Madhya Pradesh High Court
Bandhua Mukti Morcha vs State Of Mp Through on 4 December, 2020
1 WP-7915-2020
The High Court Of Madhya Pradesh
WP-7915-2020
(BANDHUA MUKTI MORCHA Vs STATE OF MP THROUGH AND OTHERS)
7
Jabalpur, Dated : 04-12-2020
Heard through Video Conferencing.
Ms.S.S.Khan, learned counsel for the petitioner.
Shri Swapnil Ganguly, learned Deputy Advocate General for the State.
The petitioner is concerned with the difficulties faced by the labours
migrated from other states during pandemic has filed this petition for various
relief.
Though reply is filed by the State wherein paragraph 4 it is stated that
there are about 740440 migrant labours who are registered during pandemic
and employment to 44634 labours have already been granted, we are not
satisfied by the chart produced by the State and its functionaries. Instead,
State and its functionaries are required to draw out definite plan to rehabilitate
these migrated labours so that they can earn their livelihood in their parent
State.
Let needful be done by next date alongwith status report qua other
facilities which are being extended to the migrated labours who have been
identified for extending the benefit under respective schemes.
List in the week commencing 18.01.2021.
(SANJAY YADAV) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
anand Signature Not Verified SAN Digitally signed by ANAND KRISHNA SEN Date: 2020.12.04 17:09:12 IST