J. JAYAPRAKASH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners have come out with the present Writ Petitions for a direction to the respondent to issue community certificate to their children that they belong to Malaikuravan (ST) Community based upon the community certificate already issued to the petitioners and State Committee report of the petitioners father's own brother son M.Parthiban in proceedings No.39237/CV-II/2007 dtd. 28/12/2009.

(2.) By consent of both the learned counsel appearing for the petitioners as well as Mr.A.Selvendran, learned Special Government Pleader, who takes notice for the respondent, these Writ Petitions are taken up for final disposal at the admission stage itself.

(3.) The issue involved in both the Writ Petitions are one and the same and hence, they are disposed of by this common order.