R.UNNIKRISHNAN Vs. V.K.MAHANUDEVAN
LAWS(SC)-2014-1-21
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on
January 10,2014
R.UNNIKRISHNAN
Appellant
VERSUS
V.K.Mahanudevan
Respondents
Referred Judgements :-
MOHANLAL GOENKA VS. BENOY KISHNA MUKHERJEE [REFERRED TO]DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. HEMANT KUMAR BHATTACHARJEE [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
PALGHAT JILLA THANDAN SAMUDHAYA SAMRAKSHNA SAMITHI VS. STATE OF KERALA [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
SANDEEP SUBHASH PARATE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SANJAY K NIMJE [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
RAJU RAMSINGH VASAVE VS. MAHESH DEORAO BHIVAPURKAR [REFERRED TO]
KAVITA SOLUNKE VS. STATE OF MAHARASHTRA [REFERRED TO]
KERALA PATTIKA JATHI SAMREKSHANA SAMITHY VS. STATE OF KERALA [REFERRED TO]
KALINGA MINING CORPORATION VS. UNION OF INDIA [REFERRED TO]
Cited Judgements :-
CHANDRAPAL VS. DIVISIONAL CASTE SCRUTINY COMMITTEE [LAWS(BOM)-2015-1-37] [REFERRED TO]MADHURI NITIN JADHAV VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-2-220] [REFERRED TO]
ARUN VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-12-169] [REFERRED TO]
PRINCIPAL SECRETARY TO GOVERNMENT SCHEDULED CASTES/SCHEDULED TRIBES DEVELOPMENT (G) DEPARTMENT VS. T.K. SURENDRAN [LAWS(KER)-2016-7-149] [REFERRED TO]
REGIONAL DIRECTOR, RESERVE BANK OF INDIA AND ORS. VS. A.H. THANKAPPAN AND ORS. [LAWS(KER)-2019-11-532] [REFERRED TO]
ABHISHEK SUDARSANAN VS. VILLAGE OFFICER AND OTHERS [LAWS(KER)-2018-6-661] [REFERRED TO]
N.RENUKA DEVI VS. E.LALITHA [LAWS(MAD)-2016-3-243] [REFERRED TO]
RAJENDRA S/O NAMDEO RANE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-1-63] [REFERRED TO]
SATYA DEO PANDEY AND ORS. VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-3-158] [REFERRED TO]
YASH INVESTMENT CONSULTANTS VS. KARTIK RAVICHANDER S/O RAMANATHAN RAVICHANDER [LAWS(KAR)-2017-4-97] [REFERRED TO]
DHANNU DAS BURDE VS. STATE OF CHHATTISGARH [LAWS(CHH)-2016-7-22] [REFERRED]
KRISHAN GOPAL VS. MEHAR SINGH [LAWS(HPH)-2014-7-102] [REFERRED TO]
AMAR SINGH VS. SHIV DUTT AND ORS. [LAWS(HPH)-2014-7-245] [REFERRED TO]
STATE OF CHHATTISGARH, THROUGH THE SECRETARY VS. THE SECRETARY, LAW DEPARTMENT [LAWS(CHH)-2017-2-38] [REFERRED TO]
KU. ALKA AND ORS. VS. JOINT DIRECTOR & VICE CHAIRMAN, SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE AND ORS. [LAWS(BOM)-2015-3-75] [REFERRED TO]
RAM KUMAR MEENA VS. STATE OF M P & OTHERS [LAWS(MPH)-2017-7-121] [REFERRED TO]
TH. DEBENDRA KUMAR SINGH AND ORS. VS. THE STATE OF MANIPUR AND ORS. [LAWS(MANIP)-2015-9-7] [REFERRED TO]
DILIP HEDAU VS. CHHATTISGARH HASTASHILP VIKAS BOARD [LAWS(CHH)-2017-1-4] [REFERRED TO]
MADHUSOODHANAN PILLAI M R VS. STATE OF KERALA [LAWS(KER)-2017-12-76] [REFERRED TO]
UDAY SANKAR ROY & ANR VS. STATE OF WEST BENGAL & ORS [LAWS(CAL)-2017-8-141] [REFERRED TO]
MAHESH KUMAR VS. STATE OF U P [LAWS(ALL)-2015-2-106] [REFERRED TO]
JAGDISH REVANSIDDHA PATIL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-10-52] [REFERRED TO]
ANIL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-6-91] [REFERRED TO]
B.H.KHAWAS VS. UNION OF INDIA & OTHERS [LAWS(SC)-2016-8-21] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. TEJPAL [LAWS(SC)-2024-5-98] [REFERRED TO]
