R. KARTHIKEYAN Vs. REVENUE DIVISIONAL OFFICER, HARUR

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioner has filed the present Writ Petition praying for passing of an order by this Court in calling for the records pertaining to the impugned proceedings issued by the Respondent in Proceedings No.Pa.Mu.641/2015(A1) dated 03.07.2015 and to quash the same. Also, the Petitioner has prayed for issuance of direction by this Court in directing the Respondent/Revenue Divisional Officer, Harur, Dharmapuri District to issue S.T. Kurumans Community Certificate in his favour, of course, based on the Community Certificate issued in favour of his brother R.Sivakumar, whose Community Certificate as 'Hindu Kurumans (ST)' was declared to be genuine by the State Level Scrutiny Committee Proceedings dated 06.03.2015.

(3.) The grievance of the Petitioner is that the Community Certificate issued in favour of his brother R.Sivakumar, who is serving as Teacher in Vellore District, was sent for verification to the State Level Scrutiny Committee and the Committee, after conducting due enquiry, passed orders on 06.03.2015 declaring that his brother R.Sivakumar belonging to Hindu Kurumans (ST) Community and accordingly, issued a certificate in his favour on 23.07.1996 by the Revenue Divisional Officer concerned. Further, the Revenue Divisional Officer, Dharmapuri had declared the certificate to be a genuine one.