Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for respondent nos. 1 to 3.
(2.) The petitioners admittedly have all been appointed by the private service provider. They contend that despite the contract having been entered into between the State and the service provider i.e. respondent no.4, the service provider is not giving the pay as has been specified in the said contract and hence the petition.
(3.) Upon a specific plea being put to learned counsel for the petitioner as to how the present petition is maintainable as it is the service provider who is not adhering to the contract entered into between the State and the service provider and admittedly the petitioners are the employees of the service provider and no writ would be maintainable against the service provider, reliance has been placed by learned counsel for the petitioners on the judgment of Hon'ble Apex Court in the case of Peoples Union for Democratic Rights and others vs. Union of India and others, 1982 AIR(SC) 1473 to contend that in similar circumstances the Apex? Court has entertained the petition.;