February 11, 2019:
On Monday, the Supreme Court directs the National Commission for Minority(NCM) to take a decision within three months on a representation seeking laying down of guidelines for defining the term ‘minority’ in the context of State-wise population of a community.
The bench, headed by Chief Justice Ranjan Gogoi, has asked BJP leader and lawyer Ashwini Upadhyay to re-file his representation to the minority panel which, in turn, will take a decision on it within three months from now.
"The term minority needed to be redefined and reconsidered in the context of population of a community in a state, instead of nationwide population data", Upadhyay has stated in his plea.
The plea said that Hindus, who are a majority community as per national data, are a minority in several north-eastern states and in Jammu and Kashmir.
However, the Hindu community is deprived of benefits which are available to the minority communities in these states, the plea said adding the minority panel should reconsider the definition of minority in this context.
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