P. AYYAPPAN Vs. THE GENERAL MANAGER INDIAN BANK

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing on behalf of the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had stated that the petitioner belongs to 'Konda Reddy' community, which is a Scheduled Tribe. The petitioner had been issued with a community certificate, on 2.9.1973, by the Tahsildar, Nanguneri. It had been further stated that many of the petitioner's relatives had been found to be belonging to 'Konda Reddy' community.

(3.) THE learned counsel had further stated that, while the petitioner was in service, during the year, 2005 the Revenue Divisional Officer, Cheranmahadevi had proposed to initiate proceedings against the petitioner for the cancellation of the community certificate issued in his favour, on the basis of the discreet enquiries made by the said officer. As the Revenue Divisional Officer concerned had no jurisdiction to initiate action for the cancellation of the community certificate after the formation of the State Level Scrutiny Committee, the petitioner had filed a writ petition before this court, in W.P.(MD) No.6421 of 2005. The order of interim stay had been granted and a final order had been passed, on 25.7.2008, allowing the writ petition. However, this court had granted liberty to the State Level Scrutiny Committee to verify and pass appropriate orders, with regard to the claim made by the petitioner, within a period of six weeks.