K. MUHIL Vs. THE SUB COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking issuance of a writ of mandamus directing the respondent to issue community certificate to the petitioner to the effect that he belongs to the Hindu Konda Reddis community, (Scheduled Tribe) pursuant to the community certificate issued to his father on 15.7.1974 and 23.6.1975 to the directions of this Hon'ble Court contained in W.P.No.25157 of 2012 dated 13.2.2014.

(2.) In the affidavit filed in support of the writ petition, it is averred that the petitioner belongs to "Konda Reddis community", which is classified as Scheduled Tribe. In the school certificate also the petitioner's community is entered as Konda Reddis (ST) community. His father was issued with the community certificate dated 15.7.1974 and 23.6.1975 by the Tahsildar, Mettur Dam. His mother also belongs to Konda Reddis .

(3.) It is stated that, the petitioner after completing his higher education, joined MBBS degree in the year 2003 and completed in 2009. At the time of joining in MBBS degree, the petitioner's father applied for community certificate and the same was rejected by the Revenue Divisional Officer vide order dated 11.6.2003. Challenging the rejection order, the petitioner's father filed W.P.No.16567 of 2003 and the same was disposed of by this Court vide order dated 22.7.2010 setting aside the order of the Revenue Divisional Officer and directing to reconsider the application. Once again, the Revenue Divisional Officer, rejected the application of the petitioner on 7.10.2010. Aggrieved over the same, the petitioner filed W.P.No.26355 of 2010. By an order dated 19.8.2011, this Court, set aside the order of the Revenue Divisional Officer and remitted the matter to the Revenue Divisional Officer for reconsideration.