S BALASUBRAMANIAM Vs. SUB COLLECTOR METTUR DAM SALEM

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 / Sub-Collector, Mettur Dam, Salem in Proceedings No. Mu.Mu. 3284/2015(D) dated 02.12.2015 and to quash the same. Further, the Petitioner had sought for passing of an Order by this Court in directing the Respondent to issue Community Certificate to his daughter, viz., B.Abbiruba and Son, B.Vijayaprem to the effect that they belong to 'Konda Reddi Community' (Scheduled Tribe).

(3.) At the out set, it is to be pointed out that the Petitioner was issued with a Community Certificate by Tahsildar, Metturdam, Salem on 12.09.1978. Further, the Petitioner had reportedly made an Application for issuance of Community Certificate for his Son and Daughter, because of the reason that no action was taken on the Application submitted by the Petitioner seeking issuance of Community Certificate for his Wards, he filed a Writ Petition in W.P.No.30049 of 2014 before this Court and this Court on 19.11.2014 had passed Orders directing the Concerned Authority to consider the Application of the Petitioner and to pass Orders within a period of twelve weeks.