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

JUDGEMENT

(1.) A further status report has been filed on behalf of the Union of India. In the status report, it is stated that against the total target of 38,37,42,394 migrants 28,86,23,993 migrants have already registered their names on eShram portal. It is stated that e-Shram portal was launched on 26/8/2021 by the Ministry of Labour & Employment in technical cooperation with NIC. It is submitted that eShram portal is meant to register and support the unorganised/migrant workers by providing them with a Universal Account Number (UAN). It is submitted that the Ministry has on boarded CSC-SPV to function as eShram registration center to provide assistance in registration to the unorganized workers. That the registration charges of Rs.20.00 per registration is being directly paid to the CSCSPV by the Central Government and so far, payment of more than Rs.347.57 crores upto December, 2022 has been made to CSC for registration on eShram. The steps undertaken by the CSC to facilitate registration of unorganized workers on the eShram portal has been stated in the further status report. It is submitted that the Ministry of Labour and Employment has developed a Standard Operating Procedure (SOP) to share eShram portal data with States and Union Territories (UTs). Accordingly, guidelines for data sharing have been shared with all the States & UTs in accordance with the SOP. It is submitted that Data Sharing Portal (DSP) has been developed and made live by the Ministry of Labour and Employment to facilitate the sharing of eShram data with the State Governments so as to equip them for targeted implementation of the welfare schemes. It is submitted that 24 States/UTs have onboarded Data Sharing Portal through which they can access eShram data of their State/UT. It is submitted that the concerned State/UT government will have to share the data with other departments of the State Government as per the requirement.

(2.) It is further submitted in the report that it has been found that out of 28.60 crores registrants on eShram, 20.63 crores are also registered on Ration Card Data. It is pointed that approximately 3.82 crores eShram registrants are also found to be beneficiary under PM-Kisan Samman Nidhi. It is submitted that the benefit of Pradhan Mantri Shram Yogi Mann-Dhan Yojana (PM-SYM) has been given to the eligible migrants.

(3.) Ms. Aishwarya Bhati, learned ASG appearing on behalf of the Union of India has submitted that each State has their own policies for issuance of the ration card. It is submitted that the concerned State/UT has to take further steps to issue ration card to remaining registrants on eShram.