P.K. MANIMANDRAM Vs. STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) These Writ Petitions have been filed seeking to set aside the Order passed by the First Respondent in SHRC No.3315/2000/RRS, dtd. 8/12/2000 and to forbear the Respondents from taking any proceedings or action in pursuance of the aforesaid impugned Order.

(2.) W.P. No.8516 of 2001 is filed by the Petitioner P.K. Manimandram, Administrative Officer (Retd.), CIBA and W.P. No.8169 of 2001 is filed by the Petitioner Dr. G.R.M. Rao, Director, CIBA, and W.P. No.6857 of 2001 is filed by the Petitioner Ra. Sushil Kumar, Inspector of Police, CB-CID, Chennai against the Order passed by the Tamil Nadu State Human Rights Commission/the First Respondent herein. Common facts arising out of the case of the Petitioners are as follows:

(3.) The Complainant before the First Respondent, who is arrayed as the Second Respondent herein, had preferred a Complaint before the First Respondent, which was taken on file as SHRC No.3315/2000/RRS stating that she belongs to Sholaga Community classified as Scheduled Tribe. She had obtained a Community Certificate, dtd. 19/11/1986 from the Tahsildar, Rasipuram, Namakkal District (formerly part of Salem District). She entered the service of the Central Institute of Brackishwater Aquaculture, Chennai (hereinafter referred to as CIBA) as Junior Clerk provisionally on 20/9/1989, on the basis of Community Certificate produced by her declaring that she belongs to Scheduled Tribe.