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According to the petitioner, Assam's sex workers already live in deplorable conditions. They are usually on the point of hunger. Their situation has gotten worse in these strange times of pandemics. Learned counsel for the Petitioner has presented to this Court an order of the Honourable Apex Court dated 29.09.2020, in which the Apex Court while dealing with a similar issue to the one before us in this appeal, provided certain headings regarding relief and assistance to sex labourers during the current COVID-19 pandemic.
Following the decision of 27.05.2021, the Petitioner's skilled counsel filed an impleadment application for the Union of India, represented by the Secretary, Ministry of Women and Child Development, and the National AIDS Control Organization. A learned counsel for the Petitioner had suggested that in a specific area in Assam, such as Cachar, a portion of the sex labourers and their relatives are particularly struggling in the current situation and that immediate assistance should be given to them in the form of rations (rice, beats, and so on) and other necessities of life.
Since a project is being handled under the Deputy Commissioner, by the National AIDS Control Organization Cachar, the Court has been informed that these sex workers and their families have already been recognised, according to the Court. Because this is an urgent matter, the court has approved the ratio to be delivered by June 1, 2021.
Since there had been multiple instances indicating this issue faced by Assam's sex workers, the Court determined that it was a matter of urgency. As a result, the court ordered that the earlier information obtained through the work of the Deputy Commissioner of Cachar be analysed as soon as possible and that honest effort be made to assist these persons and their families in these unprecedented times.
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