KONDAMURI VIJAY AMBEDKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking a writ of Mandamus declaring that the endorsement dated 19.06.2020 passed by respondent No.3 rejecting the claim of the petitioner for employment as illegal, unjust, contrary to the award passed by the Legal Services Authority.

(2.) This Court has heard Sri S.A.Razzaak, learned counsel for the petitioner and the Government Pleader for Social Welfare.

(3.) The petitioner before this Court claims to be the adopted son of one late Sri K.Deena Dayal. Sri K.Deena Dayal was murdered on 08.04.2013. A case was registered under section 302 IPC., but after the investigation, the Police closed the case as undetectable and a final report dated 04.02.2016 was also filed in the Court. The petitioner, who claims to be the adopted son of the deceased, is claiming for compensation and also employment as per the provisions of the Scheduled Caste, Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the Amendment in 2015 (hereinafter referred to as the Act). Apart from that, he submits that he has also entered into a compromise with the other legal heir of K.Deena Dayal in a Lok Adalat and as per the compromise, the petitioner is entitled to compassionate appointment under the provisions of the Act.