T A RONGMEI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Taka Masa, learned counsel for the petitioners and Mr. L.S. Jamir, learned Addl. Sr. Govt. Advocate for the respondents.

(2.) The petitioner No. 1 belongs to Rongmei Tribe and the petitioner No. 2 is the Union of the Rongmei Tribe of Dimapur in Nagaland. The petitioners as members of the Rongmei Tribe in this petition espoused the cause of the Rongmei community for declaration that the Rongmei Tribe is a recognised Schedule Tribe in Nagaland.

(3.) The case of the petitioners is that the Rongmei Tribe, since independence have been treated/recognised as a Scheduled Tribe of Nagaland, but in recent years the State authorities have tried to undermine the said status of the Rongmei community and deprived them of the facilities which they are entitled to as a Scheduled Tribe in the State ofNagaland.