March 24, 2018:
Supreme Court has 55,000 +, High Courts 37 Lakh + and Lower Courts have 2.6 Crore + pending Cases”.
On Saturday, Congress President Rahul Gandhi slammed Law Minister Ravi Shankar Prasad for “peddling fake news” and ignoring appointment of judges leading to pendency of cases.
While using Judiciary Demonestised hashtag (#JudiciaryDemonestised), Rahul Gandhi stated that, “Legal system collapsing under Pending Cases: Supreme Court 55,000 +, High Court 37 Lakh +, Lower Courts 2.6 Crore +”.
He further added that,“Yet, a staggering 400 High Court and 6,000 Lower Court judges not appointed, while Law Minister preoccupied peddling fake news”.
On Friday, Rahul Gandhi took a jibe at BJP saying that the ‘real story vanished’ after BJP spun ‘fake news’.
While attaching a NDTV news report, Rahul Gandhi in a tweet said, “BJP lying factory at work: Journalist set to break big story on how Cambridge Analytica (CA) was paid to infiltrate and sabotage the Congress in 2012.”
Rahul Gandhi stated that,“BJP rushes Cabinet Minister to lie and spin fake news: Congress worked with CA! Real story vanishes”.
Earlier, Prasad had alleged that the Congress resorted to data theft and data manipulation to win elections and questioned the role of Cambridge Analytica in the social media management of Congress and Party President Rahul Gandhi’s social media accounts.
In their defence, the Congress called Prasad a “minister of lies”, and asked the BJP that if Cambridge Analytica was involved in stealing data, then why did it take its services and whether it would register an FIR against CA and its Indian arm Ovleno Business Intelligence (OBI).
Cambridge Analytica is under scanner in many countries over the allegations of stealing data of Facebook users and alleged use of bribes and sex workers to entrap politicians.
BJP and Congress Party are at loggerheads over the Cambridge Analytica’s role in the Indian politics and its alleged involvement in 2014 elections.
Picture Source :
