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A judge in the United States has struck down a rule that would not permit the immigrants to provide residence in the U.S. who needs the assistance of the government for the time being. According to him, such a rule is in contravention to America’s dream of progressing forward by the means of hard work. The rule came was introduced into the Trump administration in the month of August and it covered within its ambit any person who might need the assistance of the U.S. government in the future starting from obtaining food stamps, housing or medical aid. Before this rule was introduced, the former rule only applied to those people who would be primarily or fully be dependent on the U.S. government. The rule, which is named as Department of Homeland Security or DHS, is identified by the judge and many other advocates of human rights and public policy to be anti-immigrant by its nature and thus should be struck down. The rule was to be implemented but before that, it was legally challenged by the state of New York by presenting it before Judge George Daniels in the Southern District of the New York.
The issue that was brought up before the court was whether an amendment in the definition of the “public charge” is required or not. However, according to the Court, the government failed to provide any satisfactory explanation to the question. This is one of the nine challenges that are brought against the public charge rule. The other judges, where the same issue was put forth before the Court in the districts of Washington, Texas and California, the judges have issued temporary injunctions. However, the order of the judge is not a final one and the parties are asked to submit their submissions within the upcoming fifteen days time period.
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