K DHARMALINGAM Vs. SUB COLLECTOR, TIRUPATTUR, VELLORE DISTRICT

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Mr.M.Elumalai, Learned Government Advocate accepts notice on behalf of the Respondent. By consent, the Writ Petition itself is taken up for final disposal.

(2.) According to the Petitioner, he is a native of Kathirmangalam Village, Tirupattur Taluk, Vellore District. He belongs to 'Kurumans Community' which is notified as 'Scheduled Tribe Community' as per the Constitution (Scheduled Tribes) Order, 1950 as amended by the Scheduled Tribes Orders (Amendment) Act, 1976.

(3.) The specific case of the Petitioner is that he is working as a Supervisor, Ship Building Industries, Cochin and obtained a Community Certificate from the Learned Judicial Magistrate No.1, Tirupattur on 09.03.1989 stating that he belongs to Kurumans (ST) Community. Further, his father's own sister's son Thirumoorthy's Community Certificate dated 02.05.2007 verified by the Three Member District Level Vigilance Committee, Vellore, who gave a report that he belongs to 'Kurumans (ST) Community'.