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Did not call journalists as 'vultures' in the Apex court say solicitor general Tushar Mehta
Throbbed by the debate over his “vulture” argument in the Apex court, the solicitor general Tushar Mehta said that it never even tenuously came to his mind to call the journalists as vultures and cleared that his mention was to “speech warriors” in convinced activists and NGOs, who haven’t done anything to facilitate the migrant workers but focused only on a few murky spots.
These were the same people who did not contribute to alleviate the problems of any division of the society during this time of COVID-19 pandemic. Filing pleas and applications cannot be handled to be contributions in a time of lockdown due to pandemic.
He said that his outbreak against them was primarily because they resorted to unjust criticism without even recognizing the efforts of the entire country, which included the state and central governments and all the corona warriors.
These ‘speech warriors’ kept showering the supreme court with PILs from the very first day without having any understanding of the ground condition, which was and is being tackled by central and state government officials out and about to the best of their capabilities. When the apex court, after the satisfaction with the status reports submitted by the centre, rejected their PILs, all of a sudden these “speech warriors” turned in opposition to the court and started sullying the reputation of the institution by turning into examiners to give grades to the institution and the judges.
He further argued that his disagreement before the Supreme Court was being warped without any context by various vested interests to increase the canard that not just the journalists, but the remark of “vulture” was also indicated towards the 22 advocates who had given a letter in writing to the CJI and his cohort judges right exactly a day prior to when the apex court determined to start the suo motu proceedings.
