V.GOMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The challenge in this Writ Petition is to an order passed by the fifth respondent, dated 07.08.2018 and to quash the same with a consequential direction to the respondents to declare the petitioner as Scheduled Caste Hindu-Chakkiliyan Community and issue a Community certificate to that effect.

(2.) The facts of the case, which led to the filing of this Writ Petition are as follows :-

(3.) The fourth respondent District Welfare Officer of Scheduled Caste and Scheduled Tribes filed a counter affidavit on their behalf and on behalf of the third respondent, District Collector, wherein, it is stated as follows:-