PUSHPAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) ISSUES regarding regularisation in service and payment of wages are to be sorted out under the provisions of the Industrial Disputes Act, 1947, since the first respondent has taken a stand that the petitioners have not been engaged by the respondents and the liability is only that of the mess committee. It is made clear that the judgment shall not stand in the way of the petitioners approaching the Government also. The writ petition is disposed of as above.