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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayers:
(i) Declare that the petitioners are entitled to be paid minimum wages of Conductors from the date when the respondents took the duties as such with full back wages with interest @
12% per annum on the differences of wages they are entitled, from the date the amount was due to the petitioners till the date of actual payment.
(ii) Direct the respondents to consider the petitioners on priority basis for the post of either Booking Clerks or Conductor on regular posts.
It is seen that the petitioners have made representations and their grievance is before the first respondent as per Annexure P-5. It is submitted that other representations have also been filed.
There will be a direction to the first respondent to look into Annexure P-5 and take appropriate action in accordance with law within two months from the date of production of the copy of this judgment by the petitioners. The first two petitioners shall also be afforded an opportunity of hearing in the process.
The writ petition is disposed of, so also the pending application(s), if any.