R ANANDHA KRISHNAN Vs. STATE LEVEL SCRUTINY COMMITTEE

JUDGEMENT

(1.) By this common order we are disposing both the writ petitions.

(2.) W.P.No.11271 of 2019, has been filed for a Writ of Mandamus to forbear the respondents from verifying the petitioner's community certificate dated 16.03.1982 issued by the Tahsildar, Mylapore, Madras.

(3.) W.P.No.12290 of 2019 has been filed for a writ of certiorari to quash the order dated 12.04.2019 bearing Na.Ka.No.65/ACP/SJ&HR/SC-ST/VC/Chennai 2017 passed by the 2nd respondent, Assistant commissioner of Police .