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Madras High Court Dismisses Plea Seeking Inclusion of Gudugudupukarar Caste in ST List - (15 Mar 2024)

CONSTITUTION

Madras High Court has held that the Presidential order of Scheduled Tribes (ST) list cannot be tinkered with by the Court. The National Commission for Scheduled Tribes has the authority to consider whether a particular tribe comes under the parameters of a particular Scheduled Tribe.

Tags : MADRAS HIGH COURT   GUDUGUDUPUKARAR CASTE   SCHEDULED TRIBES  

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