Chelluri Sai Krishna vs The State Of Telangana
2023 Latest Caselaw 1862 Tel

         HON'BLE SRI JUSTICE J.SREENIVAS RAO

                       W.P. No.10469 OF 2023

ORDER:

This writ petition is filedseeking Writ of Mandamus

declaring the action of respondents in not treating the

petitioner of LingadhariKoya Community as belonging to the

Schedule Tribe and not issuing the Scheduled Tribe

Certificate to the petitioner as illegal, unjust and contrary to

judgment passed in W.P.No.22511 of 2007 dated 20.07.2009.

2. Heard Sri Prasad Ravanaboina, learned counsel for the

petitioner and learned Assistant Government Pleader for

Tribal Welfare appearing for respondent Nos.1 to 6.

3. Learned counsel for the petitioner submits that the

petitioner belonging to the LingadhariKoya Community under

the category of Schedule Tribe Community and the

respondent authorities have issued ST Community certificate

in the year 2016. Pursuant to the employment notification

No.2 of 2017 issued by Singareni Collieries Company Ltd., for

the post of BadliWorker(Underground), Category-I, the

petitioner has made an application through online to the

respondentsvide Application No.AA 9937285 requesting

them to issue community certificate and the same is required

to be produced before the Selection authorities i.e, Singareni

Collieries Company Ltd., and till date the respondents have

not issued certificate.

4. Learned Assistant Government Pleader appearing for

respondents submits that respondent No.6 is the competent

authority to issue Community and Date of Birth Certificate

and respondent No.6 may be directed to consider the

application submitted by the petitioner andpass appropriate

orders, by granting reasonable time.

5. In view of the submissions made by respective parties,

without going into the merits of the case, the writ petition is

disposed of directing respondent No.6 to consider the

application submitted by the petitioner through online

videNo.AA 9937285 dated 24.03.2023 and pass appropriate

orders, in accordance with law, within a period of three (3)

weeks from the date of receipt of a copy of this order.

6. Accordingly, the writ petition is disposed of. No costs.

As a sequel, miscellaneous petitions, pending if

any, shall stand closed.

_____________________________ JUSTICE J.SREENIVAS RAO

28thApril, 2023 Note:

Furnish CC within one week.

BO.

PSW

HON'BLE SRI JUSTICE J.SREENIVAS RAO

W.P.No.10469 OF 2023

28thApril, 2023

PSW