S C KRISHNAN Vs. DISTRICT LEVEL VIGILANCE COMMITTEE

JUDGEMENT

(1.) THIS writ petition has been filed challenging the proceedings initiated by the first respondent, the District Level Vigilance Committee, dated 19. 07. 2006, under which the petitioner is called for an enquiry in respect of proving his community as Adi Dravidar Community.

(2.) THE case of the petitioner is that when there was a complaint about him, an enquiry was conducted by the Revenue Department, the Revenue Divisional Officer by his proceedings, dated 15. 04. 1998 after elaborate enquiry, completed the investigation and found that the petitioner belongs to Adi Dravidar Community. Subsequently, the second respondent also by his proceedings, dated 12. 04. 1999 has decided in his enquiry that the allegation made against the petitioner has not been proved and it is to be wrong.

(3.) ACCORDING to the learned counsel for the petitioner, once the enquiry was conducted by the Revenue Divisional Officer as well as the second respondent, the District Collector has found on material that the petitioner belongs to Adi Dravidar Community, there is absolutely no need to initiate further proceedings once again.