D. GOVINDARAJU Vs. THE REVENUE DIVISIONAL OFFICER

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 of the Respondent/Revenue Divisional Officer, Ambattur, Thiruvallur District in Proceedings No.Na.Ka.No. 1880/2013/A4 dated 12.08.2014 and quash the same. Further, the Petitioner had sought for passing of an Order by this Court in directing the Respondent to issue Community Certificate for his children, viz., Madankumar and Goverdhanan to the effect that they belong to 'Konda Reddy Community' (Scheduled Tribe).

(3.) At the out set, it is to be pointed out that in all the educational records, the Petitioner was described as he belongs to the 'Konda Reddy Community' and the close relatives of the Petitioner also possess community certificate as they belong to 'Konda Reddy Community'. Thus, there is abundant evidence to show that the Petitioner and his Family belong to the Konda Reddy Community (Scheduled Tribe). Further, the Petitioner had reportedly made an Application for issuance of Community Certificate for his children as early as in the year 2013 to the Respondent. However, the Respondent rejected the request of the Petitioner vide order dated 12.08.2014, therefore, as an affected person, against the order of negativing his request for issuance of Community Certificate dated 12.08.2016 by the Respondent, the Petitioner has filed the instant Writ Petition before this Court.