October 4, 2018:
On Thursday, Supreme Court denied to stop the deportation of 7 Rohingya Muslims to Myanmar.
Apex Court pronounced,"We are not inclined to interfere on the decision taken," accepting the Government's statement that the Rohingya were 'Illegal Immigrants' and Myanmar had accepted them as its citizens.
Rohingya Muslims have been in India since 2012 and served 'Jail Terms' for illegal entry.
On Wednesday, the Government has said that they will be sent back to Myanmar, where violence against the 'Ethnic Minority' has spiked in the 'Rakhine Region.'
The petition was filled in the matter on Wednesday only when the Government's decision in regard to that came out.
Supreme Court though refused to interfere in the Government's decision.
Government's Top Lawyer, Tushar Mehta, told the Top Court that the Embassy of Myanmar was ready to give a Certificate of Identity to the Rohingya.
Government's move has drawn criticism from the 'United Nations.'
It said that their Forcible Return could mean a 'Violation of International Law.'
Tendayi Achiume, the UN Special Rapporteur on Racism said,"Given the ethnic identity of the men, this is a flagrant denial of their right to protection and could amount to refoulement,"
She said, Government has an "international legal obligation" to acknowledge the "institutionalised discrimination, persecution, hate and gross human rights violations these people have faced in their country of origin and provide them the necessary protection."
The Rohingya Muslims who are from Kyauk Daw township in central Rakhine are being deported from a 'Detention Centre' in Assam's Silchar.
There are around 40,000 People from the Rohingya community in India, 16,000 of whom are registered with the UN refugee agency.
Government had told the Court that Rohingya are a threat to National Security as they have links with 'Terror Groups' and are likely to be used by the ISIS for terror attacks.
Source:NDTV
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