A petition has been filed in Supreme Court stating that,"Consumption of meat during Covid-19 pandemic despite the availability of agriculture-based food is jeopardising the existence of the entire human race".
Petition filed by a Jain organization before the Supreme Court have sought a blanket ban on the killing of animals, birds and fishes.
Petitioner, Vishwa Jain Sangathan, has challenged Central Government’s March 30 decision to promote the consumption of chicken and eggs.
Petitioner has submitted that the decision was in ignorance of the attempt by biologists across the globe to locate the ultimate source of Coronavirus.
“This impugned circular dated 30.03.2020 advising people to eat meat in the midst of spread of this deadly virus is premature and has been issued when biologists all over world are still searching out its source and its interface with animals”, petition states.
Union Ministry of Fisheries, Animal Husbandry and Dairying had sent a communication to all states and union territories on March 30 stating that eggs and chicken have no role in the spread of Covid-19 and their consumption should be promoted through campaigns on social media, television and radio.
Petitioner states that,“The impugned circular, without any basis, succumbed to the pressure of meat lobby and without any necessity or jurisdiction called upon people to eat more and more meat”.
The Petitoner has prayed to Apex Court to issue an appropriate direction commanding the Union of India to frame National Policy for Welfare of Animal/Birds/Fishes, laying the road map for phasing out complete killing, torture or hurting of any other non-human species created by Nature except in case required for human survival.
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