S VENKATESWARALU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties concerned.

(2.) The main contention of the learned counsel appearing for the petitioner is that the impugned show cause notice, dated 26.2.2014, had been issued without following the procedures contemplated in the Government Order, in G.O.(Ms).No.106, Adi Dravidar and Tribal Welfare (CV I) Department, dated 15.10.2012.

(3.) The learned counsel appearing on behalf of the petitioner had further submitted that the authority concerned ought to have obtained a report from the Vigilance Cell before arriving at the conclusion that the petitioner does not belong to kattunayakan community. Therefore, the impugned show cause notice issued by the first respondent is contrary to law and the guidelines prescribed in the Government Order, in G.O.(Ms).No.106, Adi Dravidar and Tribal Welfare (CV I) Department, dated 15.10.2012.