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PCI takes suo motu cognizance of order issued by Govt.of A.P in respect to initiate legal action against media for publishing false & defamatory report

Press Council of India (PCI) Chairman Justice Chandramauli Kumar Prasad expressed grave concern over the order issued by the Government of Andhra Pradesh dated 30-10-2019 granting permission to the Secretaries of respective Departments to initiate legal action with regard to the publication of false, baseless and defamatory news items against the print media through the public prosecutor.

The Chairman is of the view that the threat to prosecute media personnel, in general, shall demoralise the journalists in large which shall have a severe bearing on the freedom o the press. Not only this the problems which the order in question seeks to redress can very well be remedied by The Council itself.

While taking Suo-Motu cognizance of the issue, the Chairman has directed the Government of Andhra Pradesh through its Chief Secretary and Special Commissioner (I&PR)  to file a reply statement in this matter.


[Press Release dt. 01-11-2019]

Press Council of India

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