Madras High Court
Alagumani vs The District Collector on 12 June, 2014
Bench: V. Ramasubramanian, V.M.Velumani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATE: 12.06.2014 CORAM THE HON'BLE MR.JUSTICE V. RAMASUBRAMANIAN and THE HON'BLE Ms.JUSTICE V.M.VELUMANI W.P.(MD)No. 9299 of 2014 Alagumani ..... Petitioner Versus 1.The District Collector, Pudukkottai. 2.The Tahsildar, Illupur Taluk, Pudukkottai District. ..... Respondents Prayer Petition filed under Article 226 of Constitution of India seeking for issuance of a Writ of Mandamus, directing the second respondent to issue Community Certificate to the petitioner's sons viz., Karthikeyan and Kathiresan. !For Petitioner : Mr.P.Ganapathi Subramanian For Respondents : Mr.A.K.Baskarapandian Special Government Pleader :ORDER
(Order of the Court was made by V.M.VELUMANI,J.) The petitioner has filed the present writ petition seeking for the issuance of a Writ of Mandamus directing the second respondent herein to issue Community Certificate to the petitioner's sons viz., Karthikeyan and Kathiresan.
2.Heard, Mr.P.Ganapathi Subramanian, learned counsel appearing for the petitioner and Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents.
3.The case of the petitioner is that he belongs to Hindu Kuravan Community and it is classified as Scheduled Caste Community. The second respondent issued community certificates to his relatives. The petitioner made an application to the second respondent on 16.12.2013 for grant of community certificates to his sons. The application was forwarded to the Village Administrative Officer and the Revenue Inspector, for submitting their reports. The Village Administrative Officer of Akalnayakanpatti Village after conducting an enquiry, recommended to issue Community Certificate to the petitioner's sons, but, no orders have been passed so far. Hence, the present writ petition has been filed before this Court for the relief stated supra.
4.Considering the limited scope of the dispute raised and also considering the fact that the application is now pending, this Writ Petition is disposed of directing the second respondent to scrutinize the application of the petitioner with regard to his sons' Community Certificate and conduct an enquiry and look into all the documents and pass appropriate orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. No costs.
To
1.The District Collector, Pudukkottai.
2.The Tahsildar, Illupur Taluk, Pudukkottai District.