Madras High Court
Brema. S vs Union Of India on 19 November, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.Nos.34728 of 2024 and etc. batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.11.2024
CORAM
THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
and
THE HONOURABLE MR. JUSTICE P.B.BALAJI
W.P.Nos.34728, 34737, 34741, 34745, 34749
34755, 34762, 34764 and 34769 of 2024
and
WMP Nos.37663, 37669, 37673, 37678, 37682 , 37683,
37687, 37694, 37695, 37698, 37704 and 37707 of 2024
1] W.P.No.34728 of 2024
Brema. S. ... Petitioner
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Bahore Tahsildar Office,
Puducherry 607 402. ... Respondents
https://www.mhc.tn.gov.in/judis
Page 1/14
W.P.Nos.34728 of 2024 and etc. batch
2] W.P.No.34737 of 2024
R.Hemalatha ... Petitioner
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Department of Revenue and Disaster Management,
Taluk Office, Oulgaret, Puducherry. ... Respondents
3] W.P.No.34741 of 2024
R.Ramkumar ... Petitioner
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Department of Revenue and Disaster Management,
Taluk Office, Oulgaret, Puducherry. ... Respondents
4] W.P.No.34745 of 2024
S.Selvarani ... Petitioner
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
https://www.mhc.tn.gov.in/judis
Page 2/14
W.P.Nos.34728 of 2024 and etc. batch
2. The Tahsildar,
Ulavarkari Tahsildar Office,
Puducherry ... Respondents
5] W.P.No.34749 of 2024
1. Vithiyanarayani.A.
2. Veeraragavan, A. ... Petitioners
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Department of Revenue and Disaster Management,
Taluk Office, Bahore, Puducherry. ... Respondents
6] W.P.No.34755 of 2024
Nageswari, S. ... Petitioner
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Bahore Tahsildar Office,
Puducherry - 607402 ... Respondents
7] W.P.No.34762 of 2024
1. N.Aishwariya
2. N.Manimozhi ... Petitioners
https://www.mhc.tn.gov.in/judis
Page 3/14
W.P.Nos.34728 of 2024 and etc. batch
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Department of Revenue and Disaster Management,
Taluk Office, Bahore, Puducherry. ... Respondents
8] W.P.No.34764 of 2024
R.Devi ... Petitioner
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Department of Revenue and Disaster Management,
Taluk Office, Oulgaret, Puducherry. ... Respondents
9] W.P.No.34769 of 2024
1. J.Pavalavana Pandian
2. J.Sankar ... Petitioners
Vs.
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Department of Revenue and Disaster Management,
Taluk Office, Mudaliarpet,
Puducherry-605 004. ... Respondents
https://www.mhc.tn.gov.in/judis
Page 4/14
W.P.Nos.34728 of 2024 and etc. batch
Prayer in W.P.No.34728 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner's
sons (N.Kaniyamuthan and N.Logapriyan) based on petitioner's origin
(mother's origin).
Prayer in W.P.No.34737 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner
based on her mother's origin.
Prayer in W.P.No.34741 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner
based on his mother's origin.
Prayer in W.P.No.34745 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner's
daughter (Dhiyasakthi.S) based on petitioner's origin (mother's origin).
Prayer in W.P.No.34749 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner
based on their mother's origin.
Prayer in W.P.No.34745 of 2024: Writ petition filed under Article 226
https://www.mhc.tn.gov.in/judis
Page 5/14
W.P.Nos.34728 of 2024 and etc. batch
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner's
daughter (Rithika.S) based on petitioner's origin (mother's origin).
Prayer in W.P.No.34762 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioners
based on their mother's origin.
Prayer in W.P.No.34764 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioner
based on her mother's origin.
Prayer in W.P.No.34769 of 2024: Writ petition filed under Article 226
of Constitution of India seeking for issuance of Writ of Mandamus
directing the respondents to issue community certificate to the petitioners
based on their mother's origin.
In all writ petitions
For Petitioner/s : Mr.Stalin Abhimanyu
For Respondents : Mr.J.Kumaran, Addl.Govt.Pleader
(Puducherry)
COMMON ORDER
(Order of the Court was made by D.KRISHNA KUMAR, J.) https://www.mhc.tn.gov.in/judis Page 6/14 W.P.Nos.34728 of 2024 and etc. batch W.P.No.34728/2024; 34745/2024; 34749/2024 have been filed to direct the respondents to issue community certificate to the children of petitioners, based on mother's origin.
W.P.Nos.34737/2024; 34741/2024; 34749/2024; 34762/2024; 34764/2024; 34769/2024 have been filed to direct the respondents to issue community certificate to the petitioners, based on mother's origin.
2. The facts and circumstances of the case and the issues involved in all the writ petitions are one and the same. Hence, this court passes this common order.
3. The case of the petitioners is as follows:
The petitioner in W.P.No.34728/2024; 34745/2024; 34755/2024, in the capacity of mother, filed the writ petitions stating as follows:
The petitioner belonged to Hindu Adi-Dravida Community, as per the Constitution (Pondicherry) Scheduled castes Order, 1964 and she is the permanent resident of Puducherry. The husband of the petitioner also belonged to Hindu Adi-Dravida Community, however, he do not have necessary documents to prove that he is an origin of Puducherry and https://www.mhc.tn.gov.in/judis Page 7/14 W.P.Nos.34728 of 2024 and etc. batch hence, he is being treated as a Migrant Scheduled Caste in Puducherry. Therefore, based on the community certificate issued to the petitioner, she made an application seeking to issue a community certificate to her children/child before the second respondent. Further, despite many representations have been made, the second respondent has not issued the community certificate to her children.
