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Madras HC: State Recommendation Alone Cannot Justify Seeking Caste Certificate for Scheduled Tribe - (22 Sep 2025)

CONSTITUTION

Madras HC questioned the Erode District Collector on issuing SC certificates to Malayali community members. The court noted that only a parliamentary enactment under Article 342 can include or exclude communities in the ST list and state recommendations alone are insufficient for certificates.

Tags : CASTE CERTIFICATE   SCHEDULED TRIBE   RECOMMENDATION  

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