A GOWRI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned Special Government Pleader for the respondents.

(2.) IT is not in dispute that pursuant to the direction of this Court, the Government constituted a Committee consisting of three members at the district level in G. O. Ms. No. 111, dated 6. 7. 2006 to go into the genuineness or otherwise of the community certificates issued by the authorities concerned. It is also not in dispute that after constitution of the three member Committee, this Court remanded all the cases pertaining to verification of community certificates, to the said Committee (vide 2006 (1) LW 492 (V. Vallinayagam v. The Government of Tamil Nadu and four others ).

(3.) INSOFAR as the case on hand, the learned counsel appearing for the appellant submits that pursuant to the show cause notice, she submitted her explanation.