Kerala High Court
Joseph Joseph vs Union Of India on 3 June, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 3RD DAY OF JUNE 2021 / 13TH JYAISHTA, 1943
WP(C) NO. 5903 OF 2021
PETITIONERS:
1 JOSEPH JOSEPH,
AGED 57 YEARS,
S/O. T.A.JOSEPH,
THUNDIYIL HOUSE, KURUVAMOOZHY PO,
ERUMELY (VIA), KOTTAYAM DISTRICT,
(BSNL-KANJIRAPPALLY INDORE EXCHANGE).
2 SATHYANESHAN T.G.,
AGED 53 YEARS,
S/O. A.GOPALAN NAIR, THUNDIYIL HOUSE,
PERUVANTHANAM P.O., IDUKKI DISTRICT,
(BSNL-KANJIRAPPALLY INDORE EXCHANGE).
3 MATHEW E.O.,
AGED 58 YEARS,
S/O. VARKEY OOMMEN, ELAPPUNKAL HOSUE,
KANAMALA P.O., MUKKOOTTUTHARA,
KOTTAYAM DISTRICT-686 510
(BSNL-KANJIRAPPALLY INDORE EXCHANGE).
BY ADVS.
K.MOHANAKANNAN
SMT.T.V.NEEMA
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
MINISTRY OF DEFENCE,
WEST BLOCK NO.4,
RK PURAM, NEW DELHI-110 001.
2 THE BHARAT SANCHAR NIGAM LIMITED,
(A GOVERNMENT OF INDIA ENTERPRISE),
REPRESENTED BY CHIEF GENERAL MANAGER,
KERALA CIRCLE, THIRUVANANTHAPURAM-695 001.
3 THE CHAIRMAN CUM MANAGING DIRECTOR,
BHARAT SANCHAR NIGAM LIMITED,
CORPORATE OFFICE, 8TH FLOOR,
BHARAT SANCHAR NIGAM LIMITED BHAVAN,
NEW DELHI-110 001.
WP(C) No.5903/2021
:2 :
4 THE ASSISTANT GENERAL MANAGER (ADMN),
BHARATH SANCHAR NIGAM LIMITED,
PICHU IYER JUNCTION,
KOTTAYAM DISTRICT-688 001.
5 IIMS DETECTIVES (P) LIMITED,
KAYAMKULAM, REPRESENTED BY ITS PROPRIETOR,
KP ROAD, MOONAMKUTTY,
PULLIKANAKU P.O., KAYAMKULAM,
ALAPPUZHA DISTRICT-690 502.
R1 BY ADV. SMT.SREEKALA K.L., CGC
R2-4 BY ADV.SRI.SAJI VARGHESE
SRI.P VIJAYAKUMAR, ASGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.06.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No.5903/2021
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JUDGMENT
~~~~~~~~~
Dated this the 3rd day of June, 2021
The petitioners, who claim to be workers employed
by the 5th respondent in respect of a contract work of the 2nd
respondent-BSNL, have approached this Court seeking
arrears of wages payable to them. According to the
petitioners, the BSNL has not released sufficient funds to the
5th respondent due to which the petitioners' salary from July,
2020 has not been paid.
2. The learned Standing Counsel for the 2nd
respondent, on instructions, submits that the wage amount
due for the months of July, 2020 and August, 2020 has been
released on 30.04.2021 and wage bills in respect of the period
from September, 2020 till date, are due.
3. The learned Standing Counsel would further submit
that due to severe financial crisis, the 2nd respondent could not
WP(C) No.5903/2021
settle the bills in this regard and submits that the amounts due
towards wages will be disbursed in four equal monthly
instalments and the first of such instalments will be released
on 01.07.2021.
In the circumstances, the writ petition is disposed of
directing respondents 2 to 4 to pay the amount towards wage
bills payable to the 5th respondent in four equal monthly
instalments commencing from 01.07.2021.
Sd/-
N. NAGARESH, JUDGE
aks/03.06.2021
WP(C) No.5903/2021
APPENDIX OF WP(C) 5903/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WRIT
PETITION NO.12552/2020 DATED 24.6.2020.
SR
