A.SIVAKUMAR Vs. DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner in WP(MD)No.12238 of 2018, namely, A.Sivakumar belongs to Hindu Pallan Community. It is a notified scheduled caste community in the State of Tamil Nadu. The competent authority has certified that he belongs to the said community. He got married to one V.S.Nivethaa on 8/6/2016. The said Nivethaa belongs to Hindu Vaniya Chettiar Community. It is not a scheduled caste. Thus, the marriage solemnized between the two is an intercaste marriage. The Tahsildar, Tirunelveli has issued a certificate dtd. 22/7/2016 stating that the marriage between A.Sivakumar and V.S.Nivethaa is an intercaste marriage. The Collector, Tirunelveli has recommended that the said intercaste marriage couple are eligible for obtaining incentive under Dr.Ambedkar Scheme for Social Integration through Inter-Caste Marriages.

(3.) The petitioner in WP(MD)No.15581 of 2018, namely, J.Selvin Thiyagarajan belongs to Hindu Pallan community. It is a notified scheduled caste. He got married to T.Saranya Kanimozhi on 14/9/2016. She belongs to Hindu Nadar community. It is not a scheduled caste. The Tahsildar, Sattur has issued a intercaste marriage certificate on 8/5/2017 certifying that the marriage solemnized between Selvin Thiyagarajan and T.Saranya Kanimozhi is an intercaste marriage. The District Social Welfare Officer, Virudhunagar has also certified that they had not availed any other financial assistance for having entered into an intercaste marriage.