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Supreme Court: Gond-Govri Community Not a Scheduled Tribe - (18 Dec 2020)

CONSTITUTION

Supreme Court has ruled that the Gond-Govri community is not a Scheduled Tribe (ST) and won't be entitled to benefits extended to this category. However, the court also observed that those from the group admitted to educational institutions and who have secured government jobs through the ST status till now cannot be disturbed, although they cannot claim any future benefits.

Tags : SUPREME COURT   SCHEDULED TRIBE  

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