G KRISHNAN Vs. SUB COLLECTOR THIRUPATTUR VELLORE DISTRICT

JUDGEMENT

(1.) The Petitioner has filed the present Writ of Certiorarified Mandamus in calling for the records relating to the order of rejection passed in proceedings, in RC.No.A1/1839/2012, dated 10.08.2012, on the file of the Respondent and to quash the same. Further, he has sought for passing of an order by this Court in directing the Respondent to issue Community Certificate to his two daughters viz., V.K.Rohini and V.K.Shanthini that they belong to 'Kurumans (ST) Community' based on the community certificate already issued to the brother of the Petitioner which was verified by District Level Vigilance Committee, Vellore on 02.05.2007.

(2.) According to the Learned Counsel for the Petitioner, the Respondent, by proceedings dated 10.08.2012, had rejected the request of the Petitioner, in seeking issuance of scheduled community ST certificates for his children in an improper and arbitrary manner and also against the principles of natural justice.

(3.) The main contention advanced by the Learned Counsel for the Petitioner is that the Petitioner's own brother G.Sivaraj obtained a community certificate from the Respondent on 27.06.1996 and this certificate was subjected to verification by the District Level Vigilance Committee and in fact, the said Committee on 02.05.2007 held that the said community certificate was genuine and that he belong to 'Kurumans Community'.