R. KRISHNAMOORTHY Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) ASSAILING the validity of rejection order dated 13.3.2014, whereunder the application of the petitioner for grant of Kurichchan ST community certificate, was rejected, by the Revenue Divisional Officer, Dhamapuri / respondent, the petitioner has come up with this writ petition.

(2.) THE case of the petitioner before us is that the petitioner has produced a sworn statement of one Muthappan, father of M.Sathiyarangan about the relationship that Sathiyarangan is the grand son of the petitioner's grand mother's sister. The said Sathiyarangan was held as Kurichchan ST community as per proceedings No. 28358/CVIII/2005 dated 29.7.2009 by the Tamil Nadu State Level Scrutiny Committee. Thus, the petitioner was also entitled to the said certificate.

(3.) ONE more writ petition, being W.P. No. 14822 of 2011 was filed against the said order. The division bench of this court by order dated 27.11.2012, set aside the said order and further remitted back the matter to the RDO for taking a fresh decision after proper spot enquiry. It appears that it was again rejected on 27.3.2013 and 09.12.2013. The petitioner came up with the third writ petition, being W.P. No. 34657 of 2013, this time on the ground that one Mr.M.Sathiyarangan, who is the relative of the petitioner, was granted the Kurichchan ST community certificate on the basis of the decision taken by the State Level Scrutiny committee on 29.7.2009, and as such, the petitioner is also entitled to the same certificate. A division bench of this court, by order dated 09.01.2014, set aside the said order and directed the RDO to consider the application once again in the light of the said certificate as the petitioner claims to be the relative of the said Sathiyarangan. The respondent again considered the entire issue, rejected the application and declined to issue Kurichchan ST community certificate to the petitioner.