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Ensure law and order is maintained: Supreme Court to Tamil Nadu Government on protest against NEET entrance
The Supreme Court of India also asked the Tamil Nadu government to ensure law and order is maintained in the state and no protests are carried out.
The order was passed on a petition filed by advocate GS Mani, who complained of a breakdown in the law and order in the state due to the protests.
G.S.Mani brought to the attention of the bench of the Chief Justice Dipak Misra, and Justices D.Y.Chandrachud and A.M.Khanwilkar, that political parties and sections of public are planning illegal strikes, road blocking, rail roko etc against the NEET examination, because of the Supreme Court’s judgment upholding it.
The court said every citizen had "a fundamental right to peacefully protest and demonstrate" but could not cause a situation that leads to violence and paralyses the law and order situation.”
The state-wide agitation had erupted after a 17-year-old student, Anitha, committed suicide. Anitha's death had renewed protests against the central exam and sparked huge public anger, many of them by students. She was the daughter of a poor, Dalit daily-wage labourer. The girl, whose dream was to be a doctor, had scored excellent marks in her Class 12 exams and would have easily got into a medical college of her choice under the previous system. But she could not clear the national eligibility exam.
The matter will now be heard again on September 18, when Tamil Nadu’s Advocate General has been asked to assist the Court.
