RAJAN Vs. THE SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Mandamus, directing the respondents to give employment to the petitioner's daughter namely Thulasimani, as per her educational qualification, by considering his representation, dated 21.07.216.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader, who took notice for the respondents. By consent, the writ petition itself is taken up for final disposal.

(3.) The case of the petitioner is that the petitioner belongs to Pallar Community, which comes under Scheduled Caste. His son namely Muthumanickam was working in Bajaj Finance and earned Rs.12,000/- per month as salary and he also earned Rs.10,000/- per month as commission. His son's friend eloped with a girl. The girl belongs to Backward Class Community. The parents of the girl were trying to commit honour killing of the boy and girl. But, they escaped from them. Due to that motive, on 12.07.2016, at about 03.00 p.m., the brother of the girl and others attacked petitioner's son with aruval and due to the injuries sustained by him, his son was died. In this regard, a case was registered in Crime No.287 of 2016, under Sections 147, 148, 341, 294(b), 307, 302 IPC read with Section 3(2)(v) of SC/ST Act, on the file of Silaiman Police Station. The State Government already issued a Government Order to the effect that the family members of the victim should be given employment. Therefore, the petitioner made a representation to the second respondent on 21.07.2016, seeking employment to his daughter, namely Thulasimani, who is studying III Year B.A. in a college at Madurai. Having received the representation, the second respondent forwarded the same to the third respondent. But, the same has not been considered so far. Therefore, this writ petition has been filed.