P.GOVINDARASU Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) All the four writ petitions are filed questioning the order passed by the respondent rejecting the petitioners' applications for grant of community certificate and consequential direction to issue community certificate as Kurumans (ST) based on the community certificate already issued to the members of the petitioner's family.

(2.) Since the issue involved in all the writ petitions are common, all the writ petitions are considered and decided by this common order.

(3.) In the case of the petitioner in W.P.Nos.17231 and 17232 of 2015, petitioner is the father of two minor children viz., G.Gokulraj and G.Santhalakshmi, and he belongs to Kurumans Community which is notified as a scheduled tribe (ST) community, already a competent authority issued a community certificate to him as Kurumans (ST), when he applied for community certificate for his children, the respondent rejected the same holding that on examination of the birth certificates of residents of Pandarachettipatti Village before 1976, all of them are registered as Kurumbar and there is no registration in the name of Kurumans, and applicants are belongs to Kurumbar community which is a Most Backward Class (MBC) community and not belongs to Kurumans (ST) Community. In the case of the petitioner in W.P.Nos.17495 and 17496 of 2015, the petitioner belongs to Kurumans Community which is an ST community, a community certificate was already issued in the name of his wife R.Govindammal as Kurumans community, and out of his four children, his two daughters R.Indumathi and R.Ilamathi were issued with community certificates by the respondent that they belong to Kurumans (ST). But, when he applied for community certificate for his younger son R.Mohan and daughter Sri.Raja Rajeswari, the respondent rejected the applications stating that they belong to Kurumbar community which is an MBC community and they do not belong to Kurumans as claimed by the petitioner, challenging the orders passed by the respondent, the above four writ petitions were filed.