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  • Opinion | Migration and the Mockery of Lockdown- Is the Central Government Really at Fault?

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Opinion | Migration and the Mockery of Lockdown- Is the Central Government Really at Fault?

Courtesy/By: Daksh Sachdeva  |  29 Mar 2020     Views:2366

The Government of India, on March 24, 2020, announced a nationwide lockdown and restricted 1.3 billion people to their homes. The lockdown was announced by the Honorable Prime Minister, Narendra Modi, via a press conference.

Post announcement, the government ruled out a financial package, worth INR 1.7 lakh crore, under the Pradhan Mantri Garib Kalyan Yojana, with the rudimentary aim of aiding people with no permanent source of income, like farmers and labor belonging to the unorganized sector.

Delhi, also known as the migrant hub of India, which attracts people from across the nation, in search of work, was posed with an exigent problem when millions of these migrants started heading back towards their native homes.  As per the 2001 census report, Delhi is home to 1.7 million migrant workers and the number has been growing ever since, making Delhi the most densely packed State in the Country.

When these people were upended by the closure of all businesses and economic activities, lost the only source to the food they had, they started foot-marching towards their native homes, along with their families, causing a huge queue at the Delhi Border.

After taking note of the troublesome chaos and considering the exposure of such people as well as others who might come in contact with them, to the deadly coronavirus, a lot of people started blatantly criticizing the Central Government for not imposing the lockdown correctly and for fostering the further spread of the virus.

Some even crossed heavens while stating that the central government, favoring the upper class, made arrangements for the return of thousands of Indians, stuck abroad and cannot even arrange buses for poor people who live in India and even supported their argument with a cost-benefit analysis.

This article is in response to such critiques who tend to habitually neglect facts and mislead the public.

Making travel arrangements for Indians abroad and migrants in Delhi are two completely different aspects, which cannot be compared. Primarily, because of the sheer volume. Delhi, as stated earlier, has an astonishing number of migrants, who do not have any permanent residence, nor can be contacted. Whereas, all Indians, who emigrate to other countries, are accounted for, by the Ministry of External Affairs and the respective Indian Embassies and Consulates of the host nations.

Furthermore, the management of people abroad is done with the help of Foreign Governments and due to lower numbers, it is not as challenging as contacting and assisting millions of individuals, who might not even be aware of the reasons behind the lockdown, to migrate from one state to another. The practice of Social Distancing, the only prevention we have at the moment, is another unachievable task.

In case an Indian coming from abroad is infected with the Coronavirus, he/she can be identified, and the spread of the virus can be controlled and restricted to a certain amount of people, who came in contact with the individual. Moreover, state governments and local authorities are been given travel history of all individuals and such authorities are ensuring that these people stay indoors, quarantined, by making door to door visits.

However, it is neither practical nor feasible to follow the same approach, with people coming randomly out of a state, with a population more than a few countries, for migration purposes, reiterating the fact that such people neither posses permanent property nor are accounted for, by the state government.

In addition to the above, the control of internal transport of The National Capital Territory of Delhi, specifically, the Delhi Transport Corporation (DTC), is with the Delhi State Government and not the central government.

Hence, given the lack of proper data for such people and the monstrous logistical problems, it is practically impossible to arrange transfers for lakhs of people. The only solution is to make just use of the financial package and ensuring no human suffers from starvation, by feeding them regularly. 


Courtesy/By: Daksh Sachdeva  |  29 Mar 2020     Views:2366

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No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:2347
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:4562
Nations Must Make Gun Laws More Stricter...
04 Apr 2019     Views:5528
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019     Views:9945
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:8199
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019     Views:2798
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:2559
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:3133
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:3251
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2661
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2658
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:2428
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:2905
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2846
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:4099
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:3836
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:4148
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1811
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:2608
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:4322
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:3589
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:4258
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:3451
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2964
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:3805
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2269
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:3164
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:3241
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:3736
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:2743
Can a Economic offender can escape by surrendering...
22 Jan 2019     Views:2610
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:2442
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:7831
Quick Divorce in India...
21 Jan 2019     Views:2611
4 Important things to file Divorce in Chennai...
21 Jan 2019     Views:2850
How to get Divorce for Muslim Men ...
21 Jan 2019     Views:13074
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:4963
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019     Views:2562
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2820
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019     Views:3247
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018     Views:3625
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3538
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018     Views:2869
recheck...
19 Dec 2018     Views:3344
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018     Views:3027
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018     Views:3296
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:3496
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:3431
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:3350
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:5696
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:2539
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:2623
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:2564
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:2443
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:4270
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:2982
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:3762
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:3488
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:4849
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:3881
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:2707
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:3924
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:2979
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:2726
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:3279
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:3107
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:3408
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:4240
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:5252
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2764
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:2735
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:2839
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:2737
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:2984
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:3285
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:4139
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:2848
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:3302
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:3049
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:2793
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:2967
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:2930
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:3084
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:3100
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:3109
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:3404
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:3382
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:2915
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:3042
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:2856
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:4233
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:4182
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:4066
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:3457
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:2727
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:2632
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:3280
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:3150
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:2906
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:5203
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:4344
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:3637
Have A Functional National Law University Within 3...
05 Jul 2018     Views:3199
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:2572
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:2447
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:2699
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:2574
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:3697
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:3118
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:3481
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:4190
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:3224
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:3208
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:2797
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:2555
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:2721
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:4657
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:2544
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:3968
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:2461
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:2829
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:2741
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018     Views:2928
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:3155
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:2919
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:2585
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:2776
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:2571
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:2458
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:2663
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:3270
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:2653
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:2531
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:4090
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:2552
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:2803
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:2501
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:2537
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:3109
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:2643
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:2711
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:2737
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:3346
Prevention Of Money Laundering Act -2002 --U/S 45(...
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Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:2740
humanity...
13 Jan 2018     Views:2467
Prevention Of Money Laundering Act-2002 PMLA...
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Right to Know...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:3265
Enviornment protection is for saving universe...
28 Dec 2017     Views:2485
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1992
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:2640
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:3557
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1947
THE PARADOX OF PLEA BARGAINING...
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JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:2631
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017     Views:2357
2G Scam : The 2G Scam and much more...
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Kerala teen surveillance case: Invasion of Privacy...
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Motherhood or Employment- the judicial perspective...
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