SIDDI RAAJAN M Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ appeal has been preferred against the order dismissing W. P No. 2772 of 1986 on March 10, 1997 under Clause 15 of the Letters Patent Act. For convenience, the parties to the present writ appeal will be referred to as arrayed in the writ petition.

(2.) THE petitioner claims that he belongs to Kondareddy community, a scheduled tribe and even as per his school records, his community has been recorded so. The Tahsildar, Bhavani after verification issued a community certificate that the petitioner belongs to Kondareddy community. It is, the further case of the petitioner, that he and his relatives belong to the community of Kondareddy, a scheduled tribe and they have been issued community certificate to the said effect.

(3.) ACCORDING to the petitioner his forefathers were living in Burugur village, Burugur Taluk, which previously formed part of Kollekal Taluk, before State reorganisation. According to the petitioner, consequent to the downfall of Vijayanagara rulers his ancestors have moved to Burugur Hills and being illiterate persons, they have no documents in their favour. The petitioner states that the Community Certificate was issued to him on September 20, 1985 by the local Tahsildar after verification. The petitioner had failed to pass the degree and he registered himself with the employment exchange. The petitioner states that he had been working in the Sugarcane Breeding Institute as an Assistant between 1972-75. The petitioner claims that he had joined the second respondent Indian Oil Corporation and working in the L. P G. bottling plant, Salem as Assistant. The petitioner claims that he had been working diligently for the past 11 years in the said capacity.