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Recently, The Delhi High Court had made some intense statements against the false cases of caste discrimination. This was because of a petition which was filed by the Indian Oil Corporation Limited (IOCL) based on the minutes of the meetings of the National Commission for Schedule Tribes which directed the IOCL to restore a Distributorship Agreement to an allottee which was heard by Justice Vibhu Bakhru. The Commission held that the cancellation was done with an intention to harass a Scheduled tribe allottee and notified that the repercussions would be as per the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
In the instant case, the commission did not have any material to derive the rights and safeguards of Scheduled Tribe. The respondent no. 2 made statements regarding the action taken by IOCL and had also specifically alleged that certain rules and regulations were violated whereas there weren't any allegations of any discriminations of being a member of a Scheduled Tribe. The Court after setting aside the impugned order held that the commission had misunderstood its role as per Article 338a of the Constitution of India stating that it's not an alternative form for dispute resolution and also it has no adjudicatory function.
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