G VIDYA Vs. REGISTRAR

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the 2nd respondent to forward the application submitted by the petitioner, dated 15.4.2009, to the 1st respondent for getting 1) Final Provisional Certificate, 2) Compulsory Rotatory Resident Internship Certificate, 3) Course cum Conduct Certificate and 4) Medical Registration Certificate and direct the 1st respondent to issue the same. Heard the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the second respondent to forward the application, dated 15.4.2009, submitted by the petitioner to the first respondent for getting the Final Provisional Certificate the Compulsory Rotatory Resident Internship Certificate the Course cum Conduct Certificate and the Medical Registration Certificate and to direct the first respondent to issue the same to the petitioner.

(3.) IT has been further stated that the petitioner's father, who had obtained a Community Certificate stating that he belongs to `Kattunaickan' community, is working in the railways. The certificate he had produced while joining the railway service had been verified and it was found to be genuine. Based on the said certificate, the Revenue Divisional Officer had issued the Community Certificate to the petitioner in the year, 2003.