J SUKH DEV Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) THE petitioner in the present case has chal"lenged the order of the District Vigilance Committee of Sivagangai District dated 19.5.2006, wherein the community certificate was granted to him dated 14.6.1995 was cancelled.

(2.) HEARD the arguments of Mr. Vellaiswamy, learned counsel for the peti"tioner and Mr. V. Chellammal, Senior Gov"ernment Pleader taking notice for the respon"dents.

(3.) THE basis on which the said circular came to be issued was to place on record the judgment of the Supreme Court reported in S. Sweegaradoss v. Zonal Manager, Food Corporation of India AIR 1996 SC 1182 : (1996) 3 SCC 100. In that decision the Supreme Court has held that conversion from other religion to Hinduism cannot be considered as Scheduled castes as per the presidential order. However, the Division Bench in its decision (supra) after referring to the earlier orders of the Supreme Court in C.M. Arumugam v. S. Rajagopal and Others AIR 1976 SC 939 : (1976) 1 SCC 863 and in the Principal, Guntur Medical College, Guntur and Others v. Y. Mohan Rao AIR 1976 SC 1904 : (1976) 3 SCC 411 and held that when the Government wants to follow the de"cisions of the Supreme Court they should refer to all the earlier decisions and cannot be made in the light of one decision. In the light of the same a direction was given to the State Gov"ernment to issue fresh order following all the earlier decisions of the Supreme Court.