SUDHA Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) The petitioner seeks for a Mandamus directing the respondents to provide her appointment on compassionate grounds in any suitable post, by considering her educational qualification.

(2.) The petitioner belongs to Scheduled Caste. Her brother, namely, Muthukumar, was alleged to have been brutally murdered on 26.04.2015 by one Arunpandian and 3 others who belonged to a dominant caste Hindu community. The said occurrence took place within Manapparai Police limits and a First Information Report was registered in Crime No.342 of 2015 on the file of the Manapparai Police Station against the accused under Sections 147, 148, 341, 324, 302 IPC read with Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SC/ST Act').

(3.) When the matter came up admission, the learned Government Advocate took notice and taking into account, the counter-affidavit filed by the Deputy Superintendent of Police, Manapparai Sub Division, Tiruchirappalli District, in Crl.O.P.(MD)No.15847 of 2015, this Court expressed its view to take up the writ petition for final hearing and directed the learned Government Advocate to find out as to the steps taken by the respondents to provide relief under the SC/ST Act.