RAJARAM SAKHWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner, an Octogenarian and an agriculturist by vocation, has filed this petition seeking direction to the respondents, particularly to Union of India to act upon the communication/undertaking dated 07.08.1997 and 21.07.1999 and notify 'Sakhwar' as Scheduled Caste.

(2.) The communication dated 07.08.1997 is by the then Central Minister of Welfare addressed to Member, Rajya Sabha; whereas, communication dated 21.07.1999 is by the Additional Secretary, State of Madhya Pradesh, Tribal Welfare Department.

(3.) Article 341 of the Constitution mandates that: