PIL Case Details

This PIL was filed seeking a direction from the State Government, for mandatory registration of migrant workmen at the local Panchayat level, under the Inter State Migrant Workmen Act, 1979 and Rules thereunder. It also prayed for making provisions for the implementation of the Unorganised Worker's Social Security Act, 2008. The petition reiterated the constitutional and statuto ry rights of migrant workmen, such as the righ t to equal wages, facilities of accommodation and healthcare, journey and displacement allowance, and the right against arbitrary termination. This petition has been clubbed along with WP (Civil) No. 22528/2015 , dealing with the problems of migrant labourers.