ANILKUMAR N. P. Vs. BHARATH SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The petitioners herein have been engaged by the respondents 4 and 5 as contract workers to carry out of Infrastructure maintenance, manpower assistance and house keeping at various telephone exchanges under the 3rd respondent. The grievance of the petitioners is that the wages due to them from the month of April, 2019, have not been paid by the respondent Nos.1 to 3, who are their principal employer, to the respondents 4 and 5. It is in the afore circumstances that they have approached this Court with this writ petition under Article 226 of the Constitution of India seeking the following reliefs:

(2.) Heard Smt. Rekha Vasudevan, the learned counsel appearing for the petitioners and Sri. Mathews K.Philip, the learned Standing Counsel appearing for respondent Nos.1 to 3.

(3.) The learned counsel appearing for the petitioners submits that the denial of wages by the respondents 1 to 3 for the work done by the petitioners, who are contract workers cannot be justified on any grounds and will fall foul of the constitutional principles. The learned counsel highlighted the sad plight of the petitioners and sought for issuance of appropriate directions.