TAMIL NADU PUBLIC SERVICE COMMISSION Vs. V CHITRA

JUDGEMENT

(1.) THE above appeals are directed against the common order dated 7. 4. 2005 made in W. P. Nos. 6364 and 6365 of 2005 filed by the respective first respondent in these appeals, who are admittedly sisters and daughters of one M. Venkatachalam and Karpagam, who belong to two different communities.

(2.) FOR the purpose of clarity, we refer the first respondent in these appeals as writ petitioners.

(3.) THE writ petitioners are the daughters born out of the inter-caste marriage between one M. Venkatachalam, who belongs to 'hindu-Palliyan' community, a recognised Scheduled Tribe community and one M. Karpagam, who belongs to 'hindu-Vanniar' community, which is a Most Backward Class community. The Tahsildar, Attur, has issued a community certificate dated 30. 4. 69 to the father of the writ petitioners certifying that he belongs to Hindu-Palliyan community, a recognised Scheduled Tribe community under the Tamil nadu Educational Rules. Concededly, the Government by G. O. Ms. No. 477, Social Welfare (BCI) Department, dated 27. 6. 75, has also directed that the children born of inter-caste marriages, that is marriages,