P RAGHU RAM Vs. COLLECTOR R R DIST

JUDGEMENT

(1.) Strange but true, deceptive mind seldom rests, works out ways and means to grab unlawfully which is not its, unmindful of the consequences thereafter.

(2.) Free India adopted Constitution in its entirety with effect from 26-1-1950 when the Indian Republic came into existence. The makers of the Constitution felt the need to provide reservations to certain sections of people who belong to Scheduled Caste and Scheduled Tribe considering their social, economical and other historical background. This protection provided to S.Cs. and S.Ts. is intended to bring them on par with the other citizens of this country. The reservations are extended not only to the employment sector but also admissions to the educational institutions and to the elected bodies such as State Assemblies and Parliament.

(3.) In that endeavour, Articles 341 and 342 of the Constitution of India empowers the President of India, after consultation with the Govemor of the respective State by publishing notification specifying the castes, races or tribes or parts or groups within the castes, races or tribes which shall, for the purpose of the Constitution to be Scheduled Castes or Scheduled Tribes.Articles 341 and 342 further empower the Parliament by law either to include or exclude some of the castes or tribes from the list specified in the notification. Article 366 (24) and 25 further defines as to who are the Scheduled Castes and Scheduled Tribes. In the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976, insofar as it relates to the State of Andhra Pradesh, 33 communities are enlisted as Scheduled Tribes.At Sl.No.29, Sugalis/Lambadis are also enlisted as Scheduled Tribes within the State of Andhra Pradesh.