BIHAR ADIWASI ADHIKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition stands filed in the nature of public interest litigation seeking a writ of mandamus for the respondents, namely the Union of India as well as the State of Bihar, for the establishment of Tribal Research Institute in accordance with communication dtd. 14/12/2017 by Ministry of Tribal Affairs, Government of India (Annexure-1- Page-11).

(2.) The objective of establishment of such an Institute and the requisite funding therefor was recorded in this Court's order dtd. 5/4/2022 in the following terms:-

(3.) Vide order dtd. 28/6/2022, this Court reminded the State of its Constitutional and statutory obligation to provide a platform for the people from tribal community as well as the need for taking expeditious decision.