M. GURUBAKKIAM Vs. STATE LEVEL SCRUTINIZING COMMITTEE

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties concerned.

(2.) THE petitioner has stated that she is the eldest child of her parents late K. Mariappan and Manimegalai, who are belonging to 'Kurumans' community, which is a Scheduled Tribe community. While so, the petitioner had made an application to the third respondent for the issuance of a community certificate stating that she belongs to the said Scheduled Tribe community. Based on the documents submitted by the petitioner and after an oral enquiry had been conducted the third respondent had passed an order, on 13.11.2008, rejecting the request of the petitioner. Thereafter, the petitioner had filed an appeal to the District Collector, Salem, challenging the order of the third respondent, dated 13.11.2008.

(3.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondents had submitted that the order passed by the third respondent, dated 13.11.2008, may be set aside and the first respondent may be directed to consider the appeal filed by the petitioner, dated 17.1.2013, and pass appropriate orders thereon, by conducting a detailed enquiry and by giving an opportunity of hearing to the petitioner, within a period of twelve weeks from the date of receipt of a copy of this order.