Madras High Court
Ravi vs The District Collector on 26 March, 2018
Bench: T.S.Sivagnanam, R.Tharani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 26.03.2018 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE R.THARANI W.P.(MD) No.6501 of 2018 Ravi ... Petitioner -vs- 1.The District Collector, Pudukottai District, Pudukottai. 2.The Tahsildar, Viralimalai Taluk, Pudukottai District. ... Respondents PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a writ of Mandamus, directing the 2nd respondent to consider the petitioner's application dated 23.11.2017 to issue Hindu (Kuravan) Schedule Caste Community Certificate to his son Gunalan and daughter Priyadharshini. !For Petitioner : Mr.T.Lenin Kumar For Respondents : Mr.V.R.Shanmuganathan, Spl.G.P. :ORDER
(Order of the Court was made by T.S.SIVAGNANAM, J.) Heard Mr.T.Lenin Kumar, learned counsel appearing for the petitioner and Mr.V.R.Shanmuganathan, learned Special Government Pleader accepting notice on behalf of the respondents.
2.With the consent of either side, the writ petition itself is taken up for disposal.
3.The petitioner seeks for direction upon the second respondent to consider his representation dated 23.11.2017 to issue community certificate for his son Gunalan and daughter Priyadharshini, certifying that they belong to Hindu Kuravan community, which is classified as scheduled community. It is seen that the petitioner has given a representation and not applied in the proper form.
4.The learned Special Government Pleader appearing for the respondents submitted that if an online application is filed before the appropriate authority, the same will be considered in accordance with law.
5.In the light of the above, we direct the petitioner to submit online application for grant of community certificate for his children and furnish all particulars in the said application and the respondent/competent authority is directed to consider the application in accordance with the rules, within a period of six weeks from the date on which the online application is received.
6.This writ petition is disposed of with the above direction. No costs. Consequently, connected miscellaneous petition is closed.
To
1.The District Collector, Pudukottai District, Pudukottai.
2.The Tahsildar, Viralimalai Taluk, Pudukottai District.
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