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Centre has passed a notification advising the media to not use the term "Dalit" to describe members of Scheduled Castes against which a petition was filed and the Supreme Court rejected such petition.
The bench comprising of Chief Justice of India Ranjan Gogoi and Justice Sanjiv Khanna said it was not interested in entertaining a petition that challenged the 2018 advisory of the Information and Broadcasting Ministry asking private satellite television channels to use Scheduled Caste instead of Dalit.
Questioning the legality of the circular Senior advocate Kapil Sibal, appearing for petitioner V A Ramesh Nathan, and said, "How can the Government of India issue such a circular questioning my identity".
The bench remained unimpressed and said, "At this stage, we are not interested in entertaining this petition. Dismissed"
In the circular published during August 7, 2018, the ministry had advised that the media should refrain from using the word "Dalit" for members belonging to Scheduled Castes and had directed that 'Scheduled Caste' should alone be used for all official transaction, matters, dealings, certificates for denoting the persons belonging to the community.
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