Madras High Court
V.Vignesh vs The Revenue Divisional Officer on 11 November, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P. No.33339 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.11.2024
CORAM:
THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
and
THE HON'BLE MR.JUSTICE P.B.BALAJI
W.P. No.33339 of 2024
V.Vignesh
.. Petitioner
Vs
The Revenue Divisional Officer,
Tiruvannamalai,
Tiruvannamalai District.
..Respondent
Prayer: Writ Petition is filed under Article 226 of the Constitutionof India,
to issue a Writ of Mandamus, directing the respondent to issue the Online
Community Certificate on or before 20.11.2024 based upon the community
certificate already issued to the petitioner in Certificate No.365707 in
R.Dis.A2/6754/2014 dated 10.10.2014 issued by the respondent that he
belongs to Malaikkuravan (ST) Community instead of Malakkuravan (ST)
Community.
For Petitioner : Mr.V.Elangovan
For Respondent : Mr.M.Venkateshwaran,
Special Government Pleader
ORDER
https://www.mhc.tn.gov.in/judis
(Judgment of the Court was made by MR.JUSTICE D.KRISHNAKUMAR)
This Writ Petition is filed to direct the respondent/the Revenue
Divisional Officer to issue the Online Community Certificate on or before
20.11.2024 based upon the community certificate already issued to the
petitioner in Certificate No.365707 in R.Dis.A2/6754/2014 dated 10.10.2014
issued by the respondent that he belongs to Malaikkuravan (ST) Community
instead of Malakkuravan (ST) Community.
2. We have heard Mr.V.Elangovan, learned counsel for the petitioner
and Mr.M.Venkateshwaran, learned Special Government Pleader for the
respondent.
3. According to the learned counsel for the petitioner, as per the
Schedule, the petitioner is belonging to Malakkuravan (ST) Community not
as Malaikkuravan, it had been wrongly mentioned in the Community
Certificate as the petitioner belongs to Malaikkuravan. Though he sent an
Application through online on 09.10.2024 seeking for correction in the
https://www.mhc.tn.gov.in/judis
Community Certificate issued by the respondent Authority to modify the
same, the respondent is delaying in issuing the on-line Community
Certificate without any valid reason.
4. According to the learned Special Government Pleader appearing for
the respondent, the Application submitted by the petitioner seeking
modification has been rejected by mentioning that as the petitioner has
already obtained Manual Community Certificate and after the rejection, the
petitioner has not filed any Application or requested the appropriate
Authority seeking modification till date.
5. Therefore, we are of the view that the petitioner shall make a fresh
Application to the respondent/RDO within a period of two days on or before
13.11.2024 through on-line and after receipt of the said Application for
modification of Community Certificate, the same will be considered by the
respondent/RDO as early as possible within a period of 10 days as per law.
D. KRISHNAKUMAR. J.,
https://www.mhc.tn.gov.in/judis
and
P.B.BALAJI, J.
6. Accordingly, this Writ Petition stands disposed of with the above
directions. No costs.
(D.K.K.J.,) (P.B.B.J.,)
11.11.2024
Internet: Yes/No
Index : Yes/No
Speaking Order/Non Speaking Order
rkp
To:
The Revenue Divisional Officer,
Tiruvannamalai,
Tiruvannamalai District.
https://www.mhc.tn.gov.in/judis
