Sangeeta Chandra, J. - (1.) Heard Sri V.K. Upadhyay, learned Senior Advocate assisted by Mr Ritvik Upadhya, learned counsel for the petitioner and Mr Anil Kumar Srivastava, learned counsel for the private respondents.
(2.) This writ petition has been filed by the petitioner which is a Public Limited Company incorporated under the Companies Act, 1956 having its registered office at Mumbai and its factory and works at Renusagar and Renukoot, District Sonebhadra.
(3.) The Company is engaged in the manufacturing of Aluminum and its allied products. There is a Construction Division in the said Company engaged in construction related to the manufacturing process and expansion and modification work, although the Company has averred that the Construction Division is a totally temporary division, it has been in existence since 1972 continuously till date.;