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People Of Karnataka Should Worship Congress
Let me begin with a disclaimer: Neither am I a member of Congress nor do I ever intend to do so in the future. I am an apolitical person and who shall always remain so throughout my life. But I am moved to see what Congress has done in Karnataka and yet has not highlighted it in media.
I will tell my readers what Congress has done which is nothing short of a miracle but which has not been highlighted anywhere in media! I will dwell on just this one particular thing and not on anything else. This itself will convince the people of Karnataka why they should worship Congress.
When UPA was in power in Centre, Congress under Dr Manmohan Singh decided to create 2 high court benches first as circuit benches in 2008 and then these circuit benches were made full benches in 2012. What is most amazing is that Congress cares so much for the 6 crore people of Karnataka that it decided to give them 2 more high court benches for just 4 and 8 benches at Dharwad and Gulbarga respectively even though there was a high court bench already at Hubli! All this the Congress did so magnanimously that I very strongly feel that the people of Karnataka should worship Congress!
You see the greatness of Congress! Sonia Gandhi contests from Rae Bareilly in Uttar Pradesh and Rahul Gandhi also contests from Uttar Pradesh with Rae Bareilly and Amethi being their strong bastion! Earlier Sonia Gandhi was Congress President and now Rahul Gandhi is but they never took the initiative to create a high court bench anywhere in UP other than the single one at Lucknow just 200 km away from Allahabad created by Rahul Gandhi’s great grand father Jawaharlal Nehru in 1948 on July 1! On the contrary, the Congress leadership decided to create 2 more high court benches in a peaceful state like Karnataka which has less than 2 lakh cases pending!
UP has more than 10 lakh cases pending and tops the states list of pending cases yet has just one bench! Former UN Secretary General Ban ki moon had slammed UP and not Karnataka as the “rape and crime capital of India” yet see the greatness of Congress that it decided to create 2 more benches not for UP but for Karnataka and that too just for 4 and 8 districts at Dharwad and Gulbarga respectively! It is for UP that Justice Jaswant Singh Commission headed by former Supreme Court Judge Justice Jaswant Singh had recommended thee setting up of 3 high court benches at Agra, Dehradun and Nainital but see the greatness of Congress that it still did not approve even one bench for any place anywhere in UP. On the contrary, Congress decided to create 2 more benches for Karnataka for just 4 and 8 districts even though Justice Jaswant Singh Commission or any other Commission did not recommend at any time for the same!
Things don’t end here only! The lawyers of West UP have been going on strike for a high court bench since May 1981 which means for the last 37 years still Congress or any other party never allowed the creation of a bench here! The lawyers of West UP even went on strike for 6 months as they did in 2001 and many other times and for 3 to 4 months as they did in 2014-15 and for one month as they did in 2010 and strikes for many weeks as they have been doing since last 50 years but no party ever created a high court bench here even though West UP alone with a population of more than 9 crore and accounting for 52% of the total pending cases of UP which is much more than the whole number of cases of Karnataka put together still no bench here and instead Congress ensured not just high court and a bench for Karnataka but 3 benches also! Still should people of Karnataka not worship Congress?
Maximum PMs, MPs, MLAs, Mayors and all other elected representatives all from UP and not just this UP has maximum population, is one of the largest states, has maximum districts, maximum villages more than one lakh, has maximum towns, has maximum crime cases and what not still Congress ensured that UP has just one bench very near to Allahabad and nowhere else but for Karnataka it ensured that 3 benches were created even though lawyers there never went on strike unlike the lawyers of West UP! Still should people of Karnataka not worship Congress that they got on plate a high court and 3 benches because of Congress?
The people of West UP and also of Uttarakhand when they were in UP were compelled to travel thousands of kilometers all the way to Allahabad as there was no bench either in hilly areas of now Uttarakhand who till 2000 formed part of UP nor in any of the districts of West UP! This despite Justice Jaswant Commission recommending 3 benches for the same! But people of Karnataka got everything without any strike or bandh or any agitation! Still should the people of Karnataka not worship Congress?
If I was born in Karnataka or would have been residing there, I would have hundred percent worshipped Congress! All Congress leaders from Jawaharlal Nehru, Indira Gandhi, Lal Bahadur Shastri, Rajiv Gandhi, VP Singh, Sonia Gandhi, Rahul Gandhi and others are from Uttar Pradesh and not from Karnataka still they have ensured that Karnataka has 3 benches and UP just one even though people and lawyers of West UP have been relentlessly agitating for the same since 1947 till 2018! Still should people of Karnataka not worship Congress?
They must introspect honestly on this! They will realize for themselves that I have a fair point to make! No party has the guts to even create one more bench anywhere in UP other than one created in 1948 in Lucknow by Nehru but Congress had the guts to create 3 benches in Karnataka and that too for just few districts like 4 or 8 as we see at Dharwad and Gulbarga! All people of Karnataka must not just salute Congress but also worship them with utmost sincerity!
