R. KOWSALYA 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. 240/DSP/SC/ST, Vigilance Cell/Salem Region/2018, dtd. 28/6/2018 and to quash the same. Further she 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, she is a native of Kolathur Village, Mettur Taluk, Salem District and she belongs to 'Konda Reddi' (Scheduled Tribe), Community. She had completed her School Education in her native place. Her parents are illiterate and as such, there is no necessity for them to obtain a 'Community Certificate'.