S.MANIGANDAN AND OTHERS Vs. COLLECTOR AND OTHERS

JUDGEMENT

(1.) The Petitioners have focused the present Writ Petition praying for passing of an Order by this Court in directing the Second Respondent/The Sub Collector, Thirupathur, Vellore District, to pass a reasoned Order in writing in their favour, based on the enquiry that took place on 28.3.2017, 30.03.2017 and finally on 12.05.2017, along with their Community Certificate as belonging to 'ST Kurumans' within any reasonable time to be determined by this Court.

(2.) It is the stand of the Petitioners that based on the Representation dated 07.11.2016, given by the First Petitioner's Father before the Office of the First Respondent/Collector, Vellore District, the First Respondent had forwarded the said Representation to the Second Respondent/Concerned Officer. The Second Respondent had given direction to the Third Respondent/Tahsildar, Ambur Town, Vellore District, the Fifth Respondent/Revenue Inspector, Ambur Town, Vellore District and the Sixth Respondent/Village Administration Officer, Ambur Town, Vellore District to cause an enquiry into the Representation dated 07.11.2016, as regards the issuance of 'Community Certificate' to the Petitioners.

(3.) Based on the direction given by the Second Respondent/Sub Collector, Thirupathur, Vellore District, the First Petitioner attended enquiry along with his Father and Sisters with all related documents relevant to himself and his sisters, which reveal that they belong to 'SC Kurumans' Community.