P.J. SEBASTIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) M/s.City Services, the 5th respondent herein and M/s.HESAL Engineering Services, the 6 th respondent herein, are the Contractors appointed by the respondents Nos.2 to 4 for carrying out Infrastructure Maintenance in its offices and institutions at Thrissur. The petitioners herein have been engaged by respondent Nos.5 and 6 to carry out the work as per the contract. The grievance of the petitioners is that the wages due to them for the work done is not being transferred by the respondent Nos.2 to 4, who are their principal employer, to respondent Nos.5 and 6. It is in the aforesaid backdrop that the petitioners have approached this Court with this writ petition under Article 226 of the Constitution of India seeking the following relief.

(2.) Heard Sri.K.Mohanakannan, the learned counsel appearing for the petitioners and Sri.Mathews K.Philip, the learned counsel appearing for the respondent Nos.2 to 4.

(3.) The learned counsel appearing for the petitioners submits that there is no justification on the part of the respondent Nos.2 to 4 in failing to disburse their wages. He contends that the petitioners are reeling in grave financial hardship and prays for issuance of necessary directions to keep their life afloat.