M.Venugopal, J. - (1.) The Petitioner has preferred the present Writ Petition, seeking to call for the Records of the Proceedings, dated 30.04.2018, of the Second Respondent and to quash the Order passed therein. Further he has sought for passing of an Order by this Court in consequentially restraining the Respondents from conducting or re-opening the enquiry on the basis of Third Party complaints, by issuing Writ of Mandamus or any other appropriate Writ, Order or Direction, as this Court deems fit and proper.
(2.) Heard the Learned Counsel for the Petitioner and the Learned Additional Government Pleader for the Respondents.
(3.) According to the Petitioner, he belongs to 'Konda Reddis' Community. Further he was appointed as a Casual Labourer in the year 1984 in the Indian Oil Corporation under the quota reserved for 'Scheduled Tribes'. In fact, the said appointment was made after his name was sponsored by the Employment Exchange under the category 'Scheduled Tribes'. Subsequently, he produced a 'Community Certificate' dated 28.4.1986 issued by the Tahsildar, Bhavani Taluk, as required by his employer. The said Certificate was issued to him after necessary verification and perusal of records.;