NAGAPPAN Vs. STATE

JUDGEMENT

(1.) The writ on hand has been instituted to direct the respondents to implement the recommendations of the study report of the three member committee constituted by the National Commission for Scheduled Castes (NCSC) in relation to the individuals belonging to the Kuravar Community within a stipulated period.

(2.) The writ petitioner states that he belonged to Kuravan (Scheduled Caste) Community. The grievance of the writ petitioner is that he is one of the victims, who suffered on account of the Police atrocities against the Kuravan Community in the State of Tamil Nadu. The community people of the writ petitioner have been denied their right even to avail the Government welfare schemes. Several representations were submitted and the National Commission for Scheduled Castes (NCSC) constituted a three member committee to consider the issues and submit a report. Though the Committee had elaborately considered the issues and submitted a detailed report in the year 2015, the State Government has not implemented the same for the past about 8 years. The compensation are yet to be paid to the victims, who suffered from Police atrocities and other relief(s) recommended were also not granted. Thus, the petitioner is constrained to move the present writ petition.

(3.) The learned counsel for the petitioner strenuously contended that the welfare schemes are not extended to the petitioner and their community people. The recommendations made by the three member committee appointed by the National Commission for Scheduled Castes (NCSC) has also not been implemented so far.