- (1.) These Writ petitions present not an intricate question of law nor tangled web of facts, but purely a human problem and have to be dealt with keeping in view of the concept of social justice and humanistic approach of law.
(2.) Delhi High Court has a canteen establishment for catering to the needs of the members of the Bar as also the litigating public visiting the Court. The system appears to be that the work of running a canteen in the space provided in the building of the High Court used to be entrusted to a contractor and the period of duration of the contract was specified in the contract leaving open to the High Court either to renew it or induct a fresh contractor.
(3.) The petitioner herein are 17 in number and they are working for years in the canteen while the contractor may be changing or continuing year to year. They are working uninterruptedly for nearly a decade. It is so happened that when the term of the contractor was about to expire on December 31st, 1983, a notice of termination of service was served on all the petitioner is and then thrown out of employment. While canteen runs for the benefit of members of the Bar and the public, the workmen are rendered destitute and in starvation. This is the present situation.;