Supreme Court - Daily Orders
In Re Problems And Miseries Of Migrant ... vs Respondent(S) on 18 May, 2022
Bench: M.R. Shah, B.V. Nagarathna
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ITEM NO.3 COURT NO.11 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 94/2022 in SMW(C) No. 6/2020
(Arising out of impugned final judgment and order dated 29-06-2021
in SMW(C) No. No. 6/2020 passed by the Supreme Court Of India)
IN RE PROBLEMS AND MISERIES OF MIGRANT LABOURERS Petitioner(s)
VERSUS
Respondent(s)
FOR CLARIFICATION/DIRECTION ON IA 8420/2022
Date : 18-05-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) By Courts Motion, AOR
Mr. Prashant Bhushan, AOR
Ms. Cheryl D’Souza, Adv.
For Respondent(s) Ms. Aishwarya Bhati, ASG
Mr. Kanu Agrawal, Adv.
Mr. Rajat Nair, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Sugosh Subramanyam, Adv.
Mr. Arun Yadav, Adv.
Ms. Visaka Murty, Adv.
Ms. Shagun Thakur, Adv.
Mr. Aman Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
Dr. Mansh Singhvi, Sr. Adv.
Mr. Arpit Parkash, Adv.
Mr. Sandeep Kumar Jha, AOR
Ms. Nupur Kumar, AOR
Mr. Raghvendra Kumar, Adv.
Signature Not Verified
Mr. Anand Kumar Dubey, Adv.
Digitally signed by R
Natarajan
Date: 2022.05.21
Mr. Nishant Vema, Adv.
13:22:31 IST
Reason: Mr. Rajiv Kumar Sinha, Adv.
Mr. Simanta Kumar, Adv.
Ms. Rajlakshmi Singh, Adv.
Mr. Sunil Saraogi, Adv.
Mr. Varun Singh, Adv.
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Mr. Narendra Kumar, AOR
Ms. Uttara Babbar, AOR
Mr. Rituraj Biswas, AOR
Mr. Rahul Chitnis, Adv
Mr. Sachin Patil, AOR
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Ms. Shewtal Shepal, Adv.
Applicant-in-person
Mr. G. Prakash, AOR
Mr. Tapesh Kumar Singh, AOR
Mr. M. Shoeb Alam, AOR
Mr. Satya Mitra, AOR
Mr. Tapesh Kumar Singh, AAG
Mr. Kumar Anurag Singh, Adv.
Mr. Anando Mukherjee, AOR
Mr. Aditya Pratap Singh, Adv.
Mr. Shwetank Singh, Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Krishnan Mishra, Adv.
Dr. Abhishek Atrey, AOR
Ms. Ambika Atrey, Adv.
Mr. Akash Giri, Adv.
Mr. Gaurav Liberhan, AAG
Ms. Ranjeeta Rohatgi, AOR
Ms. Samten Doma, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. Upendra Mishra, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Mr. T.K. Nayak, Adv.
Mr. P.S. Negi, Adv.
Mr. S.R. Kochar, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Ejaz Maqbool, AOR
Mr. Sumeer Sodhi, AOR
Mr. Abhishek Lalwani, Adv.
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Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. K.V. Girish Chowdary, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. Pranav Sachdeva, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Ms. Sweena Nair, Adv.
Mr. P. Mohith Rao, Adv.
Mr. Prashant Bhushan, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupam Ngangom, Adv.
Mr. Wahengbam Immanuel Meitei, Adv.
Ms. Pinky Behera, AOR
Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
Mr. Subhranshu Padhi, AOR
Mr. Gautam Das, Adv.
Mr. Manoj Kumar, Adv.
Mr. Dhirendra Jha, Adv.
Mr. Chirag M. Shroff, AOR
Mr. Amandeep Mehta, Adv.
Ms. Manisha Lavkumar, Sr. Adv.
