MOHANAN NAIR K. Vs. CHIEF MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for BSNL and the learned Central Government Counsel appearing for respondents 3 and 4. In view of the order now being passed, notice to the 5th respondent is dispensed with.

(2.) The issue involved in the writ petition is with regard to the non payment of the amount due to the 5 th respondent for the works done by them for the BSNL. This has resulted in the petitioners, who are employees under the 5th respondent, being denied their wages.

(3.) Similar writ petitions were considered by this Court earlier and disposed of directing the BSNL to disburse the amounts requisite for disbursing the wages due to the employees of the contractor in monthly instalments. The writ petition is hence disposed of with the following directions: