MEMBER SECRETARY Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The prayer sought for in this writ petition is for issuance of a writ of Mandamus directing the respondents to appoint the petitioner as Junior Graduate Assistant temporarily in the available vacancy.

(2.) The short facts which are required to be noticed for the disposal of this writ petition are as follows:

(3.) Mr.R.Muthukkanu, learned counsel for petitioner would submit that, the petitioner originally belongs to Christian (Paraiyan) Community and subsequently she got married with one Mr.Vanavan, who belong to Hindu (Paraiyan) Community on 16/9/1999. On marriage, the petitioner got converted into Hindu community recognised by the community people of Hinduism and from the said conversion, the petitioner had been following the Hindu custom. And based on such conversion she was given the Community Certificate (Scheduled Caste Community) by the competent authority. Therefore, she is very well entitled to claim the Scheduled Caste community status in Hindu Religion and therefore, the benefit of reservation to be extended to Scheduled Caste people has to be extended to the petitioner also. In this regard, the learned counsel appearing for the petitioner has relied upon the claim made by the petitioner for getting Community Certificate and follow up action taken by the Revenue Authorities by conducting enquiry in the locality where the petitioner was residing or belongs to and ultimately had brought to the notice of this Court, the certificate issued by Vishwa Hindu Parikshit on 1/11/1998 by which, it has been certified that she had been converted into Hinduism and the necessary Poojas and performance had been undertaken by the said organisation to completely accept the petitioner as a member of the Hindu religion.