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Russia Suspended from United Nations Human Rights Council
Russia Suspended from United Nations Human Rights Council
On Thursday, 193-members of general assembly voted to brought in to affect the resolution titled “Suspension of the rights of membership of the Russian federation in the human rights council” which was moved by the United States over allegations that Russian troops killed civilian while pulling back from towns around the Ukrainian capital Kyiv. After that Russia was suspended from the United Nations human rights council. The resolution unequivocally expresses the grave concern over the evolving human rights and humanitarian crisis in Ukraine as well as gross systematic violations and abuses of human rights and international Humanitarian law was committed by the Russia during the Russian aggression to Ukraine.
The resolution was adopted 93 votes in favor, 24 votes in against and 58 in abstentions including India also. The votes were placed on the anniversary of the 1994 genocide in RWANDA, and the Ukrainian ambassador drew parallels with this darkest page in the history. The genocide was due to the largest dispassion of the world’s community, When the UN did not cohere to the warnings in the UN security council and in general assembly. Russia, china, North Korea, Iran, Syria, were among some of them who stands against the UN resolution, India, Brazil, south Africa, Mexico, Egypt, Unite Arab Emirates, Jordan, Qatar, Kuwait, Iraq, Pakistan, Singapore, Thailand, Malaysia, Indonesia and Cambodia were some of them who were in abstentions. Libya was suspended by the assembly when assembly in 2011, when chaos in the North African country brought down longtime leader MOAMMAR GADHAFI. U.S Ambassador Linda Thomas-Greenfield called the Vote in United states as – “An Important and historic moment.”
Russia, now became the second country to have its membership rights divested at the rights council. Ukrainian Ambassador SERGIY KYSLYTSYA tried to convince the countries to support the resolution prior to the voting in the assembly. The meetings of the united states spotted the recommencement of a special emergency session with regard to the Russia and Ukraine war in pursuance with the reports of violations committed by Russian forces. Since this weekend, many distressing images were emerged, where hundreds of civilians bodies were found in the Streets and in huge amount of graves following Russia’s withdrawal from the area, from the city of BUCHA, an outskirts of the capital, Kyiv.
The general assembly and the human rights council that disapproved of Russian aggression against Ukraine. since the beginning of the month this year, India has sidestepped on procedural votes and draft resolutions in the UN security council. India’s permanent representative after the voting explains its stand to the UN Ambassador T S TIRMURTI said that- “India has abstained on the resolution with regard to the suspension of the Russian federation …. adopted in the general assembly today. We do so for both of the reasons substance and procedure.
After the adoption of the resolution Deputy permanent representative of Russia KUZMIN, propounded that Russia had already decided to leave the council before the end of his term and also claimed in aggression that the council was monopolized by a groups of states which they used it for their short-term goals. Despite of their memberships in the council they are not willing to sacrifice their short-term aim and interests in favor of true cooperation and stabilizing the human rights situations in some certain countries.
The united nations human rights council consisting 47 states members and is based in Geneva, who were elected directly and individually by the secret ballot by the majority of the UNGA member. The members of general assembly with his two-third majority present and voting can suspend the rights of membership in the council of any member who commits the gross violations of human rights. Russia’s membership in the council will expires in December 2023.
