SAYED Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) Since common questions arise in these cases, they are disposed of by a common Judgment.

(2.) WA No. 798/07 is directed against the Judgment of the learned Single Judge wherein the learned Judge followed the decision of this Court in WA No. 1422/05 as the case of the appellants was squarely covered by the said decision.

(3.) In both these cases, the issue that falls for our consideration and decision is whether a person born to parents who are themselves Scheduled Tribes as notified by the Presidential Notification, is disentitled to the status of Scheduled Tribe on account of the fact that he or she is born on the main land. The President has by Ext. P1 Notification issued under Art.342 of the Constitution, inter alia, provided as follows: