IN RE: PROBLEMS AND MISERIES OF MIGRANT LABOURERS Vs. IN RE: PROBLEMS AND MISERIES OF MIGRANT LABOURERS

JUDGEMENT

(1.) That while disposing of Suo Motu Writ Petition (Civil) No. 6 of 2020

(2.) Thereafter, the matter was again heard on 18/5/2022 and this Court passed the following order:-

(3.) Pursuant to our earlier orders, an affidavit has been filed on behalf of Union of India dtd. 18/7/2022 affirmed by the Deputy Director General, in the Ministry of Labour and Employment, Government of India. Various steps taken by the Union of India has been stated in the affidavit. It is stated in the affidavit/compliance report that in compliance of the directions issued by this Court, Ministry of Labour and Employment has developed a "National Database of Unorganised Workers (NDUW) portal" and "eShram portal" for registration of unorganised workers including migrant workers spread over 400 occupations such as Building and other Construction workers, Agricultural workers, Self-Employed workers, Asha workers, Anganwadi workers, Fisherman, Dairy workers etc.