MONISHA KUMARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order No. J4/27113/2012, dated 19.09.2012, of the District Level Vigilance Committee, Kanyakumari District at Nagercoil, whereby the District Level Vigilance Committee rejected the claim of the petitioner to belong to the Hindu - Kavara Community and declared her to be a Hindu - Maruthuvar. The District Level Vigilance Committee directed that the Scheduled Caste Community Certificate issued to the petitioner would stand cancelled and a fresh Community Certificate issued to her by the Deputy Tahsildar, Kalkulam Taluk, certifying that she belonged to the Hindu - Maruthuvar Community.

(2.) According to the petitioner, her father G. Muthukumar, her mother - R.Hemalatha, her grandparents, aunts and uncles, all belonged to the Hindu - Kavara Community.

(3.) In the writ petition, it is pleaded that the petitioner was born in India on 26.01994. At the material time when the petitioner was born, her father, G. Muthukumar was employed as a Mechanic in Saudi Arabia. The petitioner claims that her parents were originally Hindus of the Kavara Community, which is a Scheduled Caste. However, before the petitioner was born, her parents converted themselves to Christianity.