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Judgment
M. Katju and R. S. Tripathi, JJ.—Heard the learned counsel for the parties.
It is stated in the impugned order that the school building should be constructed in the Harijan Basti. We see no infirmity in the impugned order. Article 46 of the Constitution states that :
"The State shall promote with special care the educational and economic interests of the weaker sections of the people, and, in particular, of the Scheduled Castes and the Scheduled Tribes, and shall protect them from social injustice and all forms of exploitation."
Thus, the impugned order is in furtherance of the mandate of Article 46. The Scheduled Castes and Scheduled Tribes have for long been treated as lower castes by the socalled upper castes. Even today they are looked down upon by the upper castes, and treated badly. We are of the opinion that the impugned order is justified because if the school building is constructed in Harijan Basti, it will be in the interest of the Harijan people.
The petition is dismissed.