The petitioner/s in W.P.No.34737/2024; 34741/2024; 34749/ 2024; 34762/2024; 34764/2024; and 34769/2024 filed the writ petitions stating as follows:
The mother of petitioner/s belonged to Hindu Adi-Dravida Community, as per the Constitution (Pondicherry) Scheduled castes Order, 1964 and she is the permanent resident of Puducherry. The father of the petitioner/s also belonged to Hindu Adi-Dravida Community, however, he do not have necessary documents to prove that he is an origin of Puducherry and hence, he is being treated as a Migrant Scheduled Caste in Puducherry. Therefore, based on the community certificate issued to the mother of the petitioner/s, the petitioners made an application seeking to issue a community certificate before the second respondent. Further, despite many representations have been made, the https://www.mhc.tn.gov.in/judis Page 8/14 W.P.Nos.34728 of 2024 and etc. batch second respondent has not issued the community certificate to the petitioners.
3.1. According to the petitioners, it was a practice by the Government of Puducherry to issue S.C. Community certificate to the persons, based on the residence status of father alone, as per O.M.No.9565/C2/Rev/2000 dated 10.11.2000. The said order was challenged by one P.Jeya by filing W.P.No.30841 of 2022 and this court vide order dated 16.08.2024 has quashed the said notification and the appeal filed by the government in W.A.No.1326/2005 was also dismissed by a Division Bench of this Court, vide order dated 30.06.2010.
Subsequently, the said order dated 30.06.2010 was challenged by the Government before the Supreme Court of India in SLP/C.A.No.9082 of 2014 and the same was also dismissed on 19.04.2023, thereby, the order passed in W.P.No.30841 of 2002 is confirmed.
3.2. It is contended by the petitioners that the petitioners and the mother of the petitioner/s are the origin of Puducherry and since the Puducherry Government has issued the S.C. Community Certificate in https://www.mhc.tn.gov.in/judis Page 9/14 W.P.Nos.34728 of 2024 and etc. batch their name, the petitioners are entitled to get S.C. Community certificate, based on the communal status of mother's origin. Hence, these writ petitions have been filed.
4. Learned counsel appearing for the petitioners submitted that as per the order passed by this court in W.P.No.30841 of 2022, dated 16.08.2024, which was upheld by the Hon'ble Supreme Court in C.A.No.9082/2014, dated 19.04.2023, the petitioners are entitled to get a community certificate on the basis of the community status of the mother.
4.1 In support of his contentions, learned counsel for the petitioners has relied upon the order passed by a Division Bench of this Court in similar matter in W.P.No.34929 of 2023, dated 21.12.2023 and submitted that in the said decision, dated 21.12.2023, the Division Bench of this Court has specifically observed that, " whenever an application is made for issuance of community certificate based on the mother's origin along with supporting documents, the Revenue Authorities shall satisfy himself on the veracity of the documents and if satisfied, shall issue the certificate without driving the individual to seek for separate judicial https://www.mhc.tn.gov.in/judis Page 10/14 W.P.Nos.34728 of 2024 and etc. batch order". As such, in the light of the above decision, the petitioners are entitled to get the S.C. Community Certificate, based on the communal status of mother.
5. Learned Additional Government Pleader appearing for the respondents submitted that, to decide the issue as to whether the petitioners are entitled to get S.C. Community Certificate under the category of mother's origin, detailed enquiry to be conducted by the authorities concerned and then only they can decide the issue.
6. Considering the submissions made by the learned counsel appearing on either side, we dispose of the writ petitions as follows.
The respondent concerned is directed to consider the individual application filed by the petitioners and to pass orders on its own merits and in accordance with law, by taking into account the decision of the Division Bench of this Court in W.P.No.34929 of 2023, dated 21.12.2023, within a period of four weeks from today, considering the urgency / purpose for getting the Community Certificate.
There shall be no order as to costs. Connected WMP Nos.37682, 37694 https://www.mhc.tn.gov.in/judis Page 11/14 W.P.Nos.34728 of 2024 and etc. batch and 37704 of 2024 are allowed subject to the payment of separate sets of court fee. Connected WMP Nos.37663, 37669, 37673, 37678, 37683, 37687, 37695, 37698, and 37707 of 2024 are closed.
(D.K.K, J.) (P.B.B., J.)
19.11.2024
Note: Issue order copy on 21.11.2024.
Internet: Yes/No
Index : Yes/No
mst
To
1. Union of India,
Rep. by its Secretary to Government
(Revenue), Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Tahsildar,
Bahore Tahsildar Office,
Puducherry 607 402.
3. The Tahsildar,
Department of Revenue and Disaster Management, Taluk Office, Oulgaret, Puducherry.
4. The Tahsildar, Ulavarkari Tahsildar Office, Puducherry.
https://www.mhc.tn.gov.in/judis Page 12/14 W.P.Nos.34728 of 2024 and etc. batch
5. The Tahsildar, Department of Revenue and Disaster Management, Taluk Office, Bahore, Puducherry.
6. The Tahsildar, Department of Revenue and Disaster Management, Taluk Office, Mudaliarpet, Puducherry. https://www.mhc.tn.gov.in/judis Page 13/14 W.P.Nos.34728 of 2024 and etc. batch D.KRISHNAKUMAR, J.
and P.B.BALAJI, J.
mst W.A.Nos.34728, 34737, 34741, 34745, 34749, 34755, 34762, 34764 and 34769 of 2024 19.11.2024 https://www.mhc.tn.gov.in/judis Page 14/14