J RAJAN BABU Vs. DISTRICT COLLECTOR PUDUKOTTAI

JUDGEMENT

(1.) By proceedings dated 27.7.2000, the first respondent clarified that the community certificate dated 10.2.1986, certifying that the petitioner belongs to Kattunayakkan community, a schedule tribe, was bogus and not genuine. Aggrieved by the same, the petitioner has preferred this writ petition for issue of a writ of Certiorari to call for the records relating to the proceedings of the first respondent in Na. Ka.R1/19489, dated 27.7.2000 and to quash the same.

(2.) According to the petitioner, he obtained a community certificate on 10.2.1986, which is said to have been issued by one S.Ayyasamy, under the seal of the Tahsildar-Taluk Executive Magistrate, Pudukottai, and on the strength of the said community certificate, the petitioner joined in the service of the second respondent/department in a vacancy reserved for the schedule tribes with effect from 1.9.1989.

(3.) Mr.M.Suresh Kumar, learned counsel for the petitioner challenges the proceedings of the first respondent dated 27.7.2000 on the following grounds: