C. ARUMUGAM Vs. CHAIRMAN, STATE LEVEL SCRUTINY COMMITTEE

JUDGEMENT

(1.) All these Writ Petitions are filed challenging the Order passed by the State Level Scrutiny Committee, the 1st Respondent in the Writ Petitions, by holding that the Petitioners in the respective Writ Petitions do not belong to the community which is listed under the Scheduled Tribes, on verification of the community status of the respective Petitioners, and by rejecting their claim that they belong to a community which is listed under Scheduled Tribes.

(2.) Since a few common issues have been raised in all these Writ Petitions, these Writ Petitions are disposed of by this Common Order.

(3.) It is relevant to record the basic facts in each case.