1

REPORTABLE

IN THE SUPREME COURT OF INDIA 

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  7362  OF 2013

STATE OF ORISSA …APPELLANT(S)

Versus

DASARATHI MEHER        …RESPONDENT(S)

WITH

CIVIL APPEAL NO. 10066 OF 2018

(@SLP (C) No. 13172 OF 2015)

CIVIL APPEAL NO. 10061 OF 2018

(@SLP (C) No. 13169 OF 2015)

CIVIL APPEAL NO.7363 OF 2013

CIVIL APPEAL NO.10065 OF 2018

(@SLP (C) No. 13171 OF 2015)

J U D G M E N T

Deepak Gupta, J.

Leave granted in SLP (C) No. 13172 of 2015, SLP (C) No.

13169 of 2015 and SLP (C) No. 13171 of 2015.

2

2.Whether the tribe mentioned as “Kulis” in the Scheduled

Castes and Scheduled Tribes Orders (Amendment) Act, 1976 in

Schedule II in Part XII at Item No. 42 includes persons belonging

to the “Kuli” community, is the issue which needs to be decided

in the present group of cases.  

3.Article 342 of the Constitution of India reads as follows:

“342. Scheduled Tribes.­ (1) The President may with

respect to any State or Union territory, and where it is

a State, after consultation with the Governor thereof,

by   public   notification,   specify   the   tribes   or   tribal

communities   or   parts   of   or   groups   within   tribes   or

tribal communities which shall for the purposes of this

Constitution   be   deemed   to   be   Scheduled   Tribes   in

relation to that State or Union territory, as the case

may be.

(2) Parliament may by law include in or exclude from

the list of Scheduled Tribes specified in a notification

issued under clause (1) any tribe or tribal community

or   part   of   or   group   within   any   tribe   or   tribal

community, but save as aforesaid a notification issued

under   the   said   clause   shall   not   be   varied   by   any

subsequent notification.”

4.It would be pertinent to mention that the aforesaid article is

almost identical to Article 341 relating to Scheduled Castes.  The

only difference being that Article 341 deals with “castes, races or

tribes   or   parts   of   or   groups   within   castes,   races   or   tribes”

whereas  Article 342 deals only with “tribes or tribal communities

3

or parts of or groups within tribes or tribal communities”.  This

small difference will not have any effect while interpreting the two

articles on the facts of these cases. 

5.The stand of the appellant, the State of Odisha (formerly

known   as   ‘Orissa’)   and   the   intervenor   is   that   since   in   the

Scheduled Castes and Scheduled Tribes Order, the tribe which

has   been   declared   to   be   a   Scheduled   Tribe   is   “Kulis”,   the

members of the “Kuli” community cannot take benefit of being

declared as Scheduled Tribes.   It is further submitted that no

court including this Court has the power to change or modify

what is stated in the Presidential Order and later in the Act of

Parliament and, therefore, the High Court erred in holding that

“Kulis” would include “Kuli”.

6.Before dealing with the factual aspect of the matter it would

be pertinent to reiterate the legal position and the limits of the

power of the court while dealing with these issues.   A bare

perusal of clause (1) of Article 342 of the Constitution clearly

shows   that   the   President   with   respect   to   any   State,   after

consultation   with   the   Governor   thereof,   may   by   public

notification specify the tribes or tribal communities or parts of or

4

groups thereof, which shall for the purposes of the Constitution,

be deemed to be Scheduled Tribes in relation to that State.  After

the President issues an Order under Article 341 or 342, the said

Order cannot be amended, modified, added to or any caste or

tribe deleted therefrom by the State or by any court or tribunal.

It is only the Parliament, which can enact a law to include or

exclude from the lists of Scheduled Castes or Scheduled Tribes

any caste, race or tribe.  The power to alter the Presidential Order

lies only with Parliament and no other authority.  Therefore, the

notification issued by the President is final for all purposes and

for all times except if modified by a law made by Parliament. 

7.These   provisions   have   been   considered   in   a   number   of

cases.  We need not refer to all, except three Constitution Bench

judgments of this Court.  The first Constitution Bench judgment

was rendered in B. Basavalingappa v. D. Munichinnappa

1

.  In

this   case   the   issue   was   whether   a   person   belonging   to   the

“Voddar” caste could claim that he belonged to the “Bhovi” caste

which had been notified as a Scheduled Caste.  This Court held

that normally it is not open for any court or tribunal to go into

this question or to take evidence that “Voddar” caste is the same

1

(1965) 1 SCR 316

5

as “Bhovi” caste.  The Court held it to be a settled position of law

that   it   is   not   open   to   any   court   or   tribunal   to   make   any

modification in the Presidential Order by referring to evidence to

show that though caste “A” alone is mentioned in the order, caste

“B” is also part of caste “A” and, therefore, must be deemed to be

included in caste “A”.  It was noted by this Court that wherever

there is one caste or one tribe having more than one name then

in   the   Presidential   Order,   the   other   name(s)   is   normally

mentioned in brackets.  Having held so, this Court, in the facts of

the case, found that it was necessary to go into the question

because it was not disputed that there was no caste known as

“Bhovi” in the Mysore State before its reorganisation in 1956.

