M. FATHIMA BEGAM Vs. THE PRINCIPAL SECRETARY TO THE GOVERNMENT REVENUE DEPARTMENT GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) In W. P. No. 17642 of 2015, petitioner has challenged community certificate No. 13309061, dated 12/9/2014, issued by the Zonal Deputy Tahsildar I, Nanguneri, by which, her community status has been mentioned as "Islam Nadar ", S. No. 142 in G. O. Ms. No. 28, Backward Classes, Most Backward Classes and Minorities Welfare (BBC) Department.

(2.) In W. P. No. 24888 of 2015, petitioner has challenged the letter, dated 9/3/2015, of the under Secretary, Tamil Nadu Public Service Commission, Chennai, by which, request of the petitioner, for appointment, to the post of Junior Assistant, could not be considered, as per the instructions contained in Government letter No. 11373/BNCB, dated 22/8/201 According to TNPSC, case of the petitioner has been considered as "OC" and all the vacant seats in open category, in the said counselling have been filled up. For brevity, letter, dated 9/3/2015, of the Under Secretary, Tamil Nadu Public Service Commission, is extracted hereunder:-

(3.) As both the writ petitions relate to issuance of Community Certificate and consequently, claim for appointment, to the post of Junior Assistant, on the basis of the earlier Community Certificate, dated 19/1/2012, issued by the Zonal Deputy Tahsildar II, Nanguneri, describing her Community status as "Muslim Labbai", S. No. 098 G. O. Ms. No. 28, submissions being common, they are taken up together and disposed of by a common order.