M VEERAGNANALAKSHMI Vs. L I C OF INDIA

JUDGEMENT

(1.) W.P. No. 11679 of 2000 has been filed challenging the order dated 6.7.2000 of the respondent therein by which the petitioner stands dismissed from the service of the respondent Corporation and W.P.No. 12481 of 2000 is to challenge the order dated 26.6.2000 of the first respondent therein cancelling the community certificate issued to the petitioner.

(2.) THE case of the petitioner is that she was appointed as an Architectural Assistant Grade II in the Engineering Department of Life Insurance Corporation with effect from 17.9.90 under the quota reserved for Scheduled Tribe. At the time of her appointment, she produced the community certificate dated 6.7.82 issued by the Special Deputy Collector (Revenue Court) Tirunelveli certifying that she belongs to "Hindu Konda Reddi" community, which is recognised as a Scheduled Tribe. THE appointing authority, at the time of her appointment, directed her to produce another community certificate in a revised format issued by the Revenue Divisional Officer. THE petitioner, besides applying to the Revenue Divisional Officer for issuance of community certificate, also filed W.P.No. 2259/91 before this Court challenging the action of the Corporation wherein, considering the fact that the application of the petitioner for issuance of community certificate was pending, this Court directed the Revenue Divisional Officer to conduct an enquiry in accordance with law and submit a report. As per the directions of this Court, the Revenue Divisional Officer submitted a report stating that the petitioner does not belong to Scheduled Tribe community as claimed by her. Challenging the said report, another writ petition namely W.P. No. 5418/92 was filed by the petitioner. THE said writ petition was disposed of directing the petitioner to approach the District Level Vigilance Committee with an application seeking proper adjudication of the matter.