LexIN RE: PROBLEMS AND MISERIES OF MIGRANT LABOURERS versus IN RE: PROBLEMS AND MISERIES OF MIGRANT LABOURERS
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A B C D E F G H 1089 IN RE: PROBLEMS AND MISERIES OF MIGRANT LABOURERS (Miscellaneous Application No. 94 of 2022 in Suo Motu Writ Petition (Civil) No. 6 of 2020) JULY 21, 2022 [M. R. SHAH AND B. V. NAGARATHNA, JJ.] Migrant Labourers – Problems and Miseries of – In compliance of directions issued by Supreme Court, Ministry of Labour and Employment developed a “National Database of Unorganised Workers (NDUW) portal” and “eShram portal” for registration of unorganised workers including migrant workers spread over 400 occupations – Some States such as State of Maharashtra, State of Tamil Nadu, State of Telangana, State of Gujarat and State of Karnataka failed to achieve the target – Therefore, directions issued to those States, who have not been able to achieve the target for registration of the unorganised workers, to do so and cooperate with the Union of India – Ministry of labour and Employment and to ensure that unorganised labourers/ workers in different sectors are registered in the eShram portal – The exercise to be completed within a period of six weeks – The concerned States /Union Territories to submit the report to the Union of India – Ministry of Labour and Employment on completion of six weeks so that the Union of India – Ministry of Labour and Employment can file a further Status Report on the aforesaid – Union of India further directed to come out with a formula and/or appropriate policy/ scheme, if any, so that the benefits under National Food Security Act are not restricted as per the census 2011 and more and more needy persons/citizens get the benefit under the National Food Security Act, keeping in mind that “Right to Food” is a fundamental right available under Article 21 of the Constitution – Union Government may look into the same by considering the figures/ projection of population increase during the decade 2011-2021, which would be on an assessment of increase in population and file response on the next date of hearing. CIVIL ORIGINAL JURISDICTION: Miscellaneous Application No. 94 of 2022 in Suo Moto Writ Petition (Civil) No. 6 of 2020. [2022] 6 S.C.R. 1089 1089 A B C D E F G H 1090 SUPREME COURT REPORTS [2022] 6 S.C.R. Under Article 32 of The Constitution of India By Courts Motion Ms. Aishwarya Bhati, ASG, Tapesh Kumar Singh, Gaurav Liberhan, Anil Grover, Amit Anand Tiwari, AAGs, Mrs. Ankita Chaudhary, Dy. AG, Dr. Mansh Singhvi, Ms. Manisha Lavkumar, Sr. Advs., Prashant Bhushan, Ms. Cheryl D’Souza, Kanu Agrawal, Rajat Nair, Saurabh Mishra, Krishnakant Dubey, Vatsal Joshi, Anuj Srinivas Udupa, Aman Sharma, Manvendra Singh, Arvind Kumar Sharma, Amrish Kumar, Sandeep Kumar Jha, Divyansh Tiwari, Ms. Nupur Kumar, Raghvendra Kumar, Anand Kumar Dubey, Rajiv Kumar Sinha, Simanta Kumar, Nishant Verma, Ms. Rajlakshmi Singh, Sunil Saraogi, Varun Singh, Narendra Kumar, Ms. Uttara Babbar, Rituraj Biswas, Rahul Chitnis, Sachin Patil, Aaditya A. Pande, Geo Joseph, Ms. Shewtal Shepal, G. Prakash, Tapesh Kumar Singh, Sukant Vikram, Aditya Pratap Singh, Aditya Narayan Das, M. Shoeb Alam, Satya Mitra, Kumar Anurag Singh, Anando Mukherjee, Shwetank Singh, Raj Kishor Choudhary, Dr. Abhishek Atrey, Ms. Ambika Atrey, Akash Giri, Krishnan Mishra, R.K. Rathore, Ms. Ranjeeta Rohatgi, Ms. Samten Doma, Avijit Mani Tripathi, Upendra Mishra, K.V. Kharlyngdoh, T.K. Nayak, P.S. Negi, S. R. Kochhar, Ms. Marbiang Khongwir, B. V. Balaram Das, Ejaz Maqbool, Sumeer Sodhi, Abhishek Lalwani, Debashish Tiwari, Mahfooz Ahsan Nazki, Polanki Gowtham, Shaik Mohamad Haneef, T. Vijaya Bhaskar Reddy, K.V. Girish Chowdary, Ms. Rajeswari Mukherjee, Pranav Sachdeva, S. Udaya Kumar Sagar, Ms. Sweena Nair, P. Mohith Rao, Pukhrambam Ramesh Kumar, Karun Sharma, Ms. Anupam Ngangom, Wahengbam Immanuel Meitei, Ms. Pinky Behera, Ashish Yadav, Vishal Banshal, Ms. Rajeshwari Sarkar, Subhranshu Padhi, Chirag M. Shroff, Amandeep Mehta, Ms. Deepanwita Priyanka, Shadan Farasat, Ramesh Thakur, Mrs. Mrinal Elker Mazumdar, Ms. Himanshi Shakya, Raj Bahadur Yadav, Ms. Noopur Singhal, Rahul Khurana, Satish Kumar, Suresh Kumar Bhan, Sanjay Kumar Visen, Manish Kumar, Harsh Choudhary, Abhimanyu Tewari, Ms. Eliza Bar, Ms. Taruna Ardhendumauli Prasad, Ms. G. Indira, Suhaan Mukerji, Nikhil Parikshith, Vishal Prasad, Abhishek Manchanda, Sayandeep Pahari, Tanmay Sinha, for M/s. PLR Chambers and Co., Karan Bharihoke, Abhinav Mukerji, Mrs. Bihu Sharma, Akshay C. Srivastava, Ms. Pratishtha Vij, Ms. Ruchira Goel, Sibo Sankar Mishra, Ms. Kanika Chugh, Umakant Mishra, Rajesh Ku
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