K. ELAMURUGAN Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ Petition praying for passing of an Order by this Court in directing the Respondent, to issue 'Community Certificate' to his son, viz., minor R.E.Sharveh that he belongs to 'Kurumans (ST) Community', based upon the Proceedings of the Tamil Nadu State Level Scrutiny Committee, passed in his favour in Proceedings No.16559/CVIII/2011, dated 17.12.2013 and the Community Certificate already obtained by him and his family members.

(2.) Heard the Learned Counsel for the Petitioner and the Learned Government Advocate for the Respondent.

(3.) According to the petitioner, he belongs to ' Kurumans (ST) Community'. He is working as Extra Assistant Director, Group-B, Government of India, Ministry of Home Affairs, Director of Cooperation, New Delhi. He secured a 'Community Certificate' from the Respondent on 19.07.2002. His own Brother and his Father and Mother had secured the Community Certificate from the Respondent.