ASHOK KUMAR Vs. CENTRAL WAREHOUSING CORPORATION

JUDGEMENT

(1.) In the present writ petition, seven petitioners who were casual labourers of the respondent No.1-Central Warehousing Corporation claim the following reliefs:

(2.) The prayer clause (ii) is effectively to say that wages which should be granted should be as per the permanent employees of the Central Warehousing Corporation.

(3.) The case of the petitioners can be best understood by their synopsis and list of dates of events which reads as under:-