LOGAMINNALA AND OTHERS Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed by the Petitioners praying for the issuance of a Writ of Mandamus directing the Respondent to issue Community Certificate to them that they belong to Kurumans (ST) Community, based upon the Community Certificate already issued to the 1st Petitioner's father, brothers and close relatives, as per the order of this Court dated 13.07.2015 made in W.P.No.9512 of 2015.

(2.) According to the 1st Petitioner, the 2nd Petitioner is her husband, the 3rd Petitioner is her son and Petitioners 4 and 5 are her daughters and that the 6th Petitioner is the minor daughter of the 3rd Petitioner. In the Writ Petition, the 1st Petitioner has averred that the Petitioners belong to Kurumans Community, which is a Scheduled Tribe Community. The 1st Petitioner preferred an Application to the Respondent on 10.07.2013, requesting to issue Community Certificate to herself, her husband, her son and daughters that they belong to Kurumans (ST) Community. Her Application was kept pending for two years without any progress and it was rejected by the Respondent on 10.07.2015, by holding that the Petitioners do not belong to Kurumans Community.

(3.) Aggrieved by the said order, Petitioners 1 to 5 filed a Writ Petition in W.P.No.27664 of 2015. When the said Writ Petition came up for hearing on 10.09.2015, the learned Government Advocate, on instructions, submitted that the impugned order dated 10.07.2015, is decided to have been recalled. Hence, the said Writ Petition was closed and the Respondent was directed to complete the enquiry within a period of six weeks. Thereafter, the Respondent issued notice to the 1st Petitioner on 02.12.2015 to appear for an enquiry to be held on 04.12.2015. Accordingly, the 1st Petitioner appeared for the enquiry and submitted the following documents: