Supreme Court of India while disposing the Writ petitions No. 468/2020 & 469/2020 in public interest for redressal of grievances of migrant labourers in different parts of country has given the following directions –

i) The migrant workers in Relief camps /shelter homes should be provided adequate medical facilities besides proper arrangements for food, clean drinking water and sanitation.

ii) The trained counsellor and/or community group leaders belonging to all faiths will visit the relief camps/shelter homes and deal with any consternation that the migrants might be going through. This shall be done in all the relief camps/shelter homes wherever migrants are located in the country’ A detailed guidelines to deal with psychosocial issues among migrants has been placed on the website of the Ministry at the link https:/ /www.mohfw.gov.in/pdf/RevisedPsychosocialissuesofmigrantsCovt D19.pdf

iii) The anxiety and fear of the migrants should be understood by the police and other authorities and they should deal with the migrants in a humane manner.

iv) The state Governments/union Territories should endeavour to engage volunteers along with the police to supervise the welfare activities of the migrants and all concerned to appreciate the trepidation of the poor men, women and children and treat them with kindness.

2. All states are accordingly requested to take necessary action and submit a compliance report to the directions of the Supreme Court.


Government of India

Department of Health and Family Welfare

Ministry of Health and Family Welfare

[Dated: 01-04-2020]

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