R. BALAJI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioners have preferred the instant Writ Petition praying for passing of an order by this Court in calling for the records from the 3rd Respondent/Sub Collector, Revenue Divisional Officer, Mettur, Salem District in Proceeding No. Na. Ka. No.244/2016/D dated 06.01.2017 and to quash the same. Further, they had sought for passing of a direction by this Court to the 3rd Respondent to issue a Community Certificate to them as 'Hindu Konda Reddi (Scheduled Tribes)' within a stipulated time frame to be decided by this Court.

(3.) According to the Petitioners, they do belong to Hindu Konda Reddi (Scheduled Tribes) Community and they are living at Pannavadi Village, Mettur Taluk, Salem District. Their relatives also belong to 'Hindu Konda Reddi (Scheduled Tribes) Community'. Therefore, they seek for issuance of Community Certificate for the purpose of pursuing Higher Education and in respect of other purposes also.