The Maharashtra govt on Tuesday told the Bombay HC it could not permit lawyers to travel by local trains as it had restricted the number of trains & passengers as a safety measure due to the COVID-19 outbreak.
In an affidavit, the State submitted that restrictions on local trains had been imposed to “prevent overcrowding, & maintain social distancing” & lawyers could not claim any legal right to use them.
The State was responding to a Public Interest Litigation & several intervention applications filed by lawyers seeking that they be allowed to travel to courts by suburban trains amid the COVID-19 pandemic.
Advocate Shyam Dewani, counsel for the main petitioner Chirag Channani, told a Bench led by Chief Justice Dipankar Datta that several lawyers resided in the suburbs in Mumbai, & were facing tremendous inconvenience in travelling to courts & their offices due to restrictions on local train travel.
Mr. Dewani, & advocate Uday Warunjikar, counsel for another petitioner, also told the court that lawyers had already written to the State govt seeking that their services be recognised as essential servicesand they be allowed local train travel.
The State govt in its affidavit, submitted that there were no restrictions on use of personal vehicles except for the number of passengers in one vehicle. The lawyers, thus, were free to commute in private vehicles as long as they wore masks & took other COVID-19 related safety precautions.
The petitioners also said that the court staff & staff of govt pleaders’ offices were already included in list of essential services to be eligible to travel by local trains & the BEST is offering its services.
The court has now directed the petitioners to respond to the State’s affidavit within a week.
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