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The Supreme Court has granted 4 weeks’ time to Jammu and Kashmir government to take a final stand on constituting a minority commission. It was informed by the Attorney General K.K Venugopal that the state has shown disinterest towards joining the center and other states in formation of a minority commission. The AG has submitted before a bench of CJ Deepak Misra that the state was willing to join previously however subsequently it took a different stand. ASG Tushar Mehta has said that implementation of the minority commission is at its final stage. The center has informed the Supreme Court in the month of May that it is setting up a high level committee comprising of senior officials of state and central government. The committee had decided to submit a joint proposal before the Supreme Court on problems faced by Hindus, Buddhist, and Christians of J&K with regard to their non-identification as minorities. The hearing took place after J&K government submitted an affidavit that it is opposed to formation of a minority commission in the state. A PIL was also filed before the Supreme Court for setting up of a minority commission in the state of J &K in a time bound manner without any religious affiliation by a J&K lawyer Ankur Sharma. He has argued that the benefits exclusively available for minorities which includes crores worth aid are being given away to certain community which has majority of Muslim people.
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