SUO MOTO Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter comes upon for consideration of additional submissions preferred on behalf of Pakistan Minority Migrants staying in Jodhpur Rajasthan, wherein it is stated that these Pakistani Minority Migrants are staying in India either on short term visa or on long term visa. It is also stated that though some of the eligible persons have been granted citizenship but matters regarding others is pending consideration.

(2.) In these submissions, the grievances raised on behalf of the Pakistani Minority Migrants is that in the second wave of COVID-19, the State Government has imposed strict lockdown and on account of that the Pakistani Minority Migrants staying in various camps in Jodhpur have no arrangement to fulfill their basic needs like food, water and primary medical health facility. It is specifically mentioned that though during the first lockdown imposed due to COVID-19 Pandemic, some of the social organizations and NGOs had distributed ration kits but during this second wave of COVID-19 Pandemic, on account of strict restrictions imposed by the State Government, the ration and other essential items have not reached up to the Pakistani Minority Migrants.

(3.) The second submission on behalf of the Pakistani Minority Migrants is this that in the absence of Aadhar Card and other documents, the eligible Pakistani Minority Migrants are deprived from COVID-19 vaccination, which is very essential for every human being. It is averred in the submissions that though representations have been filed on behalf of these Pakistani Minority Migrants through an NGO requesting to vaccinate all the eligible Pakistani Minority Migrants but the same has not been taken into consideration.