Allahabad High Court: A Division Bench of Anil Kumar and Saurabh Lavania, JJ., addressed a Public Interest Litigation and sought the essential necessities and facilities being provided to the migrant workers.
Present PIL was filed to seek direction with regard to safeguarding the rights of migrant workers stranded Uttar Pradesh and in view of that their essential necessities to be fulfilled. The one’s who are moving on road shouldn’t be left starving.
State Counsel, H.P. Srivastava and S.B. Pandey, Assistant Solicitor General of India ensured the Court that the Guidelines issued by Ministry of Home Affairs and Supreme Court will be fully carried out by the State of Uttar Pradesh.
Bench in view of the above directed the respondents to file a status report for the above indicating what facilities have been provided to workers/labourers who are keen to reach back their native place in State of U.P.,some of which are on the way as also to the stranded workers/labourers in the State of U.P. [Dileep Kumar Mishra v. U.O.I, 2020 SCC OnLine All 617 , decided on 21-05-2020]