US Supreme Court rejects Obamacare Challenge, preserves Health Care for Millions

On Thursday, the US Supreme Court rejected a bid by Republican-led states to overturn Obamacare, safeguarding the health insurance of millions with the coronavirus pandemic still a threat in much of America.

In a 7-2 decision, the US Supreme Court upheld the Affordable Care Act (ACA), Ex-President Barack Obama's signature health care program, ruling that Texas & the other 17 states did not have standing in the case.

The White House said this month that more than 31 million Americans receive their health care through Obamacare, which Republicans have unsuccessfully attempted to have thrown out in Congress & in the courts on numerous previous occasions.

"Thanks to the tireless advocacy of Americans across the country & the work of Democrats in Congress, the Affordable Care Act endures," said Nancy Pelosi, the Democratic speaker of the House of Representatives.

"Despite every desperate right-wing attack to rip health care away from millions of Americans, the Affordable Care Act is constitutional & it's here to stay," added Democratic Senator Elizabeth Warren of Massachusetts.

"Now let's get to work to improve it so every American can get the care they need."

Ex-President Donald Trump had pledged to eliminate the ACA but his efforts repeatedly failed & he never presented an alternative. President Joe Biden has vowed to build on & expand the health care program enacted while he was Obama's vice president.

Four of the conservative justices on the court -- including two appointed by Trump & Chief Justice John Roberts -- joined their three liberal colleagues in voting to uphold the ACA, which was passed by Congress in 2010.

Conservative justices Samuel Alito & Neil Gorsuch, who was also appointed by Trump, were the dissenting voices.

'Lack the standing necessary'

Under the ACA, poor adults have access to the Medicare program normally open only to retired people over 65; young people under 26 can be covered by their parents' insurance; & people whose preexisting medical conditions led to their being denied commercial health insurance have coverage.

Attorneys for the Trump Justice Department & Texas-led states had argued that the entire ACA is unconstitutional because of legal questions over consumer penalties for people who do not obtain insurance.

"Hence, they believe the Act as a whole is invalid," Justice Stephen Breyer said in the opinion of the court.

Breyer noted, however, that Congress had removed the penalties compelling people to buy insurance in 2017 & the plaintiffs could therefore not prove they had suffered any injury which would allow them to bring the suit.

"We do not reach these questions of the Act's validity, however, for Texas & the other plaintiffs in this suit lack the standing necessary to raise them," he said.

Obamacare has survived two previous Supreme Court challenges -- in 2012 & 2015 -- & has grown in popularity among Americans over the years after a rocky start. 

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