P.SURI BABU Vs. GOVT. OF A.P.

JUDGEMENT

(1.) This writ petition is filed questioning the action of the 1st respondent in issuing the G.O.Ms.No.12, Social Welfare (CV2) Department, dtd. 29/1/2014 and to set aside the orders passed by the 2nd respondent in B2/2380/97, dtd. 18/3/1998, by upholding S.T. "Konda Kapu" Community Certificate issued by the Tahsildar, Rajavommangi Mandal, in favour of the unofficial respondents 4 to 25.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Tribal Welfare for the respondents 1 to 3 and learned counsel appearing for the respondents 4 to 25.

(3.) Initially, present writ petition was filed by one P.Suri Babu, Son of Satyanarayana stating that he belongs to ST community and activist of tribal rights and actively involved in agitating against the persons, who secured appointment with aid of Bogus Community Certificates under S.T. Quota. The respondents 4 to 25 belongs to one family and they obtained Social Status Certificates showing that they belongs to Konda Kapu (S.T.) with false documents. The petitioner is not a party to the proceedings before the 1st respondent and he is unaware of passing of the G.O.Ms.No.12, Social Welfare (CV2) Department, dtd. 29/1/2014.