Following observations of the Court are relevant:

“.........The difficulty in the present case arises from the

fact (which was not disputed before the High Court)

that   in   the   Mysore   State   as   it   was   before   the   re­

organisation   of   1956   there   was  no   caste   known   as

Bhovi  at all.   The Order refers to a scheduled caste

known as Bhovi  in the Mysore State as it was before

1956 and therefore it must be accepted that there was

some caste which the President intended to include

after consultation with the Rajpramukh in the Order,

when   the   Order   mentions   the   caste  Bhovi  as   a

scheduled   caste.     It   cannot   be   accepted   that   the

President included the caste Bhovi in the Order though

there was no such caste at all in the Mysore State as it

existed before 1956........”

6

Thereafter, this Court referred to the material placed before

it and came to the conclusion that “Bhovi” caste was earlier

known as the “Voddar” caste.  It appeared that at a Conference of

the Voddar Caste, held in July, 1944, it was resolved that the

name   of   that   caste   be   changed   from   “Voddar”   to   “Bhovi”.

Eventually, the Government also accepted the said Resolution by

passing an order.  

The matter does not  end here.   The Government Order

directed that the community known as ‘Vodda’ would in future be

called as ‘Boyi’ in all Government communications and records.

This   Court   also   considered   the   issue   of   change   in   spellings

wherein ‘Boyi’ was mentioned in the Government Order but the

caste   declared   to   be   a   Scheduled   Caste   was   “Bhovi”.

Furthermore, the Government Order refers to ‘Vodda’ and not to

“Voddar”.     Dealing   with   the   issue   of   different   spellings   the

Constitution Bench held as follows:

“......Here again there is force in the contention that

where   the   same   caste   was   spelt   differently,   the

different spellings have been provided in the Order as

illustrated   already.     But   the   same   difficulty   which

faced us in considering the question whether  Voddar

7

caste was meant by the caste  Bhovi  included in the

Order   arises   when   we   consider   the   difference   in

spellings, for it is not in dispute that there was no

caste known as Bhovi in the Mysore State as it existed

in 1950 when the Order was passed.  As the President

could not have included in the Order a non­existent

caste it means the word ‘Bhovi’ relates to some caste in

Mysore as it was before 1956 and we have therefore to

establish the identity of that caste and that can only

be   done   by   evidence.     In  that   connection   the   High

Court has held that ever since the Order of 1946, the

Voddar  caste has been variously spelt as  Boyi, Bovi

and Bhovi in English, though the Kanada equivalent is

one and the same.  The High Court therefore has not

attached any importance to the change in the English

spelling   in   the   peculiar   circumstances   of   this

case........”

8.The second Constitution Bench judgment is in the case of

Bhaiya Lal v. Harikishan Singh

2

 .  In this case the appellant

claimed that he belonged to ‘Dohar’ caste, which was a sub­caste

of ‘Chamar’ caste.  The Constitution Bench held that an inquiry

of such a kind was not permissible.  

9.The third Constitution Bench judgment is in the case of the

State of Maharashtra   v.  Milind

3

.   In this case the notified

Scheduled Tribe was Halba/Halbi.  The High Court, relying upon

certain material held that “Halba­Koshti” was included in “Halba”

2

AIR 1965 SC 1557

3

(2001) 1 SCC 4

8

or Halbi”.   This Court held that it was not permissible for the

courts to do so.  After discussing the entire law, this Court held

as follows:

“36.In the light of what is stated above, the following

positions emerge:

1.It is not at all permissible to hold any inquiry or

let in any evidence to decide or declare that any tribe

or tribal community or part of or group within any

tribe or tribal community is included in the general

name even though it is not specifically mentioned in

the   entry   concerned   in   the   Constitution   (Scheduled

Tribes) Order, 1950.

2.The Scheduled Tribes Order must be read as it

is.  It is not even permissible to say that a tribe, sub­

tribe, part of or group of any tribe or tribal community

is synonymous to the one mentioned in the Scheduled

Tribes Order if they are not so specifically mentioned

in it.

