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On Tuesday, the Punjab and Haryana High court took suo moto action to direct the state of Haryana to supple food and ration to the migrant labourers if it had not been provided yet.
The Court asked the Haryana government to comply with the interim guidelines issued by the Supreme Court in this particular matter.
Justice Ravi Shanker Jha along with Justice Arun Palli directed the government about this during a petition hearing filed in the public interest. The petition was filed by the National Campaign Committee for freeing the bonded labour against the State of Haryana and other respondents.
The petitioner requested to provide ration to 2500 stranded migrant labourers in the district of Faridabad. It was brought in view by the petitioner that the stranded labourer was only provided ration for one time in a day and they were on the verge of starvation. Thus, necessary actions were required to be taken by the respondent regarding this issue.
The Bench upon enquiry found out that the committee was not registered. It stated that the petition was filed by a society which had no legal status or entity in front of the law. Due to which the writ petition was not maintainable. But the Court recognized that the issue presented by the society was important. And the court took up the matter on its own. The Additional advocate-general of Haryana stated before the court that the Haryana Government had taken the necessary steps o provide ration, food and transport to all the migrant labourers.
The Additional advocate general stated that the government will further look in the matter and take into considerations regarding the details mentioned in the petition.
The Bench was stated that the Supreme Court had already looked through the issue and the necessary guidelines were issued by the SC which included providing free food and ration to the migrant labourers.
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