Constitution of India – Article 342 –Constitution (ScheduledTribes) Order, 1950 – High Court allowed writ petitions inter aliadeclaring ‘Gowari’ as ‘Gond Gowari’ a Scheduled Tribes referredto in Entry 18, 1950 Order – On appeal, held: Art.342(2) providesthat any inclusion or exclusion from the list of Scheduled Tribesspecified in a notification issued u/Art.342(1) can be done only byParliament by law – High Court could not have entertained theclaim or looked into the evidences to find out and decide that tribe“Gowari” is part of Scheduled Tribe “Gond Gowari” included inthe 1950 Order – No conflict in the ratio of Constitution Benchjudgments in B. Basavalingappa case reported as [1965] SCR 316and Milind case reported as [2000] 5 Suppl. SCR 65 – Further, HighCourt also could not have entered into the issue that “Gond Gowari”is no more in existence and became extinct before 1911 –Caste‘Gowari’ is not the same as ‘Gond Gowari’ – High Court erred indeclaring ‘Gowari’ as ‘Gond Gowari’, a Scheduled Tribes referredto in item 28 in Entry 18 – Impugned judgment set aside – Writpetitions dismissed – Scheduled Castes and Scheduled Tribes Orders(Amendment) Act, 1956 – States Reorganisation Act, 1956 –Scheduled Castes and Scheduled Tribes Orders (Amendment) Act,1976 – Scheduled Castes and Scheduled Tribes Orders (Amendment)Act, 2002.