M. MURUGAN Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard both sides.

(2.) It is the stand of the Petitioner that he belongs to 'Kurumans Community', which is a Scheduled Tribe Community and he is serving as Lecturer in a Private College. He and his brother, viz., M. Krishnamoorthy obtained Community Certificate from the Respondent / Revenue Divisional Officer, Dharmapuri on 07.08.1995 stating that they belong to Kurumans (ST) Community. His father and mother also obtained a certificate from the Respondent.

(3.) The Learned Counsel for the Petitioner submits that the Petitioner's own brother was elected as a Panchayat President in Moolaiyanoor Village Panchayat, Dharmapuri District under Schedule Tribe Quota in the elections that took place on 19.11.2011. As a matter of fact, the District Election Officer, Dharmapuri District had referred the Petitioner's brother Community Certificate to the State Level Scrutiny Committee, as per G.O.Ms.No.108, Adi Dravidar and Tribal Welfare (CV1) Department, dated 12.09.2007.