K SELVA BHARATHI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) WRIT Petition under Article 226 of the Constitution of India, praying for issuance of a WRIT of Certiorarified Mandamus, as stated therein. The prayer in the WRIT Petition is for issuance of a WRIT of Certiorarified Mandamus, to call for the records relating to the rejection order of the respondent in Na.Ka.631/2009/C4, dated 6.4.2009, quash the same and to direct the respondent to issue Community Certificate to the children of the petitioner, viz., (i) K.S.Ramesh Bharathi, (ii) K.S.Ranjith Bharathi and (iii) K.S.Rajesh Bharathi, that they belong to Hindu Palliyan Community (Scheduled Tribe) on the basis of the Certificate already possessed by the petitioner, and also on the basis of the enquiry report of the Tahsildar, Ambattur, dated 26.7.2007 in Na.Ka.No,3121/2007/A2.

(2.) BY the said order, dated 6.4.2009, the respondent-Revenue Divisional Officer, Ponneri, rejected the request of the petitioner for issuance of Community Certificate in respect of Hindu Palliyan Community on the ground that he has not filed proper documents in respect of the said Community.

(3.) WE have heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent-RDO, and the respondent-RDO, Ponneri in person.