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J&K will always be part of India; Civil society groups can operate in country only as per law: SG Tushar Mehta at UN Human Rights Council
India said that following the 2019 constitutional changes, people in Jammu and Kashmir and Ladakh can now reach their full potential, just like other parts of the country.
India has made it clear to Pakistan that the entire Union Territory of Jammu and Kashmir and Ladakh will always be an integral part of India. Meanwhile, India said that after the constitutional changes in 2019, people in the region can now reach their full potential like other parts of the country.
Speaking at the 41st Session of the Working Group on Timely Global Review (UPR) at the United Nations Human Rights Council (UNHRC) from 7 to 18 November, Solicitor General of India, Tushar Mehta, criticized Pakistan for stoking Kashmir's anger towards the stage.
Mehta told HRC that the entire Union Territory of Jammu-Kashmir and Ladakh was and will always be an integral part of India. UNHRC is conducting a Periodic Global Review of India's human rights record. Mehta said that after the constitutional changes and reorganization of the former state of Jammu and Kashmir, people in the region can now reach their full potential like other parts of the country. The Pakistani representative raised the issue of Jammu and Kashmir. The representative of Pakistan made six recommendations, including the cancellation of measures taken since August 2019 and access to independent observers in the region. Mehta, head of the Indian delegation to the UPR, said: “The security situation in Jammu and Kashmir has improved significantly since August 2019, despite the continuing threat of cross-border terrorism. to act.
Many tourists to Jammu and Kashmir
India on August 5, 2019, revoked the special status of Jammu and Kashmir by repealing Article 370 of the Constitution and dividing the state into two territories of 'The Union. Mehta said the Indian government has taken many steps for the common development of Jammu and Kashmir including restoring grassroots democracy, good governance, unprecedented infrastructure development, tourism and trade. . He said more than 1.6 million tourists have visited Jammu and Kashmir this year, which is the highest level ever.
Weaker sections get their rights in Jammu and Kashmir
He said the expansion of more than 800 progressive and people-friendly central laws in the region ensures better opportunities for all Jammu people and Kashmir -Kashmir and Ladakh. Mehta said these central laws include affirmative action against the weaker sections, the right to free and compulsory education, the non-discrimination law, protection against domestic violence and empowerment. for women, the criminalization of same-sex relationships and transgender rights.