CHANDAN MANKER VS. STATE OF C.G. [LAWS(CHH)-2022-1-83] [REFERRED TO]
RAMESH VISHNU DALVI VS. GENERAL MANAGER [LAWS(GJH)-2022-7-1519] [REFERRED TO]
RHITURAJ SAIKIA VS. THE STATE OF ASSAM [LAWS(GAU)-2014-10-10] [REFERRED TO]
STATE OF CHHATTISGARH VS. DINESH KUMAR SONKUSRE [LAWS(CHH)-2017-2-108] [REFERRED TO]
DEEPAK S/O SADASHIV KEDAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-1-317] [REFERRED TO]
ANIL KUMAR MODI VS. TARSEM KUMAR GUPTA [LAWS(SC)-2022-9-176] [REFERRED TO]
RAKESH SUKANUJI VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-4-100] [REFERRED TO]
VISHWANATH BALWANTRAO PETHE (DECD. LEGAL HEIRS) SMT. SHIVANGI VISHWANATH VS. NIVRUTTI MURALIDHAR MAULE [LAWS(BOM)-2024-8-29] [REFERRED TO]
VAIJINATH VS. AFSAR BEGUM [LAWS(SC)-2020-1-92] [REFERRED TO]
R. CHANDRAMOHAN NAIR AND ORS. VS. THE STATE OF KERALA AND ORS. [LAWS(KER)-2015-2-132] [REFERRED TO]
SRI JAGANNATH TEMPLE MANAGING COMMITTEE VS. SIDDHA MATH [LAWS(SC)-2015-12-50] [REFERRED TO]
T. KOCHA VS. STATE OF KERALA & ORS. [LAWS(SC)-2016-4-8] [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR FCI AND ORS. VS. JAGDISH BALARAM BAHIRA AND ORS. [LAWS(SC)-2017-7-2] [REFERRED TO]
NAKUL CHANDRA MISTRY VS. RADHEY SHYAM MISTRY [LAWS(CAL)-2014-8-81] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted in Petition for Special Leave to Appeal (Civil) No.24775 of 2013.
(2.)Common questions of law arise for consideration in these appeals which shall stand disposed of by this common order. But before we formulate the questions that fall for determination the factual matrix in which the same arise need to be summarised for a proper appreciation of the controversy.
(3.)Respondent-V.K. Mahanudevan in Civil Appeal No.3468 of 2007 applied to Tehsildar, Alathur in the State of Kerala for grant of a Scheduled Caste Certificate on the basis that he was a 'Thandan' which was a notified Scheduled Caste. The Tehsildar held an enquiry and found that the appellant did not belong to the Scheduled Caste community and reported the matter to the Director, Scheduled Caste Development Department, who in turn forwarded the case to Director, Kerala Institute for Research, Training and Development Studies of Scheduled Castes and Scheduled Tribes, ('KIRTADS' for short) for investigation and report.
(2.)Common questions of law arise for consideration in these appeals which shall stand disposed of by this common order. But before we formulate the questions that fall for determination the factual matrix in which the same arise need to be summarised for a proper appreciation of the controversy.
(3.)Respondent-V.K. Mahanudevan in Civil Appeal No.3468 of 2007 applied to Tehsildar, Alathur in the State of Kerala for grant of a Scheduled Caste Certificate on the basis that he was a 'Thandan' which was a notified Scheduled Caste. The Tehsildar held an enquiry and found that the appellant did not belong to the Scheduled Caste community and reported the matter to the Director, Scheduled Caste Development Department, who in turn forwarded the case to Director, Kerala Institute for Research, Training and Development Studies of Scheduled Castes and Scheduled Tribes, ('KIRTADS' for short) for investigation and report.
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