M DURAIKANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WRIT appeals are directed against the orders dated 2/4/2002 and 11/4/2002 made in W. P. Nos. 10573 and 10365 of 2002 and W. P. No. 12268 of 2002 respectively, in and by which, the learned single has dismissed the writ petitions.

(2.) IT is not in dispute that as on date pursuant to the direction of this Court, the State Government constituted a Three Member Committee at the District Level for verification of the community certificates issued by various authorities. In view of the same, we are of the view that all the matters have to be considered afresh by the Three Member Committee. On this ground, the proceedings issued by the District Collector and the orders passed by the learned single Judge are set aside and all the matters are remitted to District Level Three Member Caste Scrutiny Committee. The Committee is directed to go into the genuineness of the community certificates issued in favour of the appellants and arrive at a specific conclusion within a period of six months from the date of receipt of a copy of this order, after affording opportunity to the respective parties.

(3.) THE writ appeals are allowed on the above terms. No costs. Consequently, WAMP No. 2051 of 2002 is closed.