A Division Bench of the Gauhati High Court, comprising Chief Justice Sudhanshu Dhulia and Justice Manash Ranjan Pathak instructed the District Legal Services Authority to conduct a survey of people who are unable to sustain themselves in this pandemic and provide food and necessary items to them. (Harunal Rashid v. Union of India & Ors.)
The Bench held that,
“Let the Para Legal Volunteers conduct the survey and give a report thereafter shall apprise the Deputy Commissioner, Nagaon of its report, who shall then provide immediate relief to such families in form of food and other daily needs.”
Background of the Case
A PIL was filed by the Petitioner raising concern regarding the marginalized and daily wage workers in District Nagaon, who were not able to sustain themselves in this pandemic. Many children, who were getting mid-day meals in the schools were also deprived of the same as the schools were presently not functional.
The Petitioner had also surveyed forty-three villages of Nagaon district.
Court Judgment and Reasoning
The Court directed the State to file a detailed reply within three weeks. The Court was also concerned about the needy people so in the meanwhile the Court ordered,
“the Secretary, District Legal Services Authority, Nagaln to deploy its Para Legal Volunteers (PLVs) in such areas and provide immediate relief to such families in form of food and other daily needs”.
The same bench had earlier directed the District Legal Services Authority, Cachar to provide immediate ration to sex workers and their family members identified by the Deputy Commissioner of the District.
The Court listed the matter on 23.07.2021 for the next hearing
Case Details
Case: - Case No. : PIL/38/2021
Petitioner: - Harunal Rashid
Respondent: - Union of India & Ors.
Counsel for Petitioner: - MS. D GHOSH
Counsel for Respondent: - ASSTT.S.G.I.
Judge: Chief Justice Sudhanshu Dhulia and Justice Manash Ranjan Pathak
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