K.THADAGAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for final disposal.

(2.) The petitioner claims that he as well as his ancestors belong to 'Hindu Malai Vedan Community', which is a Scheduled Tribe and they are following the customs and traditions of the said community for centuries together. The petitioner approached the second respondent for the purpose of getting the said Certificate, who in turn, forwarded the same to the third respondent for conducting an enquiry. It is the specific claim of the petitioner although he produced all the documents and also established his customary practice, in normal course, he should have been issued with the said Community Certificate. But, to his shock and surprise, the third respondent had issued Hindu-Vedar Community Certificate, which is classified as Backward Class by the Government of Tamil Nadu. Challenging the legality of the same, the petitioner came forward to file this Writ Petition.

(3.) Learned Counsel for the petitioner has drawn the attention of this Court to the typed set of papers and documents and in the light of the overwhelming documents available, the petitioner ought to have been issued 'Hindu-Malai Vedan Community' and prays for interference.