MR. D. SELVARAJU Vs. PRINCIPAL SECRETARY TO GOVERNMENT, ADI DRAVIDAR AND TRIBAL WELFARE DEPARTMENT AND OTHERS

JUDGEMENT

(1.) The Petitioner has preferred the present Writ Petition, seeking to call for the Records of the Third Respondent in Reference No. C. No. 37/ACP/SJHR/SLM(c)/2018, dtd. 19/6/2018 and to quash the same. Further he has prayed for issuance of a consequential direction in restraining the Respondents from conducting the enquiry based on the anonymous/pseudonymous complaints of the Third party.

(2.) Heard both sides.

(3.) According to the Petitioner, he is a native of Boothapadi Village, Dinnappatti Mettur Taluk, Salem District and he belongs to 'Konda Reddi' (Scheduled Tribe), Community. He had completed his School Education in his native place. His parents are illiterate and as such, there is no necessity for them to obtain a 'Community Certificate'.