AYANTIKA MONDAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner.

(2.) The petitioner has pointed out that while regular employees in the private sector of the IT based platforms enjoy protection of laws, gig workers, who are key contributors to the functioning of the IT based platforms have been denied protection of any statute or any scheme of the Government.

(3.) Learned counsel pointed out that this class of workers needs relief from the Government as they have been adversely affected due to situation created by COVID-19.