ANJANA Vs. THE REVENUE DIVISIONAL OFFICER, DHARMAPURI

JUDGEMENT

(1.) This writ petition has been filed to quash the order bearing No. Na.Ka.8225/2015/A4 dated 18.08.2017 passed by the respondent and consequently direct the respondent to decide the application of the petitioner dated 24.08.2015.

(2.) The case of the petitioner is that she belongs to Kurumans Scheduled Tribe community. She had submitted an application to the respondent on 24.08.2015 for issuance of "Kurumans" Scheduled Tribe Certificate for herself, her husband and her three children. But no action was taken on the said application by the respondent. Hence, the petitioner was left with no other option except to file a writ petition in W.P. No. 14416 of 2016 for issuance of a Mandamus directing the respondent to decide the community status of the petitioner, her husband and her three children. This Court, by order dated 24.01.2016 directed the respondent to pass appropriate orders on her application on its own merits and in accordance with law. On receipt of the order, the respondent held an enquiry to decide the community status of the petitioner. During the course of enquiry the petitioner also produced a copy of the proceedings of the State Level Scrutiny Committee dated 01.12.2014 in respect of one Adiyaman, son of Mr. Manivanna, who is the blood relative i.e.,paternal uncle's grandson, wherein the said Adiyaaman has been declared that he belongs to "Kurumans" Scheduled Tribe. But the respondent, without considering the said document, has passed the order dated 18.08.2017, keeping her application in abeyance. Against the said order, the present writ petition is filed.

(3.) The only grievance of the petitioner is that instead of deciding the application, based on the proceedings of the Tamilnadu State Level Scrutiny Committee issued in favour of one Adiyaman, who is the paternal uncle's grandson, the respondent has kept the petitioner's application in abeyance. Thus, she sought for a direction to the respondent to pass appropriate order on her application, considering the proceedings dated 01.12.2014 passed by the Tamilnadu State Level Scrutiny Committee.