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Mr, Tushar Mehta, The Solicitor General of India, has informed during the hearing in Supreme Court, related to a Suo Moto petition for migrant labourers that no deaths have taken place due to non-supply of water, food, medicine.
The Solicitor General assures the court that the entire country is working round the clock, besides that he has also requested the Bench not to issue any new norms on quarantine for asymptomatic patients and let the present system prevail. The matter was heard by three Judges Bench consisting of Justice Sanjay Kishan Kaul, Justice Ashok Bhushan and Justice M.R. Shah. The Solicitor General said that the main focus should be to bring all migrants back.
Mr. P.S. Narsimha Rao appearing for the Uttar Pradesh Government has backed up the Solicitor General by stating that a lot of submissions that have been made is not what’s really happening, the ground reality is different.
Tushar Mehta shared statistical data with the Bench, wherein it states that they are in touch with the governments. The letter was sent to the chief secretaries asking how many workers were still left to be shifted, and the number of trains requires to accomplish the purpose. He further stated that they have on record a chart which depicts the number of workers yet to be shifted and the number of trains required for such purpose.
He also stated that now only the State Governments can tell the court that how many migrants are yet to be shifted and how many trains will be required for such purpose. Later he provided the details of number of trains required by the state, states have prepared a chart as they were in the best position to do so, after the centre has delegated its authorities on the state.
The date provide by the Solicitor General has sought the confidence of the Bench as in accordance with the guidelines, the Indian Railways has operated 4,228 trains till June 3rd. nearly 1 crore migrants have been sent to their homes, 41 lakhs of migrants were transported by roads and 57 lakhs of migrants were transported by trains. The Indian Railways deployed 4,270 Shramik trains for the transportation of the labourers.
On the previous date of hearing, Mr Mehta had submitted before the court that the Government will neither stop efforts nor stop any trains till a single migrant remain. The Railways started Shramik trains, because of uncertainty and misfortunate incidents, what’s actually happened has not been placed in public domain. There were 3,700 trains that operated for migrants between 1st to 27th May. Over 50 lakh migrants are already transported. The centre is working hand in hand with the State Governments to transport migrants safely and without any hurdles. There may have been some misery and problems but the governments removed the hurdles smoothly and efficiently. There was 1.85 lakh transportation of migrants per day through an average train journey of 187 trains, the Solicitor General stated.
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