S. SARAVANAN Vs. STATE LEVEL CASTE SCRUTINY COMMITTEE, REP. BY ITS CHAIRMAN CUM SECRETARY TO GOVERNMENT, ADI

JUDGEMENT

(1.) This Writ Petition is taken up for final disposal. The petitioner claims that he belongs to Hindu Malakuravan Scheduled Tribe Community and his father was issued with Community Certificate by the Head Quarters Deputy Tahsildar, Pattukkottai on 18.07.1979 and he w as an employee of Southern Railway and in a letter of Assistant Personnel Officer. Southern Railway, Golden Rock, dated 02.06.1987, it has been stated that his father was employed as Fitter in the Diesel Shop, Golden Rock and he belongs to Hindu Malakuravan Scheduled Tribe Community as per his Service records.

(2.) It has been further submitted by the petitioner that he was also issued with Community Certificate by the Tahsildar, Head Quarters, Pattukkottai, in S.I. No. 2123/88. A5 dated 04.05.1988 stating that he belongs to the said community and subsequently issued with permanent Community Certificate bearing No. 3594154 by the Revenue Divisional Officer, Trichirappalli. The petitioner, after graduation, had applied for recruitment calling for filing up of vacancy by the Tamilnadu Public Service Commissioner and along with application enclosed copy of his Community Certificate and the said authority, in turn, has referred the same to the State Level Scrutiny Committee for verification.

(3.) The State Level Scrutiny Committee had conducted an enquiry as to the genuiness of the Community Certificate and filed a report vide proceedings dated 14.10.2011 and has found that the Hindu Malakuravan Scheduled Tribe Community Certificate issued to him by the Revenue Divisional Officer. Trichirappalli is a bogus one and therefore, directed the concerned authorities to initiate criminal proceedings against the petitioner for forging the Community Certificate and challenging the legality of the said proceedings, the present writ petition has been field.