PERIYAR DIVIDAR KAZHAGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner, a political party in the State, prays for issue of writ of certiorari to call for the records relating to G.O.Ms.No.1291, Public Department, dated 18.10.1997 on the file of the first respondent and quash the same.

(2.) THE petitioner, Periyar Dravidar Kazhagam, represented by its President Anoor Jagadeesan, has filed the present writ petition. The petitioner, in the affidavit filed in support of the writ petition states that he is the President of the Periyar Dravidar Kazhagam. According to the Petitioner, Periyar E.V. Ramasamy founded the Self -Respect Movement during the Year 1925 as a revolt against the Brahmin imperialism and for the upliftment of the Non -Brahmin Community. This movement awakened Non -Brahmins and c ertain safeguards were brought by the State Government. According to the petitioner, the present ruling D.M.K. Party is off -spring of the Periyar -s Self -Respect Movement.

(3.) MR .S. Doraiswamy, the learned counsel for the petitioner raised the said contention and elaborated his arguments at the time of admission.