MRS. LOGASUNDARI Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of certiorarified mandamus to call for the records of the first respondent herein vide Na. Ka. Np. 8/134721/92, dated 21.7.1997 and quash the same.

(2.) The petitioner claims that she belongs to Hindu Kammara Community - -a scheduled tribe, that the petitioner had successfully completed her Engineering Course, that on certain anonymous petition, the first respondent directed the third respondent to conduct a detailed enquiry with respect to her social status, that the third respondent after holding enquiry, submitted a report on 30.5.1996 sustaining the claim of the petitioner, that without proceedings further based on the report of the third respondent submitted on 30.5.1996 the first respondent directed the second respondent once again to conduct a secret enquiry at P. Chettiapatti Village, Peraiyur Taluk by his proceedings dated 12.2.1997, and that the second respondent had conducted an enquiry behind the back of the petitioner and without affording an opportunity to the petitioner, the second respondent had submitted a report on 16.7.1997.

(3.) The petitioner states that in the report dated 16.7.1997, the second respondent had reported that neither at P. Chettiapatti Village nor in that locality, Hindu Kammara community people are residing, that on 21.7.1997, a show cause notice has been issued directing the petitioner herein to submit explanation and that the first respondent while communicating a xerox copy of the report dated 16.7.1997 had called upon the petitioner to show cause as to why action should not be taken based on the report of the second respondent dated 16.7.1997. At this stage, the present writ petition has been filed.