HINDU AADHIYAN PAZHANGUDI INAM MAKKAL NALA MUNNETRA SANGAM APPARAKUDI Vs. SECRETARY SCHEDULED CASTE AND SCHEDULED TRIBE WELFARE DEPARTMENT

JUDGEMENT

(1.) By consent, the writ petition, styled as a Public Interest Litigation, is taken up for final disposal. Mr.R.Udhayakumar, learned Additional Government Pleader appears on behalf of the respondents.

(2.) The petitioner representing as the Secretary of the petitioner/Association, would submit that he belongs to Scheduled Tribe Community, viz., ''Aadhiyan Caste'' and the origin of their Community migrated from Tiruvannamalai District about 150 years ago and stayed at Nagapattinam, Tiruvarur, Cuddalore, Trichy and Tanjore Districts and they are also called as ''Perumal Mattukarar'' and they used to travel long distance along with the decorated bull, wear colour turban on their head, apply namam on their forehead and used to wear very many chains and beads on their neck.

(3.) The grievance expressed by the petitioner is that people belonging to their caste and who are residing in Nagapattinam District, was issued with Hindu ''Aadhiyan'' Scheduled Tribe Certificate and whereas, in respect of Tiruvarur District, the authorities are refusing to issue Scheduled Tribe Certificates to the people who are residing at Athhipuliyur, Neelapadi and Radhanallur Villages and also in Keevalur areas and repeated representations submitted in that regard, has failed to invoke any kind of response and ultimately, the concerned Scrutiny Committee has submitted a Report, which is impugned herein, holding that Aadhiyan Community people are eligible to gt only ''Most Backward Class'' Status under the name of ''Jogis'' and challenging the legality of the said Report, the present writ petition is filed and it was entertained.