Friday, 17, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

'Militancy still a problem, difficult to provide 4G services in J&K': Centre tells SC


Jammu and Kashmir, pic by: Zee News
21 Apr 2020
Categories: Latest News

With PILs by journalists, lawyers and association of private schools pleading for 4G internet services in Jammu and Kashmir, the Supreme Court on Tuesday asked the Centre and the Union Territory to explain by Monday why high-speed internet services be not resumed in the valley to aid health, education and business sectors during lockdown period.

Attorney general K K Venugopal and solicitor general Tushar Mehta told a bench of Justices N V Ramana, R Subhash Reddy and B R Gavai that militancy still poses a grave threat to peace in the Kashmir valley and that it would be inappropriate to start the high-speed internet services at this juncture.

"Recently a militant was killed by security forces. Nearly 500 persons attended the funeral despite lockdown," the AG said. Justice Ramana-led bench asked petitioners whether the J&K HC had sum moth taken up internet services issue and as to what happened in the case.

A petitioner's counsel, Huzefa Ahmadi, told the bench that the HC had taken up a whole gamut of issues, including internet services.

"Our specific issue is that in the absence of 4G services it is difficult to hold video conferencing, which hampers doctors from consulting other experts and give advice to their patients, the professionals cannot enter into any contract for supply and purchase of food produce and material, and nearly 2,200 private schools have been hampered in their effort to provide online classes to their students," he said.

The SC had sought response of the J&K administration on April 10 on a petition filed by an association of journalists.

Two subsequent PILs were filed by a lawyer and 'Private Schools Association of Jammu and Kashmir', which complained that in the absence of 4G it could not impart online instructions to its students, as was being done by private schools in other states.

The association of private schools also said that non-provision of 4G services violated the fundamental right to education of children.

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter