SHAJI MATHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing for both sides.

(2.) Petitioners are contract labourers working under registered contractor to whom the work has been assigned. The subject matter relates to non-payment of wages to petitioners by the respondents herein. Similar matter was heard and disposed of on 11.11.2019 in and Connected Cases. The counsel consent to disposing of instant writ petition by issuing the same directions.

(3.) Hence the following directions: