(1.) The petitioner has come forward with the present Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records of the report given by the second respondent with No.Nil, dated 22.02.2018 and to quash the same and consequently to direct the respondents to issue Community Certificate to the petitioner.
(2.) It is the case of the petitioner that he belongs to Schedule Caste category of Puducherry and so he is entitled to get the benefits of reservation in the matter of education, appointment, etc. All these years, the petitioner has been issued with Community Certificate and he had been enjoying the benefits of reservation on the basis of the Community Certificate, whereas the second respondent has refused to grant Community Certificate and is not taking any decision on the application filed by the petitioner in that regard. The petitioner studied MBBS Course in the PIMS Medical College, Puducherry and had been trying to get admission to the Post Graduate course in Medicine, for which the petitioner needed Community Certificate, which is to be produced before the authorities for getting admission. Hence, the petitioner approached the second respondent and submitted application for the said purpose. Since no action is taken by the second respondent, the petitioner made a representation before the higher authorities including the first respondent.
(3.) It is the further case of the petitioner that his grandfather belonged to the nearby village of Tamil Nadu and was working in the Anglo French Textile Mill in Puducherry from 1960 onwards and after getting appointment, he married the petitioner's grandmother. The petitioner's father was born in the above wedlock on 23.04.1962. The petitioner's grandmother and her parents are natives of Puducherry and after marriage, the petitioner's grandparents settled down in Puducherry, since the petitioner's grandfather was working in the said Mill. The petitioner's father completed his education in Puducherry and got appointment as Lower Division Clerk in 1982 in the Government of Puducherry and presently he is working as Superintendent, which shows that the petitioner's father is a native of Puducherry, because the cut-off date which is adopted by the Government of Puducherry is 01.03.1964, whereas he was born prior to that date and after arrival of the petitioner's grandfather to Puducherry in 1960 for taking up employment in Anglo French Textile Mill, he had not gone back to Tamil Nadu, which shows that from 1960 onwards, Pondicherry became his permanent place of residence.