In the case where the Court had sought detailed response from Central Government after 2 Rohingya Muslim refugees, Mohammad Sallimullah and Mohammad Shakir, urged the Supreme Court to direct the Central government not to deport them to Myanmar as they would face certain death on being deported to Myanmar, the Centre filed an affidavit with the Supreme Court stating that ‘Rohingyas are a threat to national security’.
Earlier, advocate Prashant Bhushan, appearing for the petitioners, had asserted that deporting the petitioners would be unconstitutional as the Supreme Court had repeatedly ruled, as in the case of Chakma refugees, that it was the cardinal duty of the Union government to protect refugees who leave their own country because of persecution at the hands of State authorities. He also told the Court that approximately 40,000 Rohingya Muslims residing in India were registered with the UN High Commissioner for Refugees.
Source: ANI
