LAWS(MAD)-2019-8-43

S EZHIL Vs. TAHSILDAR AMBATTUR DIVISION, THIRUVALLUR DISTRICT

Decided On August 02, 2019
S Ezhil Appellant
V/S
Tahsildar Ambattur Division, Thiruvallur District Respondents

JUDGEMENT

(1.) The petitioner is an engineering graduate and an employee of the 3rd respondent Indian Institute of Technology (IIT) Madras.

(2.) She joined the grade of Junior Technician in the year 2016. The petitioner had declared that she belonged to Scheduled Castes Adi Dravida Community and had produced a Community Certificate dated 04.07.2000 bearing reference R.Dis.No.29218/2000 issued by the Tahsildar, Tondiarpet Division.

(3.) The petitioner was appointed against the quota reserved for Scheduled Caste. Though the petitioner joined duty on 17.8.2016 pursuant to an appointment order dated 2.8.2016, her employment is awaiting confirmation for want of verification of the said community certificate from the 1st respondent.