3.A notification issued under clause (1) of Article

342,   specifying   Scheduled   Tribes,   can   be   amended

only by law to be made by Parliament.  In other words,

any   tribe   or   tribal   community   or   part   of   or   group

within any tribe can be included or excluded from the

list   of   Scheduled   Tribes   issued   under   clause   (1)   of

Article 342 only by Parliament by law and by no other

authority.

4.It is not open to State Governments or courts or

tribunals or any other authority to modify, amend or

alter   the   list   of   Scheduled   Tribes   specified   in   the

notification issued under clause (1) of Article 342.

5.Decisions of the Division Benches of this Court

in  Bhaiya Ram Munda v. Anirudh Patar

4

 and  Dina v.

Narain Singh

5

 did not lay down law correctly in stating

that the inquiry was permissible and the evidence was

4

(1970) 2 SCC 825

5

38 ELR 212; (1968) 8 DEC 329

9

admissible   within   the   limitations   indicated   for   the

purpose of showing what an entry in the Presidential

Order was intended to be.   As stated in Position (1)

above no inquiry at all is permissible and no evidence

can be let in, in the matter.”

It   would   be   pertinent   to  mention   that   in  Milind’s  case

(supra), the Constitution Bench reaffirmed the ratio of the earlier

two Constitution Bench judgments.

10.It is thus obvious that the power of the Court is very limited

and the Court cannot modify, alter, add to or subtract from the

Presidential Order or the notification issued by Parliament.   At

the same time, the Court has to ensure that the order is read in

such a manner that no caste or tribe, which is intended by

President or by Parliament to be included, is actually excluded.  

11.Mr. Shibashish Misra, learned counsel appearing for the

State submits that in view of the judgment delivered in Milind’s

case (supra), no court or authority has any jurisdiction to add

any tribe or caste.  According to him, since the tribe, which has

been declared to be a Scheduled Tribe is “Kulis”, the courts

cannot give an interpretation that persons belonging to “Kuli”

community  are  also  entitled   to  the  benefit   of  being  declared

10

Scheduled Tribe.  On the other hand Mr. V. Giri, learned senior

counsel submits that it is but obvious that “Kulis” is only a plural

for “Kuli” and not a separate caste.

12.Coming to the facts of the present case, the first Order

which has been placed on record is the Constitution (Scheduled

Tribes) Order, 1950 and in Part VI the Schedule, dealing with the

State   of   Odisha   at   Item   No.   31,   the   tribe   “Kulis”   has   been

declared to be a Scheduled Tribe for the entire State of Odisha.

The   next   relevant   document   is   the   Scheduled   Castes   and

Scheduled Tribes Lists (Modification) Order, 1956 and in Part IX

of Schedule I, dealing with the State of Odisha, “Kuli” has been

declared to be a Scheduled Caste in Sambalpur district only.  In

the very same order in Part IX of Schedule III, “Kulis” continued

to be declared to be a Scheduled Tribe throughout the State

of Odisha.  

13.The   Parliament   replaced   the   Presidential   Orders   by   the

Scheduled  Castes  and  Scheduled  Tribes  Orders  (Amendment)

Act, 1976.  This Act was enacted for the purposes of inclusion

and exclusion from the lists of Scheduled Castes and Scheduled

Tribes of certain castes and tribes.  The Presidential Orders were

11

replaced by this Act.  In Schedule I at Part XIII dealing with the

State of Odisha, the caste “Kuli” no longer finds mention.   In

Schedule II at Part XII dealing with the Scheduled Tribes, the

tribe “Kulis” is notified to be a Scheduled Tribe for the whole of

the State of Odisha.  The Hindi version of this Order describes

the tribe “Kuli” (क

कलल

)  as a Scheduled Tribe.  

14.Persons belonging to the “Kuli” community have for long

been claiming that they are part of the “Kulis” tribe and the High

Court of Odisha has always held that the term “Kulis” is nothing

but a plural for the term “Kuli” and has consistently held that

“Kuli” are part and parcel of “Kulis” tribe.  The first judgment in

this regard was delivered in  Sebaram Meher  v.  The State of

Orissa

6

.  A Division Bench of the High Court held that there is no

difference between the terms “Kuli” and “Kulis” because it was

not disputed that there is no separate community known as

“Kulis” in the State of Odisha.  This view was followed in a large

number of judgments including the judgment under appeal.  The

State of Odisha did not challenge the earlier judgments.  Those

6

 58 (1984) CLT 562 

12

judgments   became   binding   as   far   as   the   State   of   Odisha   is

concerned.  

15.Mr.   Misra   submits   that   since   those   judgments   were

rendered before the Constitution Bench judgment in   Milind’s

case (supra), they were not challenged by the State of Odisha.

This   submission   is   wholly   without   merit.     In  Milind’s  case

(supra)   this   Court   has   only   reiterated   what   was   said   in

Basavalingappa’s  case and in  Bhaiya Lal’s  case (supra) and

many other cases.  Therefore, we cannot accept the explanation

of the State in this regard.  

16.We have even otherwise gone into the merits of the matter.

Despite pointed queries put by the Court, learned counsel for the

appellant and the intervenor could not place any material before

us to show that there is a separate community by the name

“Kulis”.  Time and again, the documents which were referred to

were  the  documents   relating  to  the  period  when  “Kuli”  were

declared   to   be   Scheduled   Caste   in   the   district   Sambalpur

whereas “Kulis” were declared to be a tribe in the entire State.

13

The documents referred to by both the parties which are more in

the nature of reports, indicate that “Kuli” is a community of

weavers who were earlier forest dwellers.   This community is

engaged in the weaving of very coarse type of cloth.  In none of

the documents could we find any material to show that “Kuli” or

“Kulis”   are   two   different   castes   or   tribes   dealing   with   some

different vocations.   In all the documents they have been dealt

with synonymously.  

17.In 1962, in a study conducted by the Scheduled Castes and

Scheduled Tribes Research and Training Institute, the following

remarks were made:

“The Kuli As a Tribe – The Kuli are fully integrated

with the caste hierarchy of the Hindu society.   They

accept the superiority of the Brahman, have functional

relationship with other castes and have a rigidly fixed

caste occupation. They worship the gods of the Hindus

and have no separate gods or goddesses.  They do not

take such food and indulge in such practices which

are prohibited for Hindus.   Rather they behave like

high castes in this respect.

Conclusion – On the basis of the above findings the

following conclusions may be drawn:­

(1)There   is   no   reason   to   justify   the   Kuli   being

treated as a tribe.

(2)The Kuli have the status of a Scheduled Caste

but   in   that   capacity   they   occupy   a   position

14

superior  to  other  Scheduled   Castes.    A  slight

stigma   of   untouchability   is   now   attached   to

them but they are likely to be cleared up of this

in near future.

Recommendation – It is therefore recommended that

the  Kulis  should be treated as a Scheduled Caste in

both Sambalpur and Bolangir districts.  They may be

descheduled after a period of five years by which time

they would have achieved a status equivalent to Other

Backward Classes”.

(emphasis supplied)

18.In 1979, in another study, the following observations were

made:

“The Kulis till now follow the traditional occupation of

weaving.   They have absolutely no other occupation

except a few families who practice cultivation.  1% of

the Kuli own land and in no case the holding is more

than 2 acres.   The  Kulis  have been hard hit because

they specialize in coarse and inferior type of clothing

which   is   generally   used   by   the   poorer   section.

Moreover,   hand   woven   cloth   has   gradually   been

replaced by the mill made cloth.  As a result they live

on hand to mouth economy.  

xxx xxx xxx

xxx xxx xxx

It   is   therefore   recommended   that   Kuli   should

neither   be   treated   as   Scheduled   Caste   nor   as

Scheduled Tribe in Orissa.  However they should be

provided   with   all   the   benefits   by   the   Govt.   as   an

economically backward class.”

(emphasis supplied)

15

19.In a communication sent to the Government in 1979

7

, it was

mentioned that the Census of 1971 distinguishes the “Kuli” caste

from “Kuli” tribe in different districts as follows;  

Sl.

No.

Distict Population

Kuli Caste Kuli Tribe

1. Sambalpur 3554 936

2. Balangir 522 657

3. Phulbani 10 172

4. Kalahandi ­ 2

5. Ganjam ­ 40

6. Dhenkanal ­ 19

7. Mayurbhanj ­ 37

8. Sundargarh ­ 29

Total

4086 1892

20.In 1981, a communication was sent by the Commissioner

and Secretary of the Harijan and Tribal Welfare Department of

the Government of Odisha to the Union of India, making some

proposals on behalf of the State of Odisha for amendments to the

list of Scheduled Castes and Scheduled Tribes.   In respect of

“Kulis”, it was mentioned that they are weavers by profession,

7

Vide Letter No.1489 dated 26.07.1979

16

mainly found in Bolangir, Sambalpur and Phulbani districts.  It

was submitted that they do not possess tribal characteristics

and, therefore, may be deleted from the list of Scheduled Castes

and Scheduled Tribes.

