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Plea in the Supreme Court for Invocation of Indian Community Welfare Fund
A PIL is filed in the Supreme Court, with regard to the seeking of the invocation of the Indian Community Welfare Fund, which will then ensure the extraction of the people belonging to economically weaker sections of the society, also including the migrant workers in the gulf countries.
The petition, hence initiated by the Pravasi Legal Cell, and the petition filed by Advocate Jose Abraham, has sought the assistance and the help of the ICWF with regard to the recent Standard Operating Protocols that are dated May 5th 2020 by the Government to extricate the Indian Citizens on the basis of a fixed fair.
The plea also emphasized that, since these vast majority of the Indians are working overseas in the Gulf Countries, and are involved in the low skilled labor, are going through extremely had times, and fixing of a fare would amount to burden on the migrant laborers that are stranded abroad.
The petition also states that the present situation in hand, where a large number of Indian workers are stranded in the Gulf Countries, and observing a current depreciation in the economy, if the government charges these workers for the extraction procedure, it will be very detrimental to them. Also not forgetting the fact that they are about to lose their jobs, or who have already lost their jobs and are living a miserable life in the Gulf Countries
The Petition also states about the fundamental rights enshrined under the Article 21 of the Indian Constitution, has also been interpreted and broken down, and has been analysed in the case of Francis Coralie Mullin v. Union Territory of Delhi(1981) 1 SCC 608.
Also, in addition to all these factors, the petition also stated that it is the duty of the government to protect the interest of the citizens of the country, at this ‘extraordinary time’.
