Madras High Court
P.Ramakrishnan vs The Sub-Collector on 6 March, 2019
Author: R.Subbiah
Bench: R.Subbiah, Krishnan Ramasamy
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Orders Reserved on : 26.02.2019
Orders Pronounced on : 06.03.2019
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBBIAH
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.Nos.26750 and 26753 of 2018
P.Ramakrishnan .. Petitioner in W.P.No.26750 of 2018
P.Muthusamy .. Petitioner in W.P.No.26753 of 2018
Vs.
The Sub-Collector,
Mettur,
Salem District. .. Respondent in both the Writ Petitions
Writ Petition No.26750 of 2018 filed under Article 226 of the Constitution
of India, praying for issuance of a Writ of Certiorarified Mandamus to call for the
records relating to the order of rejection passed in Proceedings in
Na.Ka.No.1451/2016/T, dated 31.08.2018 on the file of respondent, quash the
same and direct the respondent to issue Community Certificate to the petitioner
and his children, viz., (1) R.Naveen Kumar and (2) R.Gunaseelan that they
belong to Kurumans (ST) Community based upon the verification report of the
State Level Scrutiny Committee in Proceedings No.21289/CVIII/2008, dated
10.06.2014 in respect of petitioner's close blood relative C.Govindaraj.
Writ Petition No.26753 of 2018 filed under Article 226 of the Constitution
of India, praying for issuance of a Writ of Certiorarified Mandamus to call for the
records relating to the order of rejection passed in Proceedings in
http://www.judis.nic.in
2
Na.Ka.No.1464/2016/T, dated 31.08.2018 on the file of respondent, quash the
same and direct the respondent to issue Community Certificate to the petitioner
and his children, viz., (1) M.Venkatasubramanian and (2) M.Kanchana and
(3)M.Soundaraj that they belong to Kurumans (ST) Community based upon the
verification report of the State Level Scrutiny Committee in Proceedings
No.21289/CVIII/2008, dated 10.06.2014 in respect of petitioner's close blood
relative C.Govindaraj.
For petitioners : Mr.S.Doraisamy in both Writ Petitions
For respondent : Mr.D.Raghu, Govt. Advocate in both Writ Petitions
COMMON ORDER
R.SUBBIAH, J Writ Petition No.26750 of 2018 is filed praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the order of rejection passed in Proceedings in Na.Ka.No.1451/2016/T, dated 31.08.2018 on the file of respondent, quash the same and direct the respondent to issue Community Certificate to the petitioner and his children, viz., (1) R.Naveen Kumar and (2) R.Gunaseelan that they belong to Kurumans (ST) Community based upon the verification report of the State Level Scrutiny Committee in Proceedings No.21289/CVIII/2008, dated 10.06.2014 in respect of petitioner's close blood relative C.Govindaraj.
2. Writ Petition No.26753 of 2018 is filed praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the order of rejection http://www.judis.nic.in 3 passed in Proceedings in Na.Ka.No.1464/2016/T, dated 31.08.2018 on the file of respondent, quash the same and direct the respondent to issue Community Certificate to the petitioner and his children, viz., (1) M.Venkatasubramanian and (2) M.Kanchana and (3)M.Soundaraj that they belong to Kurumans (ST) Community based upon the verification report of the State Level Scrutiny Committee in Proceedings No.21289/CVIII/2008, dated 10.06.2014 in respect of petitioner's close blood relative C.Govindaraj.
