A SIVA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is directed against the order dated 14 March 2014 on the file of the Revenue Divisional Officer, Villupuram, rejecting the application submitted by the petitioner for issuance of a Scheduled Tribe Community Certificate.

(2.) The petitioner submitted an application for Community Certificate before the Revenue Divisional Officer stating that he belongs to Kattunayakan community, which is declared as a Scheduled Tribe. The petitioner placed reliance on the Community Certificate issued to his brother to prove that he also belongs to the same community. The Revenue Divisional Officer appears to have conducted enquiry through the Tahsildar and thereafter, rejected the request. The said order is under challenge in this writ petition.

(3.) The learned counsel for the petitioner contended that the brother of the petitioner has already been issued with a Community Certificate. The Revenue Divisional Officer was therefore, bound to issue a certificate to the petitioner. The learned counsel further contended that notwithstanding the School Certificate indicating that the petitioner belongs to Kattunayakan Community, the Revenue Divisional Officer stated in the impugned order that the School record shows that the petitioner belongs to Hindu Kuravar Community. The learned counsel therefore, seeks to set aside the impugned order and a direction to issue a Community Certificate to the petitioner.