P JEYA Vs. UNION OF INDIA

JUDGEMENT

(1.) WRIT petition praying to issue a writ of declaration, declaring that Memorandum No. 9565/c2/rev/2000, dated 10-11 -2000 issued by the first respondent is unconstitutional and consequently direct the second respondent to issue community certificate to the petitioner's son, viz. , P. Sivakumar.

(2.) CONTEMPT petition praying to punish the respondents herein for having committed contempt of Court for disobeying the order of this Court dated 29-7-2002 made in W. P. M. P. No. 45083 of 2002 in the above writ petition.

(3.) IN the affidavit filed in support of this writ petition, the petitioner would submit that she is an Aadi Dravida of Pondicherry origin, born on 14-12-1960 at Nedungadu salaipet; that her parents also hail from the union Territory of Pondicherry; that she got married to one Panneerselvam, who is also belonging to the Aadi Dravida community and that he is employed in Government service for more than twenty years; that she gave birth to a male child, viz. , P. Sivakumar on 2-6-1985 at Nedungadu; that the petitioner, her husband and child are residing in Pondicherry all these years in an uninterrupted manner.