B.VELLIRAJA Vs. THE SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner is the son of one Balu. The said Balu belongs to the Scheduled Caste Community, in Anaimalaiyanpatti Village, Uthamapalayam Taluk, Theni District. He was murdered on 21.11.2014 which resulted in filing the First Information Report on the file of the Rayappanpatti Police Station in Theni District in Crime No.262 of 2014 on 21.11.2014 under Sections 109, 302 IPC Section 3(1)(r)(s) SC/ST amendment Ordinance 2014 and 3(2)(r) SC/ST (PA Act). In these circumstances, the petitioner has made representations dated 26.11.2014 and 12.01.2015 to the District Collector to provide him employment as per the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,1989 and Rules 1995.

(2.) Based on his representations, the District Collector, Theni, sent proceedings dated 27.01.2015 to the second respondent to take appropriate action.

(3.) According to the petitioner, he passed plus two and due to the brutal murder of his father, the family is now in penury. Therefore, he seeks an employment from the respondents. In support of his contention, the petitioner relies on S.No.21 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules 1995, which is as follows: -