A LOGAN Vs. NATIONAL AVIATION COMPANY INDIA LIMITED

JUDGEMENT

(1.) THE writ petition is filed for the relief of quashment of the order dated 13. 04. 2008 passed by the third Respondent under which the Scheduled Caste certificate issued in favour of the petitioner came to be cancelled.

(2.) IN the affidavit filed in support of the writ petition, the petitioner averred that he is a qualified driver having valid driving licence to drive all kinds of motor vehicles. Originally, the petitioner was appointed under the Non muster Roll (NMR) category as Casual Loader-Driver in the year 1985 by the indian Airlines Corporation. Subsequently Indian Airlines Corporation got merged with National Aviation Company India Limited-first Respondent which is owning air India Limited. As per the policy of the Government of India, employment under NMR category and the contract labour system was abolished and the petitioner was appointed as a Driver (MT) vide order dated 27. 02. 2003 issued by the Indian Airlines Corporation. The petitioner was directed to produce his caste certificate showing that he belongs to the Scheduled Caste Community.

(3.) THE petitioner made application to the Tahsildar, Mambalam-Guindy Taluk, chennai-28, who is the jurisdiction Tahsildar, for issuance of a community certificate. After conducting a detailed enquiry and after calling for the reports from the concerned Revenue Inspector, the above said official had issued a community certificate to the petitioner in R. Dis.-D6/8881/96-646250 dated 24. 5. 1996 to that effect that the petitioner belonged to Hindu Adi Dravidar community which is one of the Scheduled Caste category.