SUO MOTU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In response to our order dated 11th May 2020 passed in the Writ Petition (PIL) No.42 of 2020, the State Government has filed its report. The report reads as under:

(2.) In addition to the aforesaid report, the following further details have been placed on record:

(3.) Thus, according to the State authorities, all steps necessary to ease the problems, hardships and difficulties faced as on today by the migrant workers are being taken care of. According to the report, if any citizen of the State has any other ailment and needs medical treatment, then they can avail such medical treatment at a private clinic or a private hospital. According to the report, the State Government has directed all the medical practitioners to operate their clinics and attend to the patients. In short, it is the case of the State authorities that all necessary steps are being taken to ensure that the people at large do not have to suffer.