Orissa High Court: B. Rath, ACJ. addressed an issued placed before the Court with regard to movement of labourers/working class  from neighbouring States with no system being established to check if they are affected by the ‘Corona Virus (COVID-19)’.

Court Registry moved an issue with regard to appropriate direction to Odisha Government relating to prevention of COVID-19 pertaining of transportation of migrant workers from different state to State of Odisha.

Further it has been noted that, movement of labourers/working class from neighbouring states is a very serious problem. No system has been placed to check if any of these migrants have been affected by ‘Corona’. This would result in spread of the pandemic.

Court in the above view took this issue under PIL jurisdiction and directed the State Government to give direction to all bordering district Collectors and Superintendent of Police to make arrangement of stay, food and sanitation arrangement including medical check up of all such persons in the bordering districts itself.

It has also been suggested that the space of colleges and schools can also be occupied for the stated purpose. [Bijaya Kumar Ragada v. State of Odisha,  2020 SCC OnLine Ori 70, decided on 29-03-2020]

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