N JAYARANI Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the second respondent dated 14.6.1999, directing the petitioner to produce the community certificate obtained in her father's name as the community certificate produced by the petitioner in the name of her husband cannot be accepted.

(2.) THE case of the petitioner as could be seen from the affidavit are as follows:

(3.) THE point for consideration in this writ petition is, whether the petitioner can claim the status of scheduled caste on being converted to Hindu religion and by marrying the said Nathan on 21.10.1992 and after the demise of her husband on 11.4.1996, whether she can be treated as Scheduled Caste destitute widow, to claim appointment under the said category for selection to the post of Junior Assistant-cum-Typist, coming within Group-IV service.