ANIL KUMAR Vs. CHIEF MANAGING DIRECTOR

JUDGEMENT

(1.) M/s.Devika Security Services, the 5th respondent herein, is the Contractor appointed by the respondents 1 and 2 for carrying out Infrastructure Maintenance, Manpower Assistance (Cable maintenance) and Housekeeping. The petitioners herein have been engaged by the 5 th respondent 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 respondents 1 and 2, who are their principal employer, to the 5th respondent. 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 reliefs.

(2.) Heard Sri.E.A.Jose, the learned counsel appearing for the petitioners and Sri.Mathews K.Philip, the learned counsel appearing for the respondents 1 and 2.

(3.) The learned counsel appearing for the petitioners submits that there is no justification on the part of the respondents 1 and 2 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.