RANCHI ASSOCIATION Vs. UNION OF INDIA
LAWS(CAL)-2006-7-49
HIGH COURT OF CALCUTTA
Decided on July 10,2006

RANCHI ASSOCIATION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) The petitioner being a Registered Association with its aims and objectives of uplifting and developing the social, economic and educational status of the Ranchi Adivasis as well as of the pther Scheduled Tribes who have migrated from the mainland and settled in these Islands, seeks the following relief(s) : - (a) For a direction upon the respondents to implement the judgment of the Hon'ble Supreme Court of India delivered in the case of S. Pushpa and Ors. v. Sivachanmugavelu and Ors., reported in 2005 (3) SCC page 1 ; (b) For a direction upon the respondents to consider the Scheduled Tribes who have migrated from mainland and settled in these Islands against Reserved Posts/Services earmarked for the Scheduled Tribes in the A & N Administration; (c) For a direction upon the respondents to consider these Tribes against un-availed reserved seats of Scheduled Tribes in various Technical/Non-technical education in the mainland; (d) For a direction upon the respondents to issue Caste Certificate to these migrated Tribes; and (e) For any other order/orders.
(2.) From the pleadings as well as from the various documents that have been appended to this writ petition, the facts, as gathered are that as the Indian Jail Committee of 1919-20 advised the Government of India to abolish the penal settlement in the Andamans altogether, the Provincial Governments were asked to stop deportation of the prisoners to the Andamans. The Administration of these Islands felt the shortage of laborers for clearing the jungles. Since then the Adivasis of Chhotanagpur, namely, the Uraons, the Mundas and the Kharias were recruited by the Government. They are known as the "Ranchies" in these Islands and are also referred to as the "Tapuwalas" in their parent States of Bihar, Madhya Pradesh and Orissa.
(3.) Because of their close Association with forest lands in their own State of origin, these Adivasis did not feel any difficulty in working in the forests of the Islands. When the Japanese occupied these Islands in the year 1992, about 900 such Tribals namely the "Ranchies" were already working here in the Mills, Aerodrome, reconstruction work, timber and agriculture works. A few of them had taken to cultivation also.;


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