G J TAMILARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus to call for records relating to the second respondent's proceedings made in Na.Ka.No.5700/2016/Ta6 and quash the impugned order dated 24.08.2017 and to consequently direct the respondents to issue a Community Certificate as Buddhist Adi-Dravidar to the petitioner.

(2.) Brief facts of the case of the petitioner are as follows:

(3.) When the Writ Petition is taken up for consideration, learned counsel for the petitioner invited the attention of this Court to G.O.Ms.No.1, Adi Dravidar and Tribal Welfare (CV-1) Department, dated 02.01.2009, and paragraph 4 therein reads as follows: