V BHASKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) V. Baskaran, the petitioner herein has sought for the issuance of a Writ of Certiorarified Mandamus by calling for the records in Na.Ka.Adhi.8.28172/88 dated 28-2-1991 on the file of the District Collector, Madurai, the second respondent herein and to quash the same and to forbear the Zonal Manager, Syndicate Bank, Madras, third respondent herein, from placing reliance on the impugned order.

(2.) The facts that are required for the disposal of the writ petitions are as follows :-

(3.) Mr. Nanda Kumar, the counsel for the petitioner though raised several points in the writ petition, confines himself with a ground that the petitioner was not given adequate opportunity by the District Collector, while conducting the enquiry by furnishing the copy of the report of the Revenue Divisional Officer and other documents which were proposed to be relied upon by the Collector before passing the order. He would cite several authorities of the Single Bench and Division Bench of this Court and submit that the petitioner was not allowed to establish before the Collector to substantiate his claim that he belongs to Scheduled Tribe and the report of the Revenue Divisional Officer is contrary to truth, by adducing sufficient materials before the Collector.