R LEELAKRISHNAN Vs. REGIONAL MANAGER UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) THE Petitioner seeks writ of certiorarified mandamus to quash the impugned letter No.CBE:RO: PER: 704: 2001 dated 13.11.2001 of the 1st Respondent served on the Petitioner, whereby the 1st Respondent has enclosed communication of the 2nd Respondent/District Level Vigilance Committee (community verification) and District Collector, Salem along with copy of report of Revenue Divisional Officer calling upon the Petitioner to offer his remarks to the District Level Vigilance Committee.

(2.) CASE of Writ Petitioner is that he belongs to Konda Reddy community, which is a Scheduled Tribe and the Tahsildar has issued community certificate on 14.7.1978 and another community certificate was issued to him on 25.7.1978. The Petitioner is also said to have registered his name in the Employment Exchange and his name was sponsored for appointment as subordinate staff in the United India Insurance Company. The Petitioner also joined the services of the 1st Respondent on 21.5.1980 as Assistant and on 12.3.987 the Petitioner was promoted as Record Clerk and was posted to United India Branch Office at Tiruppur.

(3.) IN order to protect the welfare of the Scheduled Caste and Scheduled Tribe people from false claimants, in supersession of the earlier orders and guidelines issued on the subject, by G.O.(2D) No.108 Adi Dravidar and Tribal Welfare (CV-I) Department dated 12.09.2007, the Government constituted District Level Vigilance Committee to scrutinise the genuineness of the community certificates issued to the Scheduled Castes and State Level Scrutiny Committee to scrutinise the genuineness of the community certificates issued to the Scheduled Tribes. As per G.O.(2D) No.108 dated 12.9.2007, constitution of District Level Vigilance Committee and State Level Scrutiny Committee reads as under:- District Level Vigilance Committee