3. The petitioners herein belong to Kurumans Community which is a Scheduled Tribe Community. They are doing Agriculture work. They did not obtain any ST Community Certificate, since it was not required for them at that time. In all their School Records, their Commuity is entered as Kurumans. The petitioners' father's brother's son C.Govindaraj obtained Community Certificate on 18.05.1995 and the said C.Govindaraj's Community Certificate was subjected to verification by the State Level Scrutiny Committee, which by order dated 10.06.2014, concluded that his Community Certificate is genuine and he belongs to Kurumans Community. The petitioners preferred applications to the respondent on 27.01.2016 requesting to issue Community Certificate to them and their children named above, by indicating that they belong to Kurumans (ST) Community, which were rejected on 16.06.2017 stating that the petitioners and their relatives belong to Kurumba and Kurumbar Communities. Challenging the said rejection orders, the petitioners filed W.P.Nos.34318 of 2017 and 121 of http://www.judis.nic.in 4 2018 respectively, and this Court, by order dated 14.02.2018, while disposing of the said Writ Petitions, set aside the said order dated 16.06.2017 and remitted the matter back to the respondent with a direction to consider the applications of the petitioners for issuance of Community Certificate to their children afresh. The respondent was directed to examine the relationship between the petitioners and the said C.Govindaraj, by affording an opportunity of hearing to the petitioners and on being satisfied with the blood relationship between the petitioners and the said C.Govindaraj, the respondent was directed to pass appropriate orders within a period of eight weeks from the date of receipt of a copy of the order. It was made clear that the said order was passed by this Court without expressing any opinion on the merits of the claim made by the petitioners and even if the Community Certificates are issued, the same would be subject to verification at a later point of time by the State Level Scrutiny Committee.
4. Pursuant to the said orders of this Court, the respondent issued notice to the petitioners and their cousin brother C.Govindaraj for enquiry. Accordingly, they appeared for the enquiry before the respondent on 21.05.2018. The respondent recorded their statements and the petitioners have also proved their relationship. As per the said order of this Court, dated 14.02.2018, the respondent shall examine the relationship between the petitioners and the said C.Govindaraj. However, the respondent relied on the earlier order dated http://www.judis.nic.in 5 16.06.2017 and re-produced the same order on 31.08.2018, against which, the present Writ Petitions are filed.
5. When the Writ Petitions were taken up for consideration, learned counsel for the petitioners made detailed submissions by adverting to the averments made in the Writ Petitions.
6. The learned Government Advocate, by filing counter affidavits of the respondent, submitted that the petitioner and his family members belong to Hindu Kurumba/Kurumbar Community which is classified as MBC. Though the petitioners are claiming that their father's brother's son C.Govindaraj was issued with Community Certificate stating that he belongs to Kurumans Community, on field enquiry and from the available records, the respondent came to know that all the close relatives of the petitioners are Hindu Kurumba/Kurumbar Community. In this regard, learned Government Advocate invited the attention of this Court to the particulars/details furnished in the counter affidavit with regard to the school records of the petitioner-Muthusamy and the relations of the petitioners, which reads as follows:
(I)(a) School Records details of Muthusamy:
Sl.No. Name School Admission Date of Community No. Birth 1 Muthusamy PUMS, 1318 30.05.1973 Kurumba S/o Perumal T.Kanegaralli 2 Muthusamy PUMS, 1562 30.05.1973 Kurumba S/o Perumal T.Kanegaralli (I)(b) School Records details of the petitioners' relations:
