N VIJAYAN Vs. CHAIRMAN STATE LEVEL SCRUTINY COMMITTEE AND SECRETARY TO GOVERNMENT ADI DRAVIDAR AND TRIBAL WELFARE DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a writ of Mandamus to direct the State Level Scrutiny Committee, namely, the first respondent, herein to verify the community status of the petitioner in terms of G.O.2D.No.108, Adi Dravidar and Tribal Welfare (CV-I) Department, dated 12.9.2007 and G.O.Ms.No.106, Adi Dravidar and Tribal Welfare (CVI) Department, dated 15.10. 2012.

(2.) Succintly put, the facts are as under: According to the petitioner, he belongs to "Konda Reddis" community, which is classified as a Scheduled Tribe community and a certificate to that effect was issued by the Tahsildar way back on 26.1977.

(3.) On the strength of the said community certificate as also his qualifications, the petitioner was appointed as Clerk in the Tuticorin Port Trust during 1980 and he was later promoted as Supervisor during 1986. It is averred that after putting in 35 years of service, he superannuated on 31.5.2015.