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Judgment
N. Nagaresh, J
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.
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.
The learned Standing Counsel would further submit that due to severe financial crisis, the 2nd respondent could not 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.