VENUNATH R Vs. BHARATH SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Issues involved in these three writ petitions are identical in nature and hence these petitions are considered and disposed of together by this judgment.

(2.) The reliefs claimed in all these writ petitions relate to payment of arrears of wages to the petitioners. They have also claimed gratuity as well as bonus alleged to be due to the petitioners.

(3.) Petitioners are all contract workers engaged by the 4 th respondent for carrying out works due to the 1 st respondent. It is the claim of the petitioners that the wages, gratuity and bonus due to them have not been paid by the respondents. Accordingly, they seek directions as mentioned above.