ABHAY MANOHAR SAPRE,J. - (1.) These appeals are directed against the final judgment and order dated 13.12.2006 passed by the High Court of Madras at Chennai in Writ Appeal No.3383 and 3382 of 2003 whereby the High Court dismissed the appeals filed by appellant herein.
(2.) In order to appreciate the short controversy involved in these appeals, few relevant facts need to be mentioned infra.
(3.) The appellant is a Government of India Undertaking known as "Food Corporation of India" (hereinafter referred to as "the FCI"). The appellant is engaged in the business of sale, procurement, storage and distribution of food grains.;