In an unfortunate incident that took place last night, six NUJS students were groped and brutally assaulted by a mob of goons hired by the government contractor in charge of demolition of the Subhas Sarovar slums. After the students of NUJS Kolkata obtained a stay order of Calcutta High Court on the demotion of slum housing.
Narrating the sequence of events, the Student Juridical Association, NUJS, in it’s official Press Release, said that despite the stay order, the contractors demolished the slums at which point NUJS students went to the contractors with the copy of the Court order. On being confronted, the order was torn up, following which the female students were groped by multiple goons and the male students were grievously assaulted till they were unconscious. Their phones were smashed and destroyed and when they tried to escape, the gates of the area, which is a fenced enclosure, were shut.
Terming the incident as manhandling of collective conscience, the student association wrote:
“we, as the law school fraternity, must stand together against this complete obliteration of the rule of law that we seek to defend and practice. We sincerely hope that in this hour of need, our collective conscience will inspire us to participate in defending and echoing the common ideals of liberty and rule of law that bind us together.”
As per the latest update, the Calcutta High Court has immediately ordered the state for rehabilitation of the evicted slum dwellers within 24 hours and has issued a contempt of court notice against perpetrators.
Last month, the public interest team at Increasing Diversity By Increasing Access (IDIA) comprising of NUJS students had obtained a stay on slum demolitions in Kolkata’s Subhas Sarovar area.
As part of its beautification project, the West Bengal state government planned to demolish the slums in the area, which would render around twenty-two families living there for more than a decade, homeless. Three of the slum dwellers, including octogenarian Shiv Shankar Ray, sought to file a petition before the Calcutta High Court challenging the government’s decision. The petition was drafted by the IDIA team comprising of NUJS students– which received help from pro bono lawyers practising at the High Court.
