The Supreme Court addressed today that it will give the centre and state governments 15 days to send home all the migrant workers stuck across the country due to the COVID-19 imposed lockdown even now.
The Court stated that whoever wants to go back home should be registered by the authorities for an extension of the benefits of welfare measures. Justice Ashok Bhushan made this observation during a hearing on a PIL about migrant workers’ plight.
The apex court had taken suo moto cognizance of the migrants' issue to provide them with food, shelter and travel. The Centre stated that there have been no deaths on the shramik special train of any migrants due to lack of food, water or medication. Solicitor General Tushar Mehta said that there has been no negligence on the part of the railways and the GRP.
Mehta claimed that all the deaths caused have been due to ailments which already existed. Mehta said that as many as 4,228 trains had transported 1 crore migrants to their native places from June 3rd but it requires 171 more trains.
The bench after hearing the arguments of the advocates, the court decided that it will pronounce the verdict on 9th of June.
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