T.JAYASUDHA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned proceedings issued by the respondent in Na.Ka.3547/2018/A3, dtd. 19/1/2019 and to quash the same and consequently direct the first respondent to issue S.T.Kurumans Community Certificate in favour of the petitioner, viz., T.Jayasudha and the petitioner's minor children viz., V.Pavithra and V.Avandhika, based on the S.T. Kurumans Community Certificate issued in favour of the petitioner's husband Mr.S.Vajjiram (father of the minor children) and other blood relatives.

(2.) It is the case of the petitioner that she completed X Standard and got married to Thiru.S.Vajjiram and is having two female children, viz., V.Pavithra and V.Avandhika, studying XII Standard and X Standard respectively. For the purpose of further studies after school education and for employment, the Community Certificate is required for herself and her children. The petitioner's husband S.Vajjiram belongs to Hindu Kurumans Scheduled Tribe Community and he was issued with Hindu Kurumans Scheduled Tribe Community Certificate, dtd. 28/12/1995 by the Revenue Divisional Officer, Dharmapuri, after due enquiry and verification. Apart from that, the petitioner's relatives have also already been issued with ST Kurumans Community Certificate. The petitioner's sister B.Malathi and brother B.Manoj have already been issued with ST Kurumans Community Certificate. Further, the petitioner's paternal uncle (brother of the petitioner's father) B.Kalaiarasn and B.Tamilmani as well as their children, have already been issued with ST Kurumans Community Certificate. The State Level Scrutiny Committee confirmed the genuineness of Hindu ST Kurumans Community Certificate issued in favour of the petitioner's paternal uncle Thiru.B.Tamilmani, son of Beeran.

(3.) It is further stated by the petitioner that she submitted application to the first respondent seeking issue of Community Certificate in her favour and in favour of her children V.Pavithra and V.Avandhika on 20/2/2018. Since no orders were passed, the petitioner filed a Writ Petition before this Court in W.P.No.18397 of 2018, in which this Court passed orders on 19/7/2018 directing the first respondent herein (respondent therein) to consider her application and to pass appropriate orders after personal hearing within a time frame. While so, the first respondent issued proceedings dtd. 12/9/2018 rejecting her claim for issuance of ST Kurumans Community Certificate in her favour and in favour of her children by referring to a report of Director of Tribal Welfare (in-charge) of the year 2015 with reference to culture and habits of people belonging to Kurumans Community, without considering the fact that her husband/father of children, as well as the other blood relatives have already been issued with Community Certificate and even the State Level Scrutiny Committee confirmed the ST Community Certificate issued in favour of her paternal uncle B.Tamiln Mani.