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On Friday, the Bombay High Court ordered the State Government to submit a report indicating the entire process to be followed by a migrant in order to be qualified to leave the state, the likely time they will be able to board a train/bus, the essence of the shelter they are provided with during the waiting period, as well as the arrangements made available for their help.
Chief Justice Dipankar Datta Division Bench and Justice KK Tated heard the PIL filed by Center of Indian Trade Unions raising the issue of the plight of those migrant workers who have already submitted their request to leave the State via Shramik Special Trains and Busses.
Additional Solicitor General Anil Singh appeared on behalf of the Union of India and submitted that the Supreme Court had seized the issue of migrant workers and that a comprehensive order was passed on 28th May 2020 to deal with the plight of these migrant workers.
On the basis of the order of 28th May 2020, the Bench noted that certain directions were given by the Supreme Court to all States to simplify and speed up the registration process for migrant workers, as well as to provide support desk for registration at the places where they are stranded. All the State Governments have been directed to file their responses and the suo motu Writ Petition is due to be listed next on June 5, 2020.
The Court observed- "At this stage, neither are we empowered nor do we wish to make any order contrary to the spirit of the order of the Supreme Court. However, having regard to the peculiar local conditions, we consider it fit and proper to call upon the State to file a report indicating therein how the plight of the migrant workers, who have been assembling at the railway stations/bus stands in Mumbai and places around it, are being addressed."
The Bench also referred to images in newspapers showing migrant workers' congregations not only on railway platforms but also on the streets adjacent to the railway stations. If allowed, such a congregation will run counter the purpose for which the lockdown has been imposed, the Court said. Thus, the Bench directed the State to file the said report by June 2nd, the next date of hearing.
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