MINOR S. VINOTHINI Vs. SECRETARY SELECTION COMMITTEE

JUDGEMENT

(1.) HEARD Mr.S. Doraisamy, learned counsel appearing for the petitioner and Mr. N. Sakthivel, learned Government Advocate, who has taken notice on behalf of the respondents.

(2.) BY consent, the main writ petition itself is taken up for final disposal at the admission stage.

(3.) ACCORDING to the petitioner, she belongs to Scheduled Tribe community. Both of her father and mother are working as Secondary Grade Teacher in the Government Elementary School in Dharmapuri District and they have got valid community certificate. The petitioner applied for Community Certificate and the same is under process. According to her, she has been called for enquiry on 10.3.2014 by the RDO and she appeared in person and submitted all the documents. However, till date no order has bee passed. Therefore, the petitioner could not produce the community Certificate while applying for MBBS Degree Course. However, in the application, she has mentioned that she belongs to Scheduled Caste as her parents are having valid Community Certificate. In this connection, the learned counsel for the petitioner relied on the decision of the Division Bench of this Court in WP. No. 15116 of 2012 (Order dated 26.6.2012), wherein the Division Bench of this Court permitted the Selection Committee to treat the petitioner therein as Scheduled Caste subject to the production of the certificate at the time of admission. It is useful to extract the relevant portion of the said judgment, which reads thus: -