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Supreme Court: SC/ST Members Cannot be Left to Die in Sewer Chambers that are Like Death Traps - (03 Oct 2019)

CIVIL

Supreme Court has noted that “Members of Scheduled Castes and Scheduled Tribes are still struggling for equality and civil rights, and are left to die in sewer chambers which are like "death traps". The Apex Court, which noted that the SC/ST members are still discriminated against in matter of civil rights, said they have been suffering ignominy, abuse and have been outcast socially for centuries.

Tags : SUPREME COURT   SEWER CHAMBERS  

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