21.Relying upon these documents, it is urged that the “Kulis”

and   the   “Kuli”   are   separate   and   members   of   the   “Kuli”

community cannot be treated as “Kulis”.  We fail to understand

how this can be deduced from the aforesaid documents.  In the

statement   showing   the   population,   both   communities   are

described   as   “Kuli”   but   while   describing   the   occupation,   the

members of the community are described as “Kulis” and it has

been   recommended   that   “Kuli”   should   neither   be   treated   as

Scheduled Caste nor as Scheduled Tribe.  This shows that there

was only one community known as “Kuli”, which was treated as

Scheduled Caste for some time in the district of Sambalpur but

was treated as Scheduled Tribe for the entire State of Odisha.  In

none of the documents placed before us by the State, there is any

indication to show that there is a separate caste or tribe by the

name “Kulis”.

17

22.We may now refer to the 24

th

 Report of the Commissioner for

Scheduled   Castes   and   Scheduled   Tribes.     In   this   Report,

prepared in December, 1977, dealing with the State of Odisha, it

has been observed

8

 as follows:

“.....In case of Orissa, the Kuli community which was

earlier   declared   as   Scheduled   Caste   in   Sambalpur

district  has been deleted  from  the list as Kulis are

already declared as Scheduled Tribes throughout the

State.....”

In   this   Report,   it   is   clearly   indicated   that   the   “Kuli”

community has been deleted from the list of Scheduled Castes in

Sambalpur as “Kulis” are already declared as Scheduled Tribe

throughout   the   State.     This   clearly   indicates   that   the

Commissioner was of the view that “Kuli” community which was

one   of   the   communities   declared   to   be   Scheduled   Castes   in

Sambalpur   district,   would   now   fall   in   the   category   of

Scheduled Tribe.  

23.The State has failed to show that there is any community

caste or tribe, known as “Kulis”.   The community is known as

“Kuli”.  Further, it is apparent that the term “Kulis” used in the

8

At Para 2.8, Page 16

18

Order is in the nature of plural for “Kuli”.   This becomes even

more apparent from the various documents referred to above

wherein   the   terms   “Kulis”   and   “Kuli”   have   been   used

interchangeably and though the caste or tribe has been described

as   “Kuli”,   the   members   of   the   community,   when   dealt   with

together, have been described as “Kulis”.   Furthermore, in the

Hindi version of the Amendment Act of 1976, the Scheduled Tribe

has been described as “Kuli” and not “Kulis”.  

24.In Basavalingappa’s case, the Constitution Bench of this

Court held that caste “Bhovi” includes people of the “Voddar”

caste mainly on the ground that prior to reorganisation of the

State of Mysore, there was no caste “Bhovi” and, therefore, the

Presidential Order could not be set at naught by excluding what

was intended to be included in the list of Scheduled Castes.  The

present case is very similar.  As held above, the State has failed

to place any material on record to show that there is any caste or

tribe by the name “Kulis”.  It is, therefore, apparent that both in

the Presidential Order and in the Act, the term “Kulis” was used

as plural for the term “Kuli”.

19

25.We are fully conscious of the limitations on the powers of

this Court.  We cannot add to alter or modify the notified list of

Schedules Castes and Scheduled Tribes.  We are also aware that

we cannot take into consideration any evidence in this regard.  At

the same time, we are of the considered view that we cannot give

such an interpretation to a Caste or Tribe mentioned  in the list

of notified Scheduled Castes or Scheduled Tribes which would

have the effect of nullifying the intention of the Parliament.  In

the present case, earlier the President and later Parliament had

included “Kulis” in the list of Scheduled Tribe.  It has been found

that there is no community by the name “Kulis” in the State of

Odisha.   The only community is “Kuli”.   If we do not include

“Kuli”   in “Kulis”,  the   net   result   would   be   that   we  would   be

deleting a Tribe from the list of Scheduled Tribes.  This also no

Court or Tribunal is entitled to.  We have to read the entries in

the list in a manner which is consistent with the intention of the

Parliament.    According to us, earlier the President  and  later

Parliament while using the term “Kulis” only intended it to be

used as plural for the word “Kuli”.   Any other interpretation

would   mean   that   nobody   would   be   able   to   take   benefit   of

belonging to “Kulis” tribe.

20

26.Taking all the above facts into consideration, in the peculiar

facts and circumstances of the case, we are of the view that the

term “Kulis” in the English version will include members of the

“Kuli”   community.     The   appeals   are   accordingly   dismissed.

Application   for   intervention   is   also   dismissed.   Pending

application(s), if any, shall stand disposed of.

….……………………..J.

(MADAN B. LOKUR)

.….…………………….J.

(DEEPAK GUPTA)

New Delhi

September 27, 2018