NAKUM JENTI HEERA Vs. BEST SECURITY SERVICES

JUDGEMENT

(1.) In this petition, prayers sought for are as under:

(2.) We have heard Mr. Jaimin D. Pandya, learned counsel appearing for the petitioners as well as Mr. Parth Divyeshwar, learned counsel appearing for respondent Nos.2 and 3 who is on advance copy and no Notice is issued to respondent No.1 since no order adverse to its interest being passed in the present petition.

(3.) Petitioners are said to have been employed by respondent No.1 for the purpose of sweeping, cleaning, lifting and disposal of garbage at the work place of respondent No.2, i.e. Station Headquarters, Jamnagar in view of the contract having been entered into between respondent Nos.1 and 2. It is the grievance of the petitioners that they are poor, ignorant and not aware about their legal as well as fundamental rights and respondent No.1 contractor is not paying their provident fund dues, minimum wages and is not extending any statutory benefits to them. It is contended that petitioners though entitled to the minimum wages of Rs.465.00 per day yet they are being paid hardly Rs.300.00 per day and the fact remains there is no material on record to show as to what is the minimum wages.