SUMATHY RAJAN Vs. DISTRICT-LEVEL VIGILANCE COMMITTEE, CHENNAI

JUDGEMENT

(1.) The petitioner in this Writ Petition challenges the order No.N.K.U.5/66990/2004 dated 02.11.2007 passed by the District Level Vigilance Committee, Chennai cancelling her Community Certificate bearing No.NM11270/04 dated 04.06.2004 issued by the Tahsildar, Egmore-Nungambakkam, Chennai, as belonging to Hindu Pulayan Community which has been notified to be a Scheduled Caste.

(2.) The petitioner had been earlier issued a Community Certificate dated 28.10.1987 by the Tahsildar, Coimbatore as belonging to the Hindu Pulayan Community, which is recognized as Scheduled Caste. In that Community Certificate, there is also an endorsement to the following effect:-

(3.) The 2nd respondent has filed a counter affidavit contending, inter alia, that the petitioner who by birth belonged to a Forward Community cannot get the status of the scheduled caste simply because of her marriage with a person belonging to Scheduled Caste Community.