E PACHIAPPAN Vs. DISTRICT COLLECTOR AND CHAIRMAN

JUDGEMENT

(1.) By proceedings of the first respondent dated 11.4.2002, it was concluded that the petitioner does not belong to Hindu Adi-dravida ( scheduled caste) community, of course, after issuing a show cause notice dated 25.11.1997 as to why the community certificate relied upon by the petitioner that he belongs to the Hindu Adi-dravida community should not be cancelled, and conducting an enquiry. Challenging the same, the petitioner has filed the above writ petition seeking a writ of Certiorarified Mandamus to call for the records relating to the proceedings bearing D.Dis.P4/9006/97 dated 11.4.2002 of the first respondent, quash the same and consequently to direct the second respondent to treat the petitioner's appointment as Messenger under general category.

(2.) According to Mr.P.Sukumar, learned counsel appearing for the second respondent, the second respondent-Bank had, even at the time of appointing the petitioner, verified the communal status of the petitioner only based on the secondary school cumulative records, as he never produced the community certificate before the second respondent. Only under such circumstances, the second respondent-Bank had requested the first respondent to verify the communal status of the petitioner.

(3.) Mr.Ramadoss, learned counsel appearing for the petitioner, is not disputing the fact that the petitioner did not produce the community certificate to show that he belongs to Hindu Adi-dravida either before the second respondent-management at the time of appointment or before the first respondent during the personal hearing on 2.4.2002 or before this Court in the above writ proceedings.