K NAGARAJAN Vs. DISTRICT COLLECTOR, SALEM DISTRICT

JUDGEMENT

(1.) The petitioner-K.Nagarajan has filed W.P.No.15626 of 2019, praying for issuance of a Writ of Certiorari to call for the records in pursuant to the enquiry notice in Na.Ka.No.1506/2018/ThiA, dated 31.05.2019 on the file of the first respondent and quash the same.

(2.) The petitioner-N.Tamilarasan has filed W.P.No.15631 of 2019, praying for issuance of a Writ of Certiorari to call for the records in pursuant to the enquiry notice in Na.Ka.No.383/2018/ThiA, dated 31.05.2019 on the file of the first respondent and quash the same.

(3.) It is the case of the petitioners that they belong to Konda Reddis Community, which is classified as Scheduled Tribe Community. They obtained Community Certificates, dated 23.07.1975 and 24.04.1984, respectively, from the Tahsildar, Mettur, who was the competent authority at the relevant point of time to issue the Community Certificates. The said Community Certificates were issued to the petitioners only after due enquiry and the abovesaid Certificates are still valid and not cancelled by any authority. In the case of the petitioner in W.P.No.15626 of 2019, he joined as Elementary School Teacher in the year 1973 under General Category and retired from service on 31.07.2009. In the case of the petitioner in W.P.No.15631 of 2019, in his School Certificate, the community is entered as Konda Reddis Community.