(1.) This writ appeal is directed against the order of the learned single Judge dated 22.09.2004. The brief facts regarding the present controversy are summarized as under:
(2.) The appellant is the New India Assurance Company Limited, hereinafter referred to as 'appellant-company'. The first respondent was issued with a community certificate dated 08.03.1979 by the Tahsildar, Madurai North Taluk, certifying him to belong to 'Kammara community', which is recognised as Scheduled Tribe under the 'Scheduled Castes and Scheduled Tribes (Lists) Modification Order, 1956'. Based on the community certificate, he applied for the post of 'Typist' in the appellant-company as against the vacancies earmarked for ST candidates.
(3.) On being satisfied with the certificate as to the community of the first respondent he was appointed as typist on 06.06.1979 and was posted at Dindigul. Thereafter he was posted as 'Assistant' on conversion of the post and transferred from Dindigul to Madurai in the year 1984. He was also promoted as 'Senior Assistant' in September 1986 and posted at Theni. Thereafter, he was transferred to Madurai office in the year 1996.