Bombay High Court: A Division Bench of Dipankar Datta, CJ and K.K. Tated, J. asked the State Government to file report mentioning the whole procedure that a migrant worker is required to follow in order to be eligible for leaving the State of Maharashtra, likely time within which he could board a train/bus, the nature of shelter he is provided with during the waiting period as well as provisions made available to him for his sustenance.
The present Public Interest Litigation raised very apposite issue with regard to migrant workers who wanted to avail for Shramik Special trains and buses being left in dark about the status of the their applications for the same.
Till the time migrants are updated about the status of their applications for boarding the trains/buses, they are made to live in cramped and unhygienic shelter without the provision of food and other essentials.
Additional Solicitor General, Anil Singh submitted that Supreme Court’s 28th May, 2020 Order has taken care of plight of migrant workers.
Bench stated that , at the present stage it is not empowered nor does it wishes to make any order contrary to the spirit of Supreme Court’s Order.
However, Court called upon the State to file a report by 2nd June, 2020 indicating therein how plight of migrant workers who have been assembling at the railway stations/bus stands in Mumbai and places around it, are being addressed. [Center of Indian Trade Unions v. State of Maharashtra, 2020 SCC OnLine Bom 679 , decided on 29-05-2020]