessary corollary, the same cannot be the reason for rejecting the request of the petitioner for issuance of Kurumans community certificate.