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In a statement, made by 99 former senior bureaucrats have criticised consistent attack happens regarding freedom of expression and right to dissent by the central government led by the Narendra Modi in its second regime from 2019 onwards.
The letter says:
The whole constitutional edifice is dependent on the Rule of Law, which implies subjection of all organs and instrumentalities of state for law and absence of arbitrary power. The rights to Freedom of Speech & Expression, Freedom of Assembly and the like, guaranteed by Article 19 of Constitution, are corrective in the plight of poor and disadvantaged spreads across axes of income, gender, religion, caste and community. To uphold the rule of law and enforced the rights to freedoms, then judiciary must be vigilant sentinel in guarding values of constitutional propriety.
“the legislatures and courts showed concern towards political parties regarding seeking for re-election. Public Interest Litigation has also given and raised voice to restrained on issues like bonded labour, child labour and illiterate spreads due to having no work or food for finding resonance in corridors of power. Article 19 Constitution of India guaranteeing freedom of speech is key behind this struggle.
“the Flagrant misuses into laws of sedition and Unauthorized Activities (Prevention) Act (UAPA) has thereof, led to an arrest of journalists, intellectuals, university students, film-makers, human rights activists and therefore popular figures who dared to criticised anytime on present regimes. When, as happened in Karnataka, in consequence of school play matters to CAA the primary school teacher and mother of student were charged with sedition as well as two young children aged around between 9 and 10 were questioned by police personnel for many days, this shows it becomes the theatre of absurd.
“Any criticism against government is considered totally “anti-national” and invites, therefore, punitive anger in them. The law of sedition, itself is a colonial relic, resorted after a succession of governments, but its application has sharply risen above From 2016 to 2018, approximately 332 persons were arrested under law but only even 7 convicted, exposing the absence of evidence and exercise of vendetta. The online portal Scroll.in reported that more than “10,000 Adivasis in Jharkhand have found guilty for rebel and disturbing public order” in connection with Pathalgadi movement.
“Finally, investigations happened under riots at north-east district Delhi and decided to betrayed many institutional biases that go against to minority community. Dr M.A. Anwar, the proprietor of Hind Hospital in New Mustafabad, whose prompt action is to providing help to injured people during targeted violence at North East Delhi in late February 2020 was praised by many, including even Delhi High Court, is now named as charge-sheet filed in a murder case and action of local people against the government on the issue related to CAA-NRC. The UAPA has been used against activists as opposed to CAA through peaceful protest. People like Harsh Mander and Yogendra Yadav have also been named in charge sheets even though they are not amongst accused. Harsh Mander’s speech, which called for peace, was made in December 2019, weeks before COVID-19 outbreak violence. Yet there were innumerable rumours spreads regarding the making of arrest which, were occurs now, would make a travesty of law. Meanwhile, Kapil Mishra and Anurag Thakur, BJP leader and Minister respectively, had openly called for violence, and widely projected in media, which need to followed immediately thereafter, face no action.
“Therefore All Indians were united together under” united defence Rule of Law falls under Article 19”, repository democratic freedom of speech and dissent. SATYAMEVA JAYATE”
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