On Wednesday, the Madras High Court ordered notice to the TN Government on a PIL seeking the screening of all vehicles that enter the state carrying essential commodities.
Hearing the plea moved by United Labor Federation via video conferencing, a division bench of Justices M Sathyanarayanan and M Nirmal Kumar passed the order directing the state to file its response by May 07.
Additional Advocate-General Narmada Sampath submitted that Standing Operating Procedures (SOP) and guidelines for transportation of essential commodities issued by the Centre are already in force and screening of vehicles and drivers and others is done regularly not only in case of interstate borders but also in every district boarders.
The petitioner said no safety guidelines were in place to screen goods carriers entering the state. In the absence of such protocol, there are high chances for sudden increase of cases across the state through unscreened goods carriers, the association said.
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