D.N.PATEL,J. - (1.) This petition has been preferred for the following prayers: - "(I) Commanding the respondents to disburse the amount of Welfare Fund already sanctioned and received by the Respondent Department for the purpose of welfare of the tribal community of the District of Singhbhum East under the Central Welfare Scheme, and (ii) For commanding the respondents for making payment of the entire amount of tribal welfare for the East Singhbhum District any further delay, and for any other reliefs for which the petitioner is entitled in law."
(2.) Having heard the learned counsels to both sides and the contentions raised by the counsel for the petitioner, it appears that a lump sum and general arguments have been canvassed that some money, which are meant for tribals, may kindly be diverted to the tribals as per some Central Government scheme. Nobody knows even what is the name of the scheme on the part of the petitioner, but, they are demanding some money to be given to the tribals as per some scheme of the Central Government.
(3.) Looking to the laudable cause that the welfare of tribals is involved, despite the bare minimum argument canvassed by the counsel for the petitioner, we have called upon the Additional Advocate General to give the details about the schemes applicable to the tribals and tribal areas.;