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SC Reverses Bombay HC Judgment Declaring 'Gowari' as Scheduled Tribe - (21 Dec 2020)

CONSTITUTION

Supreme Court has held that a High Court cannot look into the evidences to find out and decide that a particular tribe is part of Scheduled Tribe which is included in the Constitution (Scheduled Tribes) Order, 1950. The Court has stated that the caste 'Gowari' and 'Gond Gowari' are two distinct and separate castes, setting aside the Bombay High Court holding that the Gowari community cannot be denied benefits of a Scheduled Tribe status.

Tags : SUPREME COURT BOMBAY HIGH COURT DECLARATION OF 'GOWARI' AS SCHEDULED TRIBE

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