N MANIMEGALAI Vs. REVENUE DIVISIONAL OFFICER, DHARMAPURI

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the parties concerned.

(2.) The petitioner has stated that she belongs to "Kurumans", which is a Scheduled Tribe community. The community status of the petitioner has been entered as "Kurumans", in her school records. The petitioner had obtained the community certificate, from the first respondent, on 26.2.1996, stating that she belongs to "Kurumans" Schedule Tibe community. The petitioner has been working, as a graduate teacher, in the Government Higher Secondary School, Errapatti Village, Dharmapuri District. The community status of the petitioner has been shown as "Kurumans", in her service records.

(3.) It has been further stated that the petitioner has two children, namely, K.Thileepan and K.Iniya. The petitioner had submitted an application, to the first respondent, on 2.12.2013, for the issuance of community certificates to her children stating that they belong to "Kurumans" Scheduled Tribe community. The relevant records had also been enclosed, along with the said application, to substantiate the claim made by the petitioner. Since no order had been passed, on the application received by the first respondent, on 2.12.2013, the petitioner had been constrained to file a writ petition, before this court, in W.P.No.13782 of 2014, to direct the first respondent to consider the application submitted by the petitioner. This court, by an order, dated 21.5.2014, had directed the first respondent to consider the application of the petitioner, dated 2.12.2013, and to pass appropriate orders thereon, on merits, within the specified period. Thereafter, the petitioner had been called for an enquiry, by the first respondent. Even though the petitioner had furnished all the relevant details, the first respondent had rejected the application of the petitioner, arbitrarily, without proper application of mind, on 30.5.2014.