Ms. Deepanwita Priyanka, AOR
Mr. Shadan Farasat, AOR
Mrs. Ankita Chaudhary, Dy. AG
Mrs. Mrinal Elker Mazumdar, AOR
Mr. Manish Yadav, Adv.
Ms. Pratibha Yadav, Adv.
Mr. Prafull Singh Chandel, Adv.
Mr. Abhijeet Pandove, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Anil Grover, Sr. AAG
Ms. Noopur Singhal, Adv.
Mr. Rahul Khurana, Adv.
Mr. Satish Kumar, Adv.
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Ms. Ritu Rastogi, Adv.
Mr. Suresh Kumar Bhan, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Manish Kumar, AOR
Mr. Harsh Choudhary, Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Mr. G.M. Kawoosa, Adv.
Ms. Taruna Ardhendumauli Prasad, AOR
Ms. G. Indira, AOR
Mr. Suhaan Mukerji, Adv.
Mr. Nikhil Parikshith, Adv.
Mr. Vishal Prasad, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
Mr. Tanmay Sinha, Adv.
For M/s. PLR Chambers And Co., AOR
Mr. Karan Bharihoke, AOR
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Mr. Akshay C. Srivastava, Adv.
Ms. Pratishtha Vij, Adv.
Ms. Garima Prashad, AAG
Ms. Ruchira Goel, AOR
Mr. Sibo Sankar Mishra, AOR
Mr. Umakant Mishra, Adv.
Mr. Niranjan Sahu, Adv.
Mr. Rajesh Kumar Nayak, Adv.
Mr. Nitin Mishra, AOR
Mr. Nikhil Goel, AOR
Mr. Shuvodeep Roy, AOR
Mr. Ishaan Borthakur, Adv.
Mr. Rakesh Dahiya, AOR
Ms. Astha Sharma, AOR
Mr. Biju P Raman, AOR
Mr. M. Yogesh Kanna, AOR
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Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Sunny Choudhary, AOR
Mr. Sunil Fernandes, AOR
Mr. Mohit Paul, AOR
Mr. Bikram Dwivedi, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. D. Kumanan, AOR
Mr. Sheikh Fakhruddin Kali, Adv.
Mr. Nishe Rajen Shonker, Adv.
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Siddhesh Kotwal, Adv.
Mrs. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Ms. Preeti Singh, Adv.
Mr. Akash Singh, Adv.
Mr. Nirnimesh Dube, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ms. Aishwarya Bhati, learned ASG, appearing for the Central Government prays for some time to place on record the compliance report. She has stated at the Bar that, as such, the Central Government has already developed the Portal in consultation with the National Informatics Centre for registration of the unorganized labourers/migrant workers pan-India. She has stated at the Bar that approximately 27.45 Crores are registered in the portal on the basis of the information given by the respective concerned States. How the Central Government and the concerned States are going to take the advantage and/or the benefit of the registration of the unorganized labourers/migrant workers to protect the interest of 6 the unorganized labourers/migrant workers? One of the object and purpose of the registration is to ensure that the benevolent schemes which are declared by the Government/Governments reach the concerned unorganized labourers/migrant workers. We had also directed all the States/Union Territories to register all establishments and license of all contractors under the Act of 1979 and ensure that the statutory duty imposed on the contractors to give particulars of the migrant workers is fully complied with. Many of the States have not complied with the said direction.
The Central Government to obtain all the required information from all the States so that a further order can be passed to protect the interest of the unorganized labourers/migrant workers. All concerned States/Union Territories are directed to furnish all the required particulars which are needed by the Central Government so that the Central Government may file a composite report before this Court on the next date of hearing.
Now our endeavor should be to consider the larger issue to protect the interest of the unorganized labourers/migrant workers and how their rights are to be protected.
The Central Government to file a composite report in compliance of all the directions issued by this Court in the order dated 29.06.2021. All the States shall cooperate and submit all the particulars which are called for.
Learned counsel for the respective States to give copy of their counters to Ms. Aishwarya Bhati, learned ASG so that she can 7 file a composite report.
Put up on 20.07.2022.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR