M SIVA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER THENI

JUDGEMENT

(1.) THESE Writ Appeals are directed against the common order of the learned Single Judge dated 09.05.2007, dismissing the writ petitions in W.P(MD)Nos.5646 and 8181 of 2006.

(2.) FOR the purpose of convenience, the parties are referred to by their original rank in the writ petition itself.

(3.) LEARNED Single Judge taking into consideration the fact that the petitioner by birth is a Christian and subsequently converted to Hinduism, that he had obtained the community certificate from the Tahsildar, Saidapet held that no reason has been given by the petitioner as to why he got community certificate from the Tahsildar, Saidapet as his native place is Vadakarai of Periyakulam. Holding that the community certificate issued to the petitioner was not issued by the competent authority, learned Single Judge dismissed both the writ petitions. Hence, these writ appeals.