R.A. Sharma and D.K. Seth, JJ. - (1.) The appellant claiming to be a Trade Union of employees working in National Thermal Power Corporation Limited, Shakti Nagar, Sonbhadra, filed writ petition before this Court for the following reliefs:-- "(i) To issue suitable writ, direction or order commanding the Respondents 1 and 2 to treat the employees of the Canteen in their project at Singrauli as their own employees entitled to the same wages/benefits and facilities as are being given to their own employees, (ii) to issue a suitable writ, direction or order commanding the Respondents 1 and 2 to pay to the canteen employees atleast that much of wages which it pays to its sweepers and attendants and to give them overtime allowance, dearness allowance, paid holiday, weekly offs. etc. as per the provisions contained in various Labour Laws, (iii) to issue a writ in the nature of mandamus or any other writ/direction or order commanding the respondent No.3 to get the canteen employees treated as the employees of the respondents 1 and 2, (iv) to issue a writ in the nature of mandamus or any other writ, direction or order commanding the respondent No.4 to prosecute the respondents No. 1, 2 and 3 for committing breach of various Labour Laws more particularly for taking work for more than prescribed hours, for non-payment of overtime work, for not giving paid weekly offs and holidays, for not giving privilege, casual and earned leaves etc.' (v) to issue any other writ, direction or order or grant such other and further reliefs as may be deemed fit and proper in the circumstances of the case, and (vi) to order for costs."
(2.) The writ petition having been dismissed by the learned single Judge the appellant has filed this appeal.
(3.) The grievance raised by the learned counsel for the appellant is that the employees who are working in the Canteen run by a Co-operative Society respondent no. 3 of the National Thermal Power Corporation at Singrauli and they should be paid the same wages and be given the same benefits and facilities as are being given to the employees of the said Corporation, other incidental and consequential reliefs have also been claimed.;