R Suresh Kumar,J. - (1.) These three writ petitions were filed by the Workers Union, whose members are the contract workers engaged by various private contractors in the principal employer organization viz., Bharat Sanchar Nigam Limited (hereinafter referred to as 'BSNL') at various places throughout the State of Tamil Nadu.
(2.) Their main grievance appears to be, as espoused by the respective labour unions is that, the wages payable to its members had not been paid for more than a year. Therefore, since they were struggling to make both ends meet, in order to get the wages payable to them, they approached this Court by filing these writ petitions invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India.
(3.) In W.P.No.9515 of 2020, the prayer is slightly different, where, on behalf of the members of the petitioner Union, they sought for a mandamus to the respondents especially the BSNL not to terminate or disengage the workers / contract labourers, who are members of the Union during the COVID-19 pandemic, as otherwise they would suffer for their livelihood if their services are dispensed with or disengaged.;