S. KALAI SELVI Vs. TAMIL NADU STATE LEVEL, SCRUTINY COMMITTEE II, ADI DRAVIDAR AND TRIBAL WELFARE DEPARTMENT

JUDGEMENT

(1.) The present Writ Petition is filed, challenging the impugned order passed by the first respondent in his proceedings No.21000/CVIII/2007-13, dtd. 24/5/2019.

(2.) The petitioner herein was issued with a community certificate dtd. 28/4/1993, certifying that she belongs to Hindu Konda Reddis community, which is recognized as a Scheduled Tribe. On the strength of her community certificate, she was appointed in the Income Tax Department in the year 1995. Thereafter, the genuinity of her community certificate was enquired into by the Sub Collector, Periyakulam and through a report dtd. 5/11/1995, her community certificate was held to be genuine.

(3.) Even after the verification of her community status, the District Collector, Virudhunagar initiated an enquiry into the genuinity of her certificate, which initiation of the proceedings was quashed by this Court through orders dtd. 1/8/2005 passed in W.P.No.13543 of 1999 on the ground that the District Collector has no jurisdiction for conducting such a verification. Thereafter, similar verification proceedings were initiated by the District Collector of Theni District, which was also quashed through orders passed in W.P.(MD).No.7009 of 2007 dtd. 4/10/2007 on the ground of incompetency of the authority. Once again, the Revenue Divisional Officer, Periyakulam had initiated further enquiry for community verification, which was closed after the petitioner had given a reply, enclosing the details of her family background, employment of her father in the Public Works Department, community certificates of her father and relatives, school records evidencing her community as Konda Reddis and other documentary evidences.