February 21, 2019:

On Friday, the Supreme Court will hear a petition filed by a lawyer against the alleged harassment of Kashmiris in parts of the country in the wake of the Pulwama attack.

A Jaish-e-Mohammed suicide bomber killed 40 Central Reserve Police Force personnel in Jammu & Kashmir’s Pulwama district on Feb 14.

Several Kashmiri students were reportedly harassed and beaten up in the Dehradun over the weekend. Since then, many Kashmiri students in Uttarakhand have temporarily left the state.

Nearly 300 Kashmiri students have fled to Jammu and Delhi from colleges in Uttarakhand after large-scale eviction from their campuses.

Advocate Tariq Adeeb filed the petition in the Supreme Court.

The petition has arraigned 8 States & the Union Government as respondents.

The respondent States are Jammu & Kashmir, Uttarakhand, Haryana, Uttar Pradesh, Bihar, Meghalaya, Chhattisgarh and West Bengal.

The petition provided details of the alleged attacks on Kashmiris living in different parts of the country.

Adeeb has asked the Supreme Court to issue directions to heads of educational institutions, to take steps to protect the lives of Kashmiris. The lawyer also wants people indulging in hate speech to be prosecuted.

Senior Advocate Colin Gonsalves told the Court on Thursday that the petition needs to be heard urgently because it relates to the safety of students.

A bench comprising of Chief Justice Ranjan Gogoi and Justice LN Rao and Justice Sanjiv Khanna took note of Gonsalves’ submission, but refused to list the petition for hearing on Thursday.

However, the bench agreed to hear it on Friday.

Source Link

Picture Source :