S NATARAJAN Vs. DISTRICT COLLECTOR TUTICORIN

JUDGEMENT

(1.) W.P. 1884 of 1997 is filed by one S. Natarajan, who is the father of petitioners in W.P. 9849 and 9850 of 1998.

(2.) In the writ petition filed by the father, he sought for issuance of Writ of Certiorarified Mandamus or any other writ of order calling for the records relating to the proceedings in reference No. E.5.83341/96, dated 19-11-1996 of first respondent and consequential communication No. B1/8672/96 dated 17-12-1996 of second respondent and quash the orders passed therein and forbear respondents 1 to 3 from in any manner reopening the verification of petitioner's community status and pass such further orders.

(3.) In the affidavit, it is stated that petitioner belongs to Konda Reddy community which is one of the communities listed as Scheduled Tribe under the Constitution (Scheduled Tribes) Order, 1950, passed by the President by virtue of the powers conferred upon him under Article 342 of Constitution of India.In the year 1978, third respondent bank called for application for the post of clerical cadre to which petitioner applied under the quota reserved for Scheduled Tribes. Petitioner was selected and he joined third respondent Bank on 28-11-1978. At the time of joining duty petitioner produced community certificate obtained from the Commissioner of Panchayat Union, Kayattar under whose jurisdiction petitioner's native village Chockalingapuram falls. After his appointment his services were confirmed after completion of probation period.