Allahabad High Court bench comprising of Justice Anil Kumar and Justice Saurabh Lavania while dealing with a Civil PIL issued an order dated 21.05.2020, directing the State Government to provide details about facilities which have been provided to the workers/laborers who are walking to reach their native places in the State of U.P.
Advocate, Sri Dileep Kumar Mishra filed a writ petition before the court and has prayed before the Court to grant:
(i) An order or command to direct the respondent to safeguard the rights of migrant workers/labourers stranded in the State of U.P. and provide the essential necessities like food, drinking water and medical help to them.
(ii) A direction to the respondents to ensure that the migrant/labourers, who are moving on the road are not left starving and to provide them transportation free of cost to reach their native place.
The petitioner has prayed before this court to issue,
" a writ order or direction to the Respondents to allow migrant workers across the country to return to their hometowns and villages after conducting necessary testing for COVID-19 and to arrange for their safe travel by providing necessary transportation to this effect and Pass such other order as this Hon'ble Court may deem fit and proper in the facts and circumstances of the instant case."
The petitioner has also point that that after order passed by the Hon'ble Apex Court, the Government of India (Ministry of Home Affairs) on 19.05.2020 issued an Order No.40-3/2020-DM-I (A) along with revised Standard Operating Protocol (SOP) on movement of stranded workers and the same shall be followed by the various States.
The Allahabad High Court granted time period of 2 weeks for submission of report and ordered,
“we direct the learned counsel for the respondents to file status report by way of an affidavit in the matter in issue by the next date of listing indicating therein that what facilities have been provided to the workers/laborers who are keen to reach their native place in the State of U.P., some of which are on the way as also to the stranded workers/labourers in the State of U.P.”
Case details:
Case: P.I.L. CIVIL No. - 8058 of 2020
Petitioner: Dileep Kumar Mishra, Advocate
Respondent: U.O.I. Thru Home Secretary, Govt. Of India & Others
Counsel for Petitioner: Dileep Kumar Mishra
Counsel for Respondent: C.S.C, A.S.G.
Quorum: Hon'ble Anil Kumar,J. Hon'ble Saurabh Lavania,J.
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