Bombay High Court: S.C. Gupte, J., noted States response on insistence of fitness certificate for transportation of migrant workers to their respective workers.
With regard to the issue of transportation of migrant workers to their respective States is concerned, Court’s view on 5th May, 2020 was that there was lack of clarity on how the particular condition proposed by the State of submission of fitness Certificates by travellers would be implemented in order to transport the migrant workers.
AGP, Samant submitted the 3 circulars wherein clarification with the above-regard was given.
Clarification to be noted amongst these Circulars with issue is that,
State will not insist on any fitness certificate by a Registered Medical Practitioner for transportation of migrant workers from the State to their respective home States; instead, Medical Officers of MCGM and other concerned local authorities will examine the workers proposing to travel to their respective States at the embarkation points and assess them for symptoms of Covid-19, if any, and thereupon issue individual clearances.
With regard to fare for such transportation, Union of India will bear 85% of the fare amount.
Thus, Court in view of the above, stated that, as now there is an adequate clarity on the outstanding issues concerning transportation of migrant workers, no further orders are necessary on the subject. [Sarva Hara Jan Andolan v. State of Maharashtra, 2020 SCC OnLine Bom 637 , decided on 08-05-2020]