S ARUNACHALAM Vs. SECRETARY TO GOVERNMENTÏ¿½CUMÏ¿½CHAIRMAN STATE LEVEL SCRUTINY COMMITTEE ADI DRAVIDAR AND TRIBAL WELFARE DEPT

JUDGEMENT

(1.) THE community certificate was ordered to be cancelled by proceedings in Na.Ka. No.J1/67210/99 dated 28th March, 2008, passed by the 2nd respondent. THE same is under challenge in the present case.

(2.) THE case of the petitioner is that his paternal grandfather belonged to Hindu Parayan Community (Adi Dravidar - Scheduled Caste). His parents converted as Christians and he was born on 15th Jan., 1954 to Christian parents, namely, A. Sabarimuthu (father) and Antonyammal (mother). Being a Christian, his original name was Selvaraj. After reconversion to Hinduism on 27th Sept., 1981, he is known as S. Arunachalam. THE conversion matter was noticed and published in the Government Gazette on 2nd Dec., 1981. After due enquiry, he was provided with community certificate on 23rd July 1983, by the Tahsildar, Srivilliputtur. But, the Three Men Committee annulled the community certificate by its proceeding dated 15th July, 2002, on which basis the impugned proceeding dated 28th March, 2008, passed by the District vigilance Committee. THE said order has been passed without supplying the report of the Revenue Divisional Officer, Srivilliputtur, as noticed in the proceeding.

(3.) FROM the report of the Three Men Committee dated 15th July 2002, the following fact emerges:-