Harvard's 'expansive use of race' in admission violates Civil Rights law, Trump Admin tells US Supreme Court

 The "expansive use of race" in the admission process of the prestigious Harvard University violates the civil rights law, the Trump administration has told the US Supreme Court as the justice department continues its probe into the allegations that the Ivy League college discriminated against Asian-Americans.

The US Department of Justice (DOJ) in 2017 launched an investigation into Harvard's admission process after a complaint of discrimination was filed by more than 60 Asian-American organizations.

Indian-Americans feel that they get discriminated by the Massachusetts-based university under its current admission policy. The investigation remains underway.

Assistant Attorney General Eric Dreiband for the Civil Rights Division said that race discrimination hurts people and is never benign after the DOJ on Monday filed an amicus brief in Students for Fair Admissions, Inc. versus President and Fellows of Harvard College.

In its amicus brief, the US explains that Harvard's expansive use of race in its admissions process violates federal civil-rights law and Supreme Court precedent.

"Unconstitutionally partitioning Americans into racial and ethnic blocs harms all involved by fostering stereotypes, bitterness and division among the American people. The Department of Justice will continue to fight against illegal race discrimination," Dreiband said.

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