- (1.) THE instant writ petition has been filed by the petitioner for seeking direction to the respondents to provide appointment on the post of Class -IV employee in the Government Department as per the provision of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) AS per the facts, father of petitioner was murdered and for the said incident, an FIR was filed at Police Station Bhopalgarh, District Jodhpur by the petitioner on 25.1.2001 under Section 447, 307 and 323 I.P.C. and under Section 3 (2) (v) of the SC/ST (Prevention of Attrocities) Act, 1989 and after investigation, the police filed challan in the Court of Spcial Judge, SC/ST cases, Jodhpur on 09.04.2001. The petitioner being son of late Ramdeen filed an application before the respondent No.4 for arrangement and provide relief to the family members of the dependents of deceased Ramdeen as per aforesaid rule because deceased Ramdeen was head of family and he was only earning member in the family. Due to death of his father, the economic condition of the family was abruptly collapsed, therefore, a request was made for providing relief to the family. On 12.11.2002, the petitioner submitted an application to the respondent No.4 for appointment in the government service as per the SC/ST (Prevention of Attrocities) Act, 1989 and the rules made thereunder but till date, no appointment is provided to the petitioner so also Sayari widow of deceased late Ramdeen did not get family pension @ Rs.1000/ - as per the rules, therefore, the direction may be issued to the respondents to provide appointment under the provisions of the Act of 1989 because father of the petitioner was murdered and he was belonging to scheduled caste category.
(3.) IN reply filed by the respondent State, it is submitted that the District Collector granted aid to the tune of Rs.1 Lac to the family of the deceased on 6.3.2002 as per the rules. The applicant Sohanlal submitted an application for economic aid to the extend of Rs.5 Lacs which is not permissible under the law.;