http://www.judis.nic.in 6 Sl. Name School Admission Date of Birth Community No. No. Perumal 1 S/o Kariyagounder PUMS, 803 20.05.1961 Kurumbar (father of petitioner) T.Kanegaralli Sivan 2 S/o Kariyagounder PUMS, 809 25.05.1961 Kurumbar (uncle of petitioner) T.Kanegaralli Subramanian 3 S/o Kariyagounder PUMS, 586 17.01.1955 Kurumbar (uncle of petitioner) T.Kanegaralli Saratha 4 D/o Kariyappan PUMS, 865 12.05.1963 Kurumba (Niece of petitioner) T.Kanegaralli Narashiman 5 S/o Kariyappan PUMS, 1170 21.05.1970 Kurumba (Nephew of T.Kanegaralli petitioner) Aranganathan 6 S/o Perumal PUMS, 681 30.05.1971 Kurumba (Nephew of T.Kanegaralli petitioner) Gokulakrishnan 7 S/o Chittaraman PUMS, 680 31.05.1971 Kurumba (Relation of Umiampatti petitioner) Jaganathan 8 S/o Chittaraman PUMS, 250 05.04.1959 Kurumbar (Relation of Umiampatti petitioner) Thirumoorthi 9 S/o Chittaraman PUMS, 408 25.05.1964 Kurumba (Relation of Umiampatti petitioner) Mallagounder 10 S/o Muniyagounder PUMS, 408 15.07.1934 Kurumbar (Relation of Thoppur petitioner) http://www.judis.nic.in 7 Sl. Name School Admission Date of Birth Community No. No. Madhiyan 11 S/o Mallagounder PUMS, 07 06.01.1952 Krumbar (Relation of Thoppur petitioner) Chinnasamy 12 S/o Mallagounder PUMS, 339 20.05.1962 Kurumbar (Relation of Umiampatti petitioner) Sanmugam 13 S/o Mallagounder PUMS, 796 02.03.1974 Kurumbar (Relation of Umiampatti petitioner)
7. Learned Government Advocate appearing for the respondent further submitted that the respondent analysed the Salem District Census Handbook, 1961, Volume I, regarding the Scheduled Tribes Community in Salem District and as per the above Salem District Census Handbook, 1961, Volume-I, the Scheduled Tribes of Adiyan, Irular, Kadar, Kattunayakan, Koraga, Malayali, Sholaga and unclassified, are only living in Salem District and in this regard, learned Government Advocate also brought to the notice of this Court the following details furnished in the counter affidavit:
Sl. Name of the
No. Community Male Female Total
1 Adiyan 0 1 1
2 Irular 2402 2215 4617
3 Kadar 0 2 2
4 Kattunayakan 82 72 154
http://www.judis.nic.in
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Sl. Name of the
No. Community Male Female Total
5 Koraga 1 0 1
6 Malayali 47294 45430 92724
7 Sholaga 31 37 68
8 Unclassified 180 184 364
8. Thus, the learned Government Advocate submitted that the respondent had thoroughly gone through the above records and the documents submitted by the petitioners and their family members and also relating to the other similar community members and only thereafter, the respondent has passed the impugned orders rejecting the applications of the petitioners seeking issuance of Community Certificates to them and their children.
9. Considering the submissions made by both sides, we are of the opinion that this Court cannot conduct roving enquiry in the matter of issuance of Community Certificate to the petitioners and their children, since in the present case, it appears from the counter affidavit that detailed enquiry was conducted by the respondent before passing the impugned orders.
10. Learned counsel for the petitioners relied on an order passed by this Court in W.P.No.21630 of 2018, dated 27.09.2018 (D.Duraisamy Vs. The Revenue Divisional Officer, Dharmapuri), wherein this Court had quashed the impugned order of rejection of issuance of Community Certificate therein and directed the respondent therein to issue Kurumans (ST) Community Certificate to http://www.judis.nic.in 9 the petitioner therein and his children and granted liberty to the respondent therein to send the same for verification to the State Level Scrutiny Committee. Following the said order passed by this Court in W.P.No.21630 of 2018, this Court cannot give positive direction to the respondent herein to issue Community Certificate to the petitioners and their children and thereafter to refer the Community Certificate to the State Level Scrutiny Committee for verification. The said order of this Court is distinguishable on facts and circumstances of the present case.
11. The proper alternative remedy available for the petitioners is to file appeal before the District Collector concerned by assailing the orders dated 31.08.2018 impugned in these Writ Petitions.
12. With the above liberty to the petitioners to prefer appeal, the Writ Petitions are dismissed. No costs.
(R.P.S.J) (K.R.J)
06.03.2019
Index: Yes/no
Internet: Yes/no
Speaking Order: Yes/no
cs
To
The Sub-Collector, Mettur, Salem District.
http://www.judis.nic.in 10 R.SUBBIAH, J and KRISHNAN RAMASAMY, J cs Order in W.P.Nos.26750 and 26753 of 2018 06.03.2019 http://www.judis.nic.in