Allow Cookies!
By using our website, you agree to the use of cookies
Infuriated by a scurrilous mark campaign against it for judgment against government decisions, the high court for Andhra Pradesh has taken the exceptional decision of instigating contempt of court actions against 49 social media users, including a group of YSR Congress Party, which is governing the state currently.
For the first time ever a constitutional court has gone for contempt proceedings against 49 people together and that too on the grounds of their remarks, even if they were damaging or scurrilous , on social media. But the tilting point was when the High Court got to know that the judges who gave a decision against certain project of the Jagan Mohan Reddy government were rebuked on social media as Former CM Chandrababu Naidu’s men.
In the meantime of 22nd may and 24th may , the high court got various mails and found some of them were related to the posts on social media with videos featuring “corruption allegations , caste bias and motive” against the judges of the apex court & the high court’s as well for their ruling on some PILs. The posts on social media were seen as “intimidating, abusive and life threatening words against the judges”.
The high court is of the opinion that it was intended after it nullified the proposal by state to have English as compulsory medium of teaching in the government schools, which as a result led to bombarding of offensive social media posts against the judge who was a part of the bench that ruled against the proposal. The bustle increased after the High Court restricted the state from painting the buildings belonging to the government in the colors of the prevailing party’s flag.
The judges, be it in the apex court, high courts or for that matter trial courts, are being subjected to offensive remarks every now and then by a group of social media users every time they feel that the decisions given by the court are not in sync with their apparent stand.
86540
103860
630
114
59824