C.MAHESWARAN Vs. DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed challenging the charge memo issued to the petitioner.

(2.) According to the petitioner, the petitioner has obtained a Doctorate Degree in Linguistics, and he was working as an Assistant Curator, in the Anthropology section of Museum department. Subsequently, he was promoted as Curator therein. In the year 2012, he was deputed to Adi-Dravidar and Tribal Welfare Department and he has taken charge as an Anthropologist in the State Level Scrutiny Committee to scrutinise the certificates issued to the Scheduled Tribes community persons, along with other committee members. While he was functioning as the member of the Committee, a Scheduled Tribes (S.T.) community certificate issued in favour of one Lalitha Bharani, who said to have claimed that she belonged to Kurumans community, which was notified as Scheduled Tribe community. While scrutinising the above said certificate, the petitioner was of the opinion that the said Lalitha Bharani, belongs to Kurumba community, which was notified as a most backward community and not belong to Kuruman's Community as claimed by her.

(3.) Thereafter, the community certificate was entrusted to a Deputy Superintendent of Police, for field enquiry as per the directions given by the Hon'ble Supreme Court in Kumari Madhuri Patil Vs. Addl. Commissioner, reported in 1994 (6) SCC 241. Thereafter, the petitioner was replaced by one Mrs.Sumathy as an Anthropologist in the Committee. Subsequently, he was not aware about the further proceedings in the above certificate verification.