Supreme Court - Daily Orders
Pravasi Legal Cell vs Union Of India on 19 June, 2020
Bench: Ashok Bhushan, Sanjay Kishan Kaul, M.R. Shah
ITEM NO.302 Virtual Court 5 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
Writ Petition(s)(Civil) No(s). 558/2020
PRAVASI LEGAL CELL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 19-06-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. M.R. Srivignesh, Adv.
Mr. Jose Abraham, AOR
For Respondent(s) Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. B.V. Balram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This writ petition under Article 32 has been filed seeking a direction to the respondents to make appropriate use of Indian Community Welfare Fund (ICWF) towards repatriation of the economically weaker Indian expatriates including migrant labourers stranded in Gulf countries.
Learned counsel for the petitioner submits that the aforesaid fund can be utilized for the above-said purpose.
Learned Solicitor General submits that these are the matter of policy.
Signature Not Verified
In event the petitioner makes a representation to the Digitally signed by MEENAKSHI KOHLI Date: 2020.06.19 Government, 17:04:29 IST Reason: the same shall be considered by the Government in accordance with law.
1 We are of the view that no direction can be issued as prayed in the writ petition. The writ petition is accordingly dismissed. However, it shall be open for the petitioner to make an appropriate representation to the Government of India which may be considered in accordance with law.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
2