A SATISH Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) 1. The petitioner has filed the above writ petition aggrieved against the order passed by the 1st respondent, dated 8.12.1998 under which the community certificate issued to the petitioner has been cancelled.

(2.) ACCORDING to the petitioner, he was admitted B.D.S. degree course in the year 1995-96 in the 2nd respondent college. He got admission on the basis that he belongs to Scheduled Caste, namely, Hindu Devendarkulathan Community, The said admission was secured on the basis of the community certificate issued by the Tahsildar, Chingleput, dated 12.7.1994, who is the competent authority to issue community certificate. Even before the issuance of the said community certificate, the petitioner seems to have obtained another community certificate from the Tahsildar, Cheyyur, dated 5.10.1991.

(3.) THE mother of the petitioner throughout has adopted the case of his father with genuine intention. When she herself did not claim that she belongs to Scheduled Caste till recently. how the petitioner can claim that he belongs to Scheduled Caste on the basis of the Government order dated 27.6.1975, which has no application to the petitioner's case, as nor of his parents or members of the family belongs to Scheduled Caste.