ALAKH ALOK SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners-in-person who are Advocates practising in this Court have filed the instant writ petitions in public interest for redressal of grievances of migrant labourers in different parts of the country.

(2.) As the issues raised in both the writ petitions are similar, we have taken up both the writ petitions together.

(3.) In the above writ petitions, the petitioners have highlighted the plight of thousands of migrant labourers who along with their families were walking hundreds of kilometres from their work place to